PRINCIPAL C.I.T, UDAIPUR vs. MANOHARLAL ANJANA

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR D.B. Income Tax Appeal No. 105/2015 Principal Commissioner of Income Tax, Udaipur ----Appellant Versus Manoharlal Anjana, Anjana Compund, Petch Area, Dak Banglow Road, Nimbaheda, Chittorgarh (Raj.) ----Respondent For Appellant(s) : Mr. KK Bissa For Respondent(s) : Mr. Vikas Balia HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE DINESH MEHTA Order 30/10/2018 In view of Circular No.3/18 dated 11.7.18 issued by the Ministry of Finance, Department of Revenue, Central Board Direct Taxes, Government of India, New Delhi, the tax effect involved in the present appeal being less than Rs.50 lacs, learned counsel appearing for the appellant seeks permission to withdraw the appeal. Permission is granted. The appeal is dismissed as withdrawn. (DINESH MEHTA),J (SANGEET LODHA),J Cpgoyal/reader 75