COMMISSIONER OF INCOME TAX vs. M/S EID MOHAMMAD NIZAMUDDIN

[2024:RJ-JP:41903-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 93/2020 Commissioner Of Income Tax, (T.d.s.) Ncr Building, Statue Circle, Jaipur. ----Appellant Versus M/s Eid Mohammad Nizamuddin, Subhash Bazar, Tonk ----Respondent For Appellant(s) : Mr.Anurag Mathur for Mr.Shantanu Sharma For Respondent(s) : Mr.Devang Gargieya HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE ASHUTOSH KUMAR Order 01/10/2024 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 The appeal is dismissed as withdrawn. 3.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. 4. The Department shall be at liberty to move an application for revival in case the matter is not covered under the circular. (ASHUTOSH KUMAR),J (AVNEESH JHINGAN),J Monika Chugh/Chandan/115