C.I.T. UDAIPUR vs. UDAI LAL ANJANA

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 209/2014 C.i.t., Udaipur ----Appellant Versus Udai Lal Anjana ----Respondent Connected With D.B. Income Tax Appeal No. 126/2014 C.i.t. Udaipur ----Appellant Versus Udai Lal Anjana ----Respondent For Appellant(s) : Mr. K.K Bissa For Respondent(s) : Mr. Pramod Vyas for Mr. Vikas Balia HON'BLE THE CHIEF JUSTICE MR. PRADEEP NANDRAJOG HON'BLE MR. JUSTICE DINESH MEHTA Order 07/08/2018 1. Learned counsel for the appellant submits that as the tax effect in the present appeals is less than Rs.50.00 lacs; in view of the Circular dated 11.07.2018, he does not press it. 2. The appeals are disposed of as not pressed. (DINESH MEHTA),J Himanshu/-73 & 74 (PRADEEP NANDRAJOG),CJ Powered by TCPDF (www.tcpdf.org) Powered by TCPDF (www.tcpdf.org) (Uploaded on 08/08/2023 at 10:52:05 AM) (Downloaded on 28/10/2026 at 12:08:14 AM)