M/S Narmada Extrusion Ltd. vs. Union Of India Through The Secretary Minsitry Of Finance Department Of Revenue

(VIJAY KUMAR SHUKLA) JUDGE (ALOK AWASTHI) JUDGE IN THE HIGH COURT OF MADHYA PRADESH AT INDORE BEFORE HON'BLE SHRI JUSTICE VIJAY KUMAR SHUKLA & HON'BLE SHRI JUSTICE ALOK AWASTHI ON THE 9th OF APRIL, 2026 INCOME TAX APPEAL No. 33 of 2012 M/S NARMADA EXTRUSION LTD. Versus UNION OF INDIA THROUGH THE SECRETARY MINSITRY OF FINANCE DEPARTMENT OF REVENUE AND OTHERS Appearance: Shri Arun Dwivedi, learned counsel for the appellant. Ms. Yashika Bondwal, learned counsel for the respondent. ORDER Per: Justice Vijay Kumar Shukla Heard on I.A. No.2612/2026, which is an application for withdrawal of the present Income Tax Appeal. For the reasons stated in the application which is duly supported by an affidavit, the same is allowed. Consequently, Income Tax Appeal is dismissed as withdrawn. Ravi

1 ITA-33-2012 NEUTRAL CITATION NO. 2026:MPHC-IND:9577 Signed by: RAVI PRAKASH Signing time: 09-04-2026 17:10:04 Signature Not Verified