PR. COMMISSIONER OF INCOME TAX, BIKANER vs. M/S JAI AMBEY GANGA CHEMICAL PVT. LTD.

PDF · subscribers
ITA/143/2018HC RajasthanRJHC01046935201810 September 2018Bench: SANGEET LODHA,DINESH MEHTA1 pages

No AI summary yet for this judgment.

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 143/2018 Pr. Commissioner Of Income Tax, Bikaner, Bikaner ----Appellant Versus M/s Jai Ambey Ganga Chemical Pvt. Ltd., 7, Industrial Area, Hanumangarh ----Respondent For Appellant(s) : Mr. KK Bissa For Respondent(s) : HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE DINESH MEHTA Order 10/09/2018 In view of Circular No.3/18 dated 11.7.18 issued by the Ministry of Finance, Department of Revenue, Central Board 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. Permission is granted. The appeal is dismissed as withdrawn. (DINESH MEHTA),J (SANGEET LODHA),J cpgoyal/26

Recent GST High Court judgments

Search GST case law →