PRINCIPAL COMMISSIONER OF INCOME TAX vs. SHRI VASUDEVSOMANI

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ITA/150/2024HC RajasthanRJHC02088890202402 December 2024Bench: MANINDRA MOHAN SHRIVASTAVA,UMA SHANKER VYAS1 pages

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[2024:RJ-JP:49459-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 150/2024 Principal Commissioner Of Income Tax, Aayakar Bhawan Udaipur Rajasthan Subcity Centre, Savina, Udaipur 313001 (Raj.) ----Appellant Versus Shri Vasudevsomani, H.no. 26/84, Near Jangid Dharmshala, Madanganj, Kishangarh ----Respondent For Appellant(s) : Mr. Shantanu Sharma with Mr. Aditya Doda HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE UMA SHANKER VYAS Order 02/12/2024 1. Learned counsel for the appellant seeks to withdraw the appeal as the tax effect is below the limit specified in circular dated 17.09.2024. 2. Prayer is allowed. 3. The appeal is, accordingly, dismissed as withdrawn keeping open the issue arising for consideration. (UMA SHANKER VYAS),J (MANINDRA MOHAN SHRIVASTAVA),CJ KAMLESH KUMAR-RAHUL/185

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