THE PR COMMISSIONER OF INCOME TAX CENTRA vs. SHRI NAVRATTAN KOTHARI

HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 184/2018 The Pr. Commissioner Of Income Tax, Central Jaipur ----Appellant Versus Shri Navrattan Kothari, B-1, B-2, Kothari House, Prithviraj Road, C-Scheme, Jaipur ----Respondent For Appellant(s) : Mr. Siddharth Bapna For Respondent(s) : Mr. Sanjay Jhanwar with Mr. Atul Saxena HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Judgment / Order 20/12/2019 1. An application (I.A. No.1/2019) has been filed seeking withdrawal of the instant appeal in view of the Circular No.17/2019, dated 08.08.2019 of the Central Board of Direct Taxes. 2. In view of above, the application is allowed. The appeal is, accordingly, dismissed as withdrawn. (ASHOK KUMAR GAUR),J (INDRAJIT MAHANTY),CJ KAMLESH KUMAR /10 Powered by TCPDF (www.tcpdf.org) (Uploaded on 20/12/2019 at 06:28:04 PM) (Downloaded on 30/10/2026 at 10:28:27 AM)