PRINCIPAL COMMISSIONER OF INCOME TAX, vs. LAXMI NARAYAN AGARWAL

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ITA/107/2024HC RajasthanRJHC02056120202414 November 2024Bench: AVNEESH JHINGAN,UMA SHANKER VYAS1 pages

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[2024:RJ-JP:46991-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 107/2024 Principal Commissioner Of Income Tax, Jaipur-Ii, At New Central Revenue Building, Statue Circle, Jaipur(Raj.) 302005. ----Appellant Versus Laxmi Narayan Agarwal, 104, Riddhi Siddhi Apartment Ahinsha Circle, C-Scheme, Jaipur. ----Respondent For Appellant(s) : Mr. Sandeep Pathak with Ms. Jaya P. Pathak For Respondent(s) : HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE UMA SHANKER VYAS Order 14/11/2024 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 appellant seeks permission to withdraw the appeal. 2. The appeal is dismissed as withdrawn. 3. The formulated substantial question of law is kept open. (UMA SHANKER VYAS),J (AVNEESH JHINGAN),J Simple Kumawat /27

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