PR. COMMISSIONER OF INCOME TAX vs. M/S VAIBHAV GLOBAL LIMITED

HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 55/2019 Pr. Commissioner Of Income Tax, Jaipur-Ii, Jaipur ----Appellant Versus M/s Vaibhav Global Limited, Formerly Known As Vaibhav Gems Ltd. K-6-B, Fateh Tiba, Adrash Nagar, Jaipur ----Respondent For Appellant(s) : Mr. Meyhul Mittal For Respondent(s) : Mr. Vijay Sharma HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE PRAVEER BHATNAGAR Order 23/10/2024 1. Since, 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 The appeal is dismissed as withdrawn. 3.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. 4. The Department shall be at liberty to move an application for revival in case the matter is not covered under the circular. (PRAVEER BHATNAGAR),J (PANKAJ BHANDARI),J ashu /56