PR. COMMISSIONER OF INCOME TAX, BIKANER vs. TARUNA SUTHAR

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ITA/33/2019HC Rajasthan2026:RJ-JD:44380-DB15 September 2026Bench: SANJAY K. AGRAWAL, VINIT KUMAR MATHUR1 pages

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[2026:RJ-JD:44380-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 33/2019 CNR: RJHC010419742019 | URN: ITA / 144U / 2019 Pr. Commissioner Of Income Tax, Bikaner, Bikaner ----Appellant Versus Taruna Suthar, B-29, Karni Nagar, Bikaner. ----Respondent For Appellant(s) : Mr. K.K. Bissa. For Respondent(s) : -- HON'BLE THE CHIEF JUSTICE MR. SANJAY K. AGRAWAL HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 15/09/2026 1. Learned counsel for the appellant seeks permission to withdraw the present Income Tax Appeal as the tax effect involved in the present matter is less than Rs.2 crores as per circular No.5/24 dated 13.09.2024. 2. Permission sought for is granted. 3. Accordingly, the present Income Tax Appeal is dismissed as withdrawn. (VINIT KUMAR MATHUR),J (SANJAY K. AGRAWAL),CJ 111/AnilS/Shahenshah/- Powered by TCPDF (www.tcpdf.org) (Uploaded on 17/09/2026 at 11:10:41 AM) (Downloaded on 28/10/2026 at 12:42:03 AM)

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