C.I.T. CENTRAL, JAIPUR vs. SMT. NEETA KATUWA

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 8/2015 Commissioner of Income Tax (Central), Jaipur ----Appellant Versus Smt. Neeta Katuwa, Banswara (AY 2007-08) ----Respondent For Appellant(s) : Mr. K.K. Bissa HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE P.K. LOHRA Order 27/08/2019 In view of Circular No.17/2019 [F.No.279/MISC.142/2007-ITJ (PT.)] dated 08.08.2019 issued by the Ministry of Finance, Department of Revenue, Central Board of Direct Taxes, Government of India, New Delhi, as clarified vide communication dated 20.08.2019, the tax effect involved in the present appeal being less than Rs.1 crore, learned counsel appearing for the appellant seeks permission to withdraw the appeal. Permission is granted. The appeal is dismissed as withdrawn. (P.K. LOHRA),J (SANGEET LODHA),J 159-Bharti/- Powered by TCPDF (www.tcpdf.org) (Uploaded on 30/08/2019 at 10:41:17 AM) (Downloaded on 28/10/2026 at 12:51:10 AM)