C.I.T., II- JODHPUR vs. M/S MARWAR EDUCATION FOUNDATION JODHPUR

[2024:RJ-JD:52294-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 243/2013 Commissioner of Income Tax-II, Jodhpur ----Appellant Versus M/s Marwar Education Foundation Jodhpur ----Respondent For Appellant(s) : Mr. KK Bissa For Respondent(s) : Mr. Sachin Saraswat HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI HON'BLE MR. JUSTICE MADAN GOPAL VYAS Order 18/12/2024 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 the appellant seeks permission to withdraw the appeal. 2. The appeal is dismissed as withdrawn. 3. The formulated substantial question of law is kept open. 4. In case need arises, the department shall be at liberty to move appropriate application for revival. (MADAN GOPAL VYAS),J (DR.PUSHPENDRA SINGH BHATI),J 11-nirmala/- Powered by TCPDF (www.tcpdf.org) (Uploaded on 19/12/2024 at 02:17:18 PM) (Downloaded on 28/10/2026 at 12:48:40 AM)