PR. COMMISSIONER OF INCOME TAX vs. SHRI JUGAL KISHORE GARG (DEREWALA)
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[2024:RJ-JP:46253-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 39/2021 Pr. Commissioner Of Income Tax, Jaipur-2, Jaipur. ----Appellant Versus Shri Jugal Kishore Garg (Derewala), 27-A, Agrasen Colony, Brahmpuri Road, Jaipur. Pan, Abbpg4020E ----Respondent For Appellant(s) : Mr. Sandeep Pathak For Respondent(s) : Mr. Shankar Lal Poddar HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE UMA SHANKER VYAS Order 08/11/2024 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 The appeal is dismissed as withdrawn. 3.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 Simple Kumawat /12
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