C.I.T., UDAIPUR vs. M/S. CHETAK ENTERPRISES PVT. LTD.

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 80/2009 Commissioner of Income Tax, Udaipur ----Appellant Versus M/s. Chetak Enterprises Pvt. Ltd. C/o U.B. Roadlines, Petch Area, Dak Bungalow, Nimbahera, Udaipur. ----Respondent For Appellant(s) : Mr. K.K.Bissa with Mr. G.S.Chouhan & H.G.Chanda For Respondent(s) : Mr. Vikas Balia HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE P.K. LOHRA Order 29/08/2019 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 Director 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. The permission is granted. The appeal is dismissed as withdrawn. (P.K. LOHRA),J (SANGEET LODHA),J 200-RP/-