COMMISSIONER OF INCOME TAX, EXEMPTION, vs. M/S BRAHMRISHI KHETESHWAR JANM STHALI

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 164/2017 Commissioner Of Income Tax-Exemption, Jaipur. ----Appellant Versus M/s Brahmrishi Kheteshwar Janm Sthali Charitable Trust, Tehsil - Sanchore, District - Jalore (Raj.). ----Respondent For Appellant(s) : Mr. K.K. Bissa HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE DINESH MEHTA Order 14/09/2018 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 The appeal is dismissed as withdrawn.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 vij20