C.I.T. BIKANER vs. SMT. PUSHPA DEVI SINGLA

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 2/2015 Commissioner of Income Tax, Bikaner ----Appellant Versus Smt. Pushpa Devi Singla, Prop. M/s Singla & Sons, Sadulsahar (Raj.) ----Respondent For Appellant(s) : Mr. K.K. Bissa For Respondent(s) : Mr. Niraj Jain HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE P.K. LOHRA Order 27/08/2019 In view of Circular No.17/2019 [F.No.279/MISC.142/2007-ITJ (PT.)] dated 08.08.2019 issued by the Ministry of Finance, Department of Revenue, Central Board of Direct Taxes, Government of India, New Delhi, as clarified vide communication dated 20.08.2019, the tax effect involved in the present appeal being less than Rs.1 crore, learned counsel appearing for the appellant seeks permission to withdraw the appeal. Permission is granted. The appeal is dismissed as withdrawn. (P.K. LOHRA),J (SANGEET LODHA),J 153-Bharti/-