PRINCIPAL C.I.T, UDAIPUR vs. M/S HINDUSTAN ZINC LTD.

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 123/2015 Pr. Commissioner of Income Tax, Udaipur. ----Appellant Versus M/s Hindustan Zinc Ltd., Yashad Bhawan, Udaipur. ----Respondent For Appellant(s) : Mr. KK Bissa For Respondent(s) : Mr. Anjay Kothari HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE MANOJ KUMAR GARG Order 20/01/2020 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 this appeal. Permission is granted. The appeal is dismissed as withdrawn. (MANOJ KUMAR GARG),J (SANGEET LODHA),J 80-MS/-