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2024:CGHC:47684-DB
NAFR HIGH COURT OF CHHATTISGARH AT BILASPUR TAXC No. 34 of 2023 The Deputy Commissioner Of Income Tax Central Circle, Raipur Chhattisgarh
---- Petitioner Versus Mahavir Ashok Enterprises Pvt. Ltd. Halwai Lane, Sadar Bazar, Raipur District Raipur Chhattisgarh
---- Respondent TAXC No. 35 of 2023 The Deputy Commissioner Of Income Tax Central Circle, Raipur, Chhattisgarh.
----Petitioner Versus Mahavir Ashok Enterprises Pvt. Ltd. Halwai Lane, Sadar Bazar, Raipur, Chhattisgarh.
---- Respondent TAXC No. 50 of 2023 SAURABH YADAV Digitally signed by SAURABH YADAV Date: 2024.12.05 12:53:29 +0530
2 / 3 The Deputy Commissioner Of Income Tax Central Circle, Raipur, Chhattisgarh.
----Petitioner Versus Mahavir Ashok Enterprises Pvt. Ltd. Halwai Lane, Sadar Bazar, Raipur, Chhattisgarh.
---- Respondent TAXC No. 54 of 2023 The Deputy Commissioner Of Income Tax Central Circle, Raipur Chhattisgarh
----Petitioner Versus Mahavir Ashok Enterprises Pvt. Ltd. Halwai Lane, Sadar Bazar, Raipur Chhattisgarh
---- Respondent TAXC No. 53 of 2023 The Deputy Commissioner Of Income Tax Central Circle, Raipur District Raipur Chhattisgarh
----Petitioner Versus
Mahavir Ashok Enterprises Pvt. Ltd. Halwai Lane, Sadar Bazar Raipur District Raipur Chhattisgarh
---- Respondent
3 / 3 For Petitioner : Mr. Amit Chaudhari, Advocate with Mr. Vijay Chawla, Advocate For Respondent : None. Hon'ble Shri
Justice Sanjay K. Agrawal
Hon'ble Shri Justice Radhakishan Agrawal Judgment on Board 04.12.2024 Sanjay K. Agrawal, J. 1. Learned counsel for the petitioners submits that in the present case monetary limit (tax liability) is less than Rs. 2 crores, therefore, in light of circular dated 17.09.2024, he prays for withdawal of these petition. 2. Prayer is allowed. 3. Accordingly, the petitions stands dismissed as withdrawn. Sd/- Sd/- (Sanjay K. Agrawal) (Radhakishan Agrawal) JUDGE JUDGE Saurabh