C.I.T.CENTRAL JAIPUR vs. RAKESH MEHTA

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 167/2010 Commission of Income Tax, Central, Jaipur ----Appellant Versus Shri Rakesh Mehta, 85-86, 1st Floor, Bapu Bazar, Udaipur. ----Respondent For Appellant(s) : Mr. K.K.Bissa For Respondent(s) : Mr. Anjay Kothari HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE DINESH MEHTA Order 28/09/2018 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 The appeal is dismissed as withdrawn.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 rp60 Powered by TCPDF (www.tcpdf.org) (Uploaded on 28/09/2018 at 05:46:16 PM) (Downloaded on 28/10/2026 at 12:08:02 AM)