PRINCIPAL COMMISSIONER OF INCOME TAX vs. SHRI MANISH KUMAR SINGHAL

[2024:RJ-JP:46039-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 140/2024 Principal Commissioner Of Income Tax, Aayakar Bhawan Udaipur Rajasthan Subcity Centre, Savina, Udaipur 313001 (Raj.) ----Appellant Versus Shri Manish Kumar Singhal, Singhal Sadan, Jain Colony, Madangaj, Kishangarh (Raj.) ----Respondent For Appellant(s) : Mr. Shantanu Sharma with Mr. Anurag Mathur For Respondent(s) : HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE UMA SHANKER VYAS Order 07/11/2024 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 The appeal is dismissed as withdrawn. 3.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 /184