PRINCIPAL COMMISSIONER OF INCOME TAX-I vs. M/S CUROSIS HEALTHCARE PVT. LTD.

PDF · subscribers
ITA/18/2024HC RajasthanRJHC02081358202306 November 2024Bench: AVNEESH JHINGAN,UMA SHANKER VYAS1 pages

No AI summary yet for this judgment.

[2024:RJ-JP:45955-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 18/2024 Principal Commissioner Of Income Tax-I, Aged About 58 Years, Income Tax Department, New Central Revenue Building, Statute Circle, Jaipur, Rajasthan. ----Appellant Versus M/s Curosis Healthcare Pvt. Ltd., Basement, 86 Muskan Residency, Indraprashth, Colony Vaishali Nagar, Jaipur. ----Respondent For Appellant(s) : Mr. Anuroop Singhi, Adv. Mr. N.S. Bhati, Adv. Mr. Aditya Khandelwal, Adv. For Respondent(s) : HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE UMA SHANKER VYAS Order 06/11/2024 1. The tax effect in appeal is below Rupees Two Crores, in view of the circular of Central Board of Direct Taxes dated 17.09.2024, learned counsel for appellant seeks permission to withdraw the appeal. 2. The appeal is dismissed as withdrawn. 3. The formulated substantial question of law is kept open. (UMA SHANKER VYAS),J (AVNEESH JHINGAN),J GAURAV SHARMA /HS/105

Recent GST High Court judgments

Search GST case law →