COMMISSIONER OF INCOME TAX vs. M/S VICKEY ROADWAYS

I.T.A No.5/2014

Commissioner of Income Tax, City Centre, Gwalior. Vs. M/s Vickey Roadways, Badodi, A.B Road, Shivpuri 20/04/2016 Shri D.P.S Bhadouria with Shri Saurav Jain, counsel for the appellant (s). Shri Prakhar Dhengula, learned counsel for respondent. Learned counsel for the appellant, on instructions, submits that in the light of the instructions dated 10.12.2015 issued by the Ministry of Finance, Government of India, the appellant be permitted to withdraw this appeal, leaving the question of law open. In view of the aforesaid submissions, the appeal is dismissed as withdrawn. However, the question of law involved in the appeal is kept open. Certified copy as per rules.

(Alok Aradhe) (Vivek Agarwal) J U D G E J U D G E dc