C.I.T. TDS, JAIPUR vs. M/S J.V.V.N. LTD., JODHPUR

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 134/2014 Commissioner of Income Tax (TDS) Jaipur ----Appellant Versus M/s. RSWM Ltd., Kharigram Gulabpura, Unit Power Plant Division, Village Mordi, District Banswara ----Respondent For Appellant(s) : Mr. Nikhil Simlote for Mr. R.B. Mathur, through V.C. For Respondent(s) : Mr. Sanjeev Johri, through V.C. HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE RAMESHWAR VYAS Order 07/01/2022 Learned counsel for the Revenue sought permission to withdraw the appeal since the tax effect involved is less than the minimum threshold limit prescribed by the C.B.D.T. in its latest circular. The appeal is disposed of as withdrawn. (RAMESHWAR VYAS),J (AKIL KURESHI),CJ 72-MohitTak/- Powered by TCPDF (www.tcpdf.org) (Uploaded on 10/01/2022 at 04:57:45 PM) (Downloaded on 28/10/2026 at 12:49:38 AM)