PRINCIPAL COMMISSIONER OF INCOME TAX-I vs. M/S MOJIKA REAL ESTATE AND DEVELOPERS PVT. LTD.

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ITA/61/2021HC RajasthanRJHC02040291202124 September 2024Bench: AVNEESH JHINGAN,ASHUTOSH KUMAR1 pages

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[2024:RJ-JP:40741-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 61/2021 Principal Commissioner Of Income Tax-I, New Central Revenue Building, Statue Circle, Jaipur (Raj.) ----Appellant Versus M/s Mojika Real Estate And Developers Pvt. Ltd., D-89A, Meera Marg, Banipark, Jaipur. ----Respondent For Appellant(s) : Mr. N.S. Bhati, Adv. & Mr. Aditya Khandelwal, Adv. For Respondent(s) : Mr. Rohan Chatter, Adv. & Ms. Apeksha Bapna, Adv. for Mr. Siddharth Ranka, Adv. HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE ASHUTOSH KUMAR Order 24/09/2024 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 The appeal is dismissed as withdrawn. 3.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. (ASHUTOSH KUMAR),J (AVNEESH JHINGAN),J Mohita/Riya/139

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