PRINCIPAL COMMISSIONER OF INCOME TAX, vs. RENU PODDAR

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ITA/9/2023HC RajasthanRJHC02010209202307 November 2024Bench: AVNEESH JHINGAN,UMA SHANKER VYAS1 pages

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[2024:RJ-JP:46005-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 9/2023 Principal Commissioner Of Income Tax, Jaipur-Ii, At New Central Revenue Building, Bhagwan Das Road, Jaipur (Raj.) 302005. ----Appellant Versus Renu Poddar, 2 Ka 9 Jawahar Nagar Jaipur(Rajasthan). ----Respondent For Appellant(s) : Mr. Sandeep Pathak For Respondent(s) : Mr. Rohan Chatter for Mr. Siddharth Ranka HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE UMA SHANKER VYAS Order 07/11/2024 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 The appeal is dismissed as withdrawn. 3.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 Simple Kumawat /18

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