C.I.T., II- JODHPUR vs. RAHUL SETHI

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 2/2014 Commissioner of Income Tax-II, Jodhpur. ----Appellant Versus Rahul Sethi, Prop. M/s Sammati Lime Product and Veer Prabhu Transport Co., Merta City, District-Nagaur. ----Respondent For Appellant(s) : Mr. Sunil Bhandari For Respondent(s) : Mr. Lalit Pareek HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE DR. JUSTICE VIRENDRA KUMAR MATHUR Order 08/08/2018 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 The appeal is dismissed as withdrawn. (VIRENDRA KUMAR MATHUR),J (SANGEET LODHA),J vij65