PRINCIPAL COMMISSIONER OF INCOME TAX, vs. RAJASTHAN STATE ROAD DEVELOPMENT AND CONSTRUCTION CORPORATION LTD.

PDF · subscribers
ITA/62/2024HC RajasthanRJHC02029912202418 November 2024Bench: AVNEESH JHINGAN,ASHUTOSH KUMAR1 pages

No AI summary yet for this judgment.

[2024:RJ-JP:47170-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 62/2024 Principal Commissioner Of Income Tax, Jaipur-2, Jaipur At New Central Revenue Building, Statue Circle, Jaipur (Raj.)-302005. (Revenue). ----Appellant Versus Rajasthan State Road Development And Construction Corporation Ltd., Setu Bhawan, Jhalana Doongri, Jaipur. (Assessee). ----Respondent For Appellant(s) : Mr. Sandeep Pathak, Adv. For Respondent(s) : - HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE ASHUTOSH KUMAR Order 18/11/2024 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 The appeal is dismissed as withdrawn. 3.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/6

Recent GST High Court judgments

Search GST case law →