Commissioner Of Income Tax vs. M/S Sharma Brothers,

1 I.T.A. No.07/2011 (Commissioner of Income Tax City Center, Gwalior Vs. M/s Sharma Brothers) 18/07/2016 Shri Sourav Jain, learned counsel for the appellant. Learned counsel for the appellant seeks leave of this Court to withdraw this appeal in view of the circular dated 10/12/2015 issued by the CBDT, Ministry of Finance, Government of India, however, the question of law involved in this appeal shall be decided in accordance with law, if occasion so arises. With the aforesaid liberty, the appeal is dismissed as withdrawn. (Alok Aradhe) (Anand Pathak) Judge Judge vc