PR. COMMISSIONER OF INCOME TAX, UDAIPUR vs. M/S RAM SWAROOP JAISWAL AND PARTY

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR D.B. Income Tax Appeal No. 105/2017 Pr. Commissioner Of Income Tax, Udaipur ----Appellant Versus M/s Ram Swaroop Jaiswal And Party ----Respondent For Appellant(s) : Mr. K.K. Bissa HON'BLE MS. JUSTICE NIRMALJIT KAUR HON'BLE MR. JUSTICE DINESH MEHTA Order 27/08/2018 In para 4 of the appeal, it is stated that the tax effect in the case would be `31,86,518/-. As per circular No.3/2018 dated 11.07.2018 vide instruction No.3 monetary limit for proceedings in High Court is `50,000,00/- 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 Upendra/11 Powered by TCPDF (www.tcpdf.org)