PRINCIPAL C.I.T. UDAIPUR vs. M/S OM PRAKASH MAHESH KUMAR AND PARTY

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 1/2016 Principal C.i.t. Udaipur ----Appellant Versus M/s Om Prakash Mahesh Kumar And Party ----Respondent For Appellant(s) : Mr.K.K.Bissa, Adv. HON'BLE MS. JUSTICE NIRMALJIT KAUR HON'BLE MR. JUSTICE DINESH MEHTA Judgment / Order 17/07/2018 It is stated that the tax effect in the case would be Rs.42,28,953/-. As per Circular No.3/2018 dated 11.07.2018 vide instruction No.3 monetary limit for proceedings in High Court is Rs.50,00,000/- and vide para No.13, the circular applies retrospectively to pending appeals and cross-objections as also references. Thus, as per the Circular No.3/2018, the instant appeal is not to be prosecuted by the appellant. The appeal is accordingly dismissed as not pressed. (DINESH MEHTA),J (NIRMALJIT KAUR),J NK/22 Powered by TCPDF (www.tcpdf.org) (Uploaded on 24/07/2018 at 05:29:31 PM) (Downloaded on 28/10/2026 at 12:08:16 AM)