Income Tax Department vs. Keshav Kanungo

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ITA/85/2023HC Madhya Pradesh04 August 2025Bench: HON'BLE SHRI JUSTICE ATUL SREEDHARAN1 pages
For Petitioner: Siddharth Sharma

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(ATUL SREEDHARAN) JUDGE (ANURADHA SHUKLA) JUDGE IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR BEFORE HON'BLE SHRI JUSTICE ATUL SREEDHARAN & HON'BLE SMT. JUSTICE ANURADHA SHUKLA ON THE 4th OF AUGUST, 2025 INCOME TAX APPEAL No. 85 of 2023 PRINCIPAL COMMISSIONER OF INCOME TAX - 1, BHOPAL Versus KESHAV KANUNGO Appearance: Shri Siddharth Sharma - Advocate for the petitioner. ORDER Per: Justice Atul Sreedharan Learned counsel for the appellant/department, in furtherance of the letter dated 10.07.2025 received by him from the Income Tax Officer (Tech), for Pr. Commissioner of Income Tax-1, Bhopal, wants to withdrawn this appeal. The appeal is dismissed as withdrawn. b

1 ITA-85-2023 NEUTRAL CITATION NO. 2025:MPHC-JBP:36021 Signed by: BHARTI GADGE Signing time: 04-08-2025 17:45:29 Signature Not Verified

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