PRINCIPAL COMMISSIONER OF INCOME TAX-I vs. SMT. KARUNA VYAS

[2024:RJ-JP:22215-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 145/2019 Principal Commissioner Of Income Tax-I, New Central Revenue Building, Statue Circle, Jaipur (Raj.) ----Appellant Versus Smt. Karuna Vyas, D-36, Riti Smriti, Vaishali Nagar, Jaipur ----Respondent For Appellant(s) : Mr. Anuroop Singhi with Mr. N.S. Bhati and Mr. Aditya Khandelwal For Respondent(s) : Mr.Manish Priydarshi HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE BHUWAN GOYAL Order 10/05/2024 Learned counsel for the appellant on instructions received that the dispute over the relevant assessment year has been settled in Vivaad Se Vishwas Scheme, 2020, seeks permission to withdraw the appeal. The appeal is dismissed as withdrawn. (BHUWAN GOYAL),J (AVNEESH JHINGAN),J Monika/Sudeepak/45