COMNR.OF I.TAX vs. M/S.MRTC
ITA/112/2008HC OrissaODHC01051383200808 May 2017Bench: MR. JUSTICE I.MAHANTY,MR. JUSTICE BISWAJIT MOHANTY1 pages
No AI summary yet for this judgment.
I.T.A. No.112 of 2008
3.
08.05.2017 Mr. S.K. Acharya learned Senior Standing Counsel for t he Income Tax Department files a memo in Court today indicating therein that the appellant wan ts to withdraw this Appeal in view of the Circular issued by the CBDT. The same is taken on re cord. In view of the memo filed this Appeal is dismissed as withdrawn. Free copy of this order be handed over to the learned counsel for the Income Tax Department.
.. I. Mahan ty,J.
...... Biswajit Mohanty,J. 2
Recent GST High Court judgments
Search GST case law →- M/S. Kiea Corporate Business Solutions vs. The Deputy State Tax OfficerTelangana · 2 Nov 2026
- M/S. Vrajman Enterprises vs. The Deputy State Tax OfficerTelangana · 2 Nov 2026
- Nimmakayala Padmavathi vs. The Union Of INDIAAndhra Pradesh · 2 Nov 2026
- Som Nath Nagar Mal Th Partner Sanjay Mahajan vs. Union Of INDIA Th Department Of Financial Services, Ministry Of Finance And OthersJammu and Kashmir and Ladakh · 2 Nov 2026
- Mohd. Aqil Proprietor Of M/S Ma Garments vs. Principal Commissioner Central GST, Delhi And Anr.Delhi · 2 Nov 2026
