PRINCIPAL C.I.T, UDAIPUR vs. M/S CHETAK ENTERPRISES P. LTD.

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR D.B. Income Tax Appeal No. 106/2015 Principal C.I.T, Udaipur ----Appellant Versus M/s Chetak Enterprises P. Ltd. ----Respondent For Appellant(s) : Mr. K.K. Bissa For Respondent(s) : Mr. Sachin Saraswat HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI HON'BLE MR. JUSTICE MUNNURI LAXMAN Order 15/01/2025 1. The tax effect in appeal is below Rupees Two Crores, in view of the circular of Central Board of Direct Taxes dated 17.09.2024, learned counsel for the appellant seeks permission to withdraw the appeal. 2. The appeal is dismissed as withdrawn. 3. The formulated substantial question of law is kept open. 4. In case need arises, the department shall be at liberty to move appropriate application for revival.

(MUNNURI LAXMAN),J (DR. PUSHPENDRA SINGH BHATI),J 119-Dharmendra Rakhecha/- Powered by TCPDF (www.tcpdf.org) (Uploaded on 16/01/2025 at 01:20:12 PM) (Downloaded on 27/10/2026 at 11:15:27 PM)