C.I.T.CENTRAL,JAIPUR vs. M/S SHRI SHAKTI IRON RE-ROLLING MILLS

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 88/2012 Commissioner of Income Tax, Central, Jaipur ----Appellant Versus M/s Shri Shakti Iron Re-Rolling Mills, E-174-175,Mewar Industrial Area, Udaipur. ----Respondent For Appellant(s) : Mr. G.S. Chouhan For Respondent(s) : Mr. Shanker Singh Rajpurohit HON'BLE MR. JUSTICE SANGEET LODHA HON'BLE MR. JUSTICE DINESH MEHTA Order 27/11/2018 In view of Circular No.3/18 dated 11.7.18 issued by the Ministry of Finance, Department of Revenue, Central Board Direct Taxes, Government of India, New Delhi, the tax effect involved in the present appeal being less than Rs.50 lacs, learned counsel appearing for the appellant seeks permission to withdraw the appeal. Permission is granted. The appeal is dismissed as withdrawn. (DINESH MEHTA),J (SANGEET LODHA),J 106-Vij/-