THE PR. COMMISSIONER OF INCOME TAX vs. DR BALBIR SINGH TOMAR

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ITA/288/2018HC RajasthanRJHC02088906201814 November 2024Bench: AVNEESH JHINGAN,UMA SHANKER VYAS1 pages

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[2024:RJ-JP:46980-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 288/2018 The Pr. Commissioner Of Income Tax, Central, Jaipur. ----Appellant Versus Dr Balbir Singh Tomar, B-4, Govind Marg, Adarsh Nagar, Jaipur, Rajasthan-302004. ----Respondent For Appellant(s) : Mr. Meyhul Mittal for Mr. Anil Mehta For Respondent(s) : Mr. Sandeep Taneja, AAG HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE UMA SHANKER VYAS Order 14/11/2024 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 The appeal is dismissed as withdrawn. 3.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 Riya/1

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