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

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ITA/154/2018HC RajasthanRJHC01046932201826 August 2019Bench: SANGEET LODHA,P.K. LOHRA1 pages

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HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 154/2018 Pr. Commissioner of Income Tax, Bikaner, Bikaner ----Appellant Versus M/s Jai Ambey Ganga Chemical Pvt. Ltd., 7, Industrial Area, Hanumangarh (Rajasthan) ----Respondent For Appellant(s) : Mr. K.K. Bissa. HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE P.K. LOHRA Order 26/08/2019 In view of Circular No.17/2019 [F.No.279/MISC./142/2007- ITJ (PT.)] dated 08.08.2019 issued by the Ministry of Finance, Department of Revenue, Central Board of Direct Taxes, Government of India, New Delhi, as clarified vide communication dated 20.08.2019, the tax effect involved in the present appeal being less than Rs.1 crore, learned counsel appearing for the appellant seeks permission to withdraw the appeal. Permission is granted. The appeal is dismissed as withdrawn. (P.K. LOHRA),J (SANGEET LODHA),J 11-DJ/-

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