PRINCIPAL COMMISSIONER OF INCOME TAX I vs. SHRI DHARAM PAL SINGH

[2024:RJ-JP:46412-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 313/2018 Principal Commissioner Of Income Tax I, New Central Revenue Buliding Statue Circle Jaipur (Raj) ----Appellant Versus Shri Dharam Pal Singh, 75 Jai Shankar Colony New Sanganer Road Jaipur 302019 ----Respondent For Appellant(s) : Mr. Anuroop Singhi with Mr. Aditya Khandelwal For Respondent(s) : Ms. Nishita Gambhir for Mr. Javed Khan HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE UMA SHANKER VYAS Order 08/11/2024 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 The appeal is dismissed as withdrawn. 3.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 Monika/129