C.I.T. I, JODHPUR vs. KRISHAN KUMAR

[2026:RJ-JD:50223-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 44/2014 CNR: RJHC010222552014 | URN: ITA / 50U / 2014 C.i.t. I, Jodhpur ----Appellant Versus Krishan Kumar ----Respondent For Appellant(s) : Mr. KK Bissa For Respondent(s) : Mr. Pranjul Mehta HON'BLE MR. JUSTICE ARUN MONGA HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT Order 12/10/2026 1. The tax effect in appeal is below Rupees Two Crores. In view of the circular of Central Board of Direct Taxes date 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 The appeal is dismissed as withdrawn. 3.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. Any pending application also stand disposed of.

(YOGENDRA KUMAR PUROHIT),J (ARUN MONGA),J B-44/Raksha Rakhecha Powered by TCPDF (www.tcpdf.org) (Uploaded on 14/10/2026 at 12:42:14 PM) (Downloaded on 28/10/2026 at 12:42:39 AM)