PRINCIPAL COMMISSIONER OF INCOME TAX, vs. SHRI PRAKASH CHAND VIJAYVARGIA,
No AI summary yet for this judgment.
[2024:RJ-JP:46043-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 144/2024 Principal Commissioner Of Income Tax, Aayakar Bhawan Udaipur Rajasthan Subcity Centre, Savina, Udaipur-313001 (Raj.) ----Appellant Versus Shri Prakash Chand Vijayvargia, Near Vijay Sizing, Behind Bus Stand, Madanganj, Kishangarh. ----Respondent For Appellant(s) : Mr. Shantanu Sharma with Mr. Anurag Mathur For Respondent(s) : 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 The appeal is dismissed as withdrawn. 3.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 /188
Recent GST High Court judgments
Search GST case law →- Gagan Bihari Rout@Gagan Rout vs. State Of OdishaOrissa · 28 Oct 2026
- Biswanath Rana vs. The Commissioner, CT And GST, Odisha, CuttackOrissa · 28 Oct 2026
- Sushama Mishra vs. The Commissioner Of CT And GST, Odisha, KatakOrissa · 28 Oct 2026
- Saudamini Samantray vs. Assistant Commissioner Of State Tax, CT And GST, Bhubaneswar IiOrissa · 28 Oct 2026
- M/S. Keshav Rice Mill, Ganjam vs. Chief Commissioner, CT And GST, Odisha, KatakaOrissa · 28 Oct 2026