C.I.T. II JODHPUR vs. GWAL DAS MEHTA

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 132/2013 Commissioner of Income Tax-II, Jodhpur ----Appellant Versus Shri Gwal Das Mehta, Prop. Brij Construction & Engineers, Jaisalmer, District Jalsalmer. ----Respondent For Appellant(s) : Mr. Sunil Bhandari For Respondent(s) : Mr. Vineet Dave HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 17/09/2019 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. The permission is granted. The appeal is dismissed as withdrawn. (VINIT KUMAR MATHUR),J (SANGEET LODHA),J 91-RP/-