THE PR.COMMISSIONR OF INCOME TAX I PUNE vs. RANJITSINH PREMSINGH AHUJA

IN THE HIGH COURT OF JUDICATURE AT BOMBAY, BENCH AT AURANGABAD INCOME TAX APPEAL NO.92 OF 2015 The Commissioner of Income Tax-1, Nashik ..Appellant Versus Ranjitsinh Premsingh Ahuja ..Respondent Mrs K.B. Bharaswadkar, Advocate for appellant CORAM : S.V. GANGAPURWALA AND ANIL S. KILOR, JJ.

DATE : 11.10.2019 ORAL ORDER : 1. Mrs Bharaswadkar, the learned Advocate for the appellant states that she is instructed to withdraw the appeal, as the tax effect in the appeal is below Rs.100 lakhs. 2. In light of the above, the appeal is disposed of as withdrawn. The Court fees as per rules be refunded. ( ANIL S. KILOR, J.) ( S.V. GANGAPURWALA, J.) vvr