PR. COMMISSIONER OF INCOME TAX, BIKANER vs. DR. PARASMAL JAIN

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ITA/159/2017HC RajasthanRJHC01039407201727 September 2018Bench: SANGEET LODHA,DINESH MEHTA1 pages

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HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 159/2017 Pr. Commissioner Of Income Tax, Bikaner. ----Appellant Versus Dr. Parasmal Jain Prop. M/s Jain Hospital and Medical and Cardiac Centre, Near Bus Stand, Hanumangarh Town (Rajasthan). ----Respondent For Appellant(s) : Mr. K.K. Bisaa. HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE DINESH MEHTA Order 27/09/2018 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 The appeal is dismissed as withdrawn.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 DJ/- 20

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