PR. COMMISSIONER OF INCOME TAX, JODHPUR vs. JODHPUR SAHAKARI BHOOMI VIKAS BANK LTD.

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 141/2017 Pr. Commissioner Of Income Tax-II, Jodhpur. ----Appellant Versus Jodhpur Sahakari Bhoomi Vikas Bank Ltd., Mandore Road, Jodhpur. ----Respondent For Appellant(s) : Mr. Sunil Bhandari HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE DINESH MEHTA Order 14/11/2018 In view of the Circular No.3/18 dated 11.7.18 issued by the Ministry of Finance, Department of Revenue, Central Board of Direct Taxes, Government of India, New Delhi, the tax effect involved in the present appeal being less than Rs.50 lacs, learned counsel appearing for the appellant seeks permission to withdraw the appeal. The permission is granted. The appeal is dismissed as withdrawn. (DINESH MEHTA),J (SANGEET LODHA),J Anurag/C-1