PR. COMMISSIONER OF INCOME TAX-CENTRAL, vs. SHRI RAJENDRA SHRINGI

[2024:RJ-JP:41222-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 63/2020 Pr. Commissioner Of Income Tax-Central, New Central Revenue Building, Statue Circle, Jaipur (Raj) ----Appellant Versus Shri Rajendra Shringi, 537-39, Mahima Trinity, New Sanganer Road, Swej Farm, Jaipur. ----Respondent For Appellant(s) : Mr. Meyhul Mittal, Adv. for Mr. Siddharth Bapna, Adv. For Respondent(s) : Mr. Devang Gargieya, Adv. for Mr. Mahendra Gargieya, Adv. HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE ASHUTOSH KUMAR Order 26/09/2024 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 The appeal is dismissed as withdrawn. 3.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. (ASHUTOSH KUMAR),J (AVNEESH JHINGAN),J HS/Tanisha/69