COMMISSIONER OF INCOME TAX vs. M/S SHIVSHAKTI LAND AND FINANCE

Income Tax Appeal No

. 68/2012

01.10.2013 Shri R.L. Jain, learned Senior Counsel with Ms. Veena Mandlik, learned counsel for the appellant. Learned counsel for the appellant seeks leave to withdraw this appeal to file the Miscellaneous Application/Review Petition before the Income Tax Appellate Tribunal raising the ground that provisions of Section 44 AD of the Income Tax Act, 1961, are not attracted to the facts of the present case. With the aforesaid liberty, the appeal is dismissed as withdrawn. (Shantanu Kemkar) (Mool Chand Garg) Judge Judge A/N