PR. COMMISSIONER OF INCOME TAX- II, JODHPUR vs. GIRDHARI SINGH

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 127/2018 Pr. Commissioner Of Income Tax- II, Jodhpur ----Appellant Versus Girdhari Singh Shekhawat, Meghwalo Ki Dhani, Basni IInd Phase, Jodhpur ----Respondent For Appellant : Mr. Sunil Bhandari HON'BLE MS. JUSTICE NIRMALJIT KAUR HON'BLE MR. JUSTICE DINESH MEHTA Order 21/08/2018 It is stated that the tax effect in the case would be Rs. 42,00,856/-. 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 Inder/47