DEPUTY INSPECTOR GENERAL vs. JOINT COMMISSIONER OF INCOME TAX, (TDS)

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ITA/5/2020HC RajasthanRJHC01024275202017 March 2021Bench: SANGEET LODHA,RAMESHWAR VYAS1 pages

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(1 of 1) [ITA-5/2020] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 5/2020 Deputy Inspector General, Station Headquarters Bsf, Bikaner Bsf Campus, Sagar Road, Bikaner (Raj.) ----Appellant Versus Joint Commissioner of Income Tax, (Tds), Range, Jodhpur (Raj.) ----Respondent For Appellant(s) : Mr. B.S. Sandhu For Respondent(s) : -- HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE RAMESHWAR VYAS Order 17/03/2021 The matter comes up on an application (01/21) preferred on behalf of the appellants seeking leave to withdraw the appeal. The appellants intends to avail the benefit under “VIVAD SE VISHWAS SCHEME-2020”. The application (01/21) is allowed. The appeal is dismissed as withdrawn. (RAMESHWAR VYAS),J (SANGEET LODHA),J 73-AnilKC/- Powered by TCPDF (www.tcpdf.org) (Uploaded on 18/03/2021 at 01:18:42 PM) (Downloaded on 28/10/2026 at 12:04:38 AM)

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