PR. COMMISSIONER OF INCOME TAX, JODHPUR vs. PUSTIKAR LAGHU VYAPARIK PRATISTHAN BACHA

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR D.B. Income Tax Appeal No. 11/2018 Pr. Commissioner Of Income Tax, Jodhpur ----Appellant Versus Pustikar Laghu Vyaparik Pratisthan Bacha ----Respondent For Appellant(s) : Mr. K.K. Bissa HON'BLE MS. JUSTICE NIRMALJIT KAUR HON'BLE MR. JUSTICE DINESH MEHTA Order 10/08/2018 In para 4 of the appeal, it is stated that the tax effect in the case would be `23,26,641/-. 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/21