PRINCIPAL COMMISSIONER OF INCOME TAX, vs. SHRI MADHOPUR KRAYA VIKARYA SAHAKARI SAMITI LIMITED

[2024:RJ-JP:46986-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 78/2023 Principal Commissioner Of Income Tax, Jaipur-Ii, At New Central Revenue Building Statue Circle Jaipur (Raj.)-302005. ----Appellant Versus Shri Madhopur Kraya Vikarya Sahakari Samiti Limited, 3 Near Railway Station Shri Madhopur Sikar ( Rajsthan) ----Respondent For Appellant(s) : Mr. Sandeep Pathak For Respondent(s) : Mr. Vedant Agrawal HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE UMA SHANKER VYAS Order 14/11/2024 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 The appeal is dismissed as withdrawn. 3.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. (UMA SHANKER VYAS),J (AVNEESH JHINGAN),J Riya/6