Commissioner Of Income Tax, Dehradun Vs M/s Divine International, Chowk Bazar, Roorkee (Haridwar)

Ritu Bahri, CJ

1. The tax effect, in the present case, is Rs. 49,16,264/- and as per the Circular No. 17/2019 dated 8th August, 2019 issued by the Director, (ITJ) Central Board of Direct Taxes, New Delhi, if the tax effect is upto Rs. 1 crore, the Appeal should be withdrawn.

2. Counsel for the appellant, therefore, seeks permission to withdraw the Appeal.

3. The Appeal stands dismissed as withdrawn.