C.I.T. I JODHPUR vs. SHEKHAWATI ART EXPORTS

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 118/2013 Commissioner of Income Tax-I, Jodhpur ----Appellant Versus Shekhawati Art Exports, 65-B, Bank Colony, Rai Ka Bagh, Umaid Bhawan Palace Road, Jodhpur (Rajasthan) ----Respondent For Appellant(s) : Mr. G.S. Chouhan For Respondent(s) : Mr. Lalit Pareek, Mr. Sharad Kothari HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE P.K. LOHRA Order 28/08/2019 In view of Circular No.17/2019 [F.No.279/MISC./142/2007- ITJ (PT.)] dated 08.08.2019 issued by the Ministry of Finance, Department of Revenue, Central Board of Direct Taxes, Government of India, New Delhi, as clarified vide communication dated 20.08.2019, the tax effect involved in the present appeal being less than Rs.1 crore, learned counsel appearing for the appellant seeks permission to withdraw the appeal. Permission is granted. The appeal is dismissed as withdrawn. (P.K. LOHRA),J (SANGEET LODHA),J 84-Vij/-