DEPUTY INSPECTOR GENERAL vs. JOINT COMMISSIONER OF INCOME TAX, (TDS)
No AI summary yet for this judgment.
(1 of 1) [ITA-6/2020] HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 6/2020 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 The appeal is dismissed as withdrawn.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 74-AnilKC/- Powered by TCPDF (www.tcpdf.org) (Uploaded on 18/03/2021 at 01:19:30 PM) (Downloaded on 28/10/2026 at 12:49:46 AM)
Recent GST High Court judgments
Search GST case law →- M/S.Sri Satya Sai Constructions vs. The State Of Andhra PradeshAndhra Pradesh · 27 Oct 2026
- M/S. Sikka Motors PVT LTD vs. Union Of INDIA & Anr.Delhi · 27 Oct 2026
- Shri Yaras Suresh Babu Prabhu Kumar vs. The Union Of INDIATelangana · 27 Oct 2026
- Santa Singh vs. SuperintendentUttarakhand · 27 Oct 2026
- Azaad Builders vs. Assistant Commissioner SGSTUttarakhand · 27 Oct 2026