PR. COMMISSIONER OF INCOME TAX CENTRAL vs. BHAARAT DAS VAISHNAV
ITA/133/2017HC RajasthanRJHC01027109201707 August 2018Bench: PRADEEP NANDRAJOG,DINESH MEHTA1 pages
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HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 133/2017 Pr. Commissioner Of Income Tax-Central , Jaipur. ----Appellant Versus Shri Bharat Das Vaishnav, S/o Shri Man Dasji Vaishnav , Kumharwada, Sirohi. ----Respondent For Appellant(s) : Mr. K.K Bissa For Respondent(s) : Mr. Sanjay Nahar 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 appeal is less than Rs.50.00 lacs; in view of the Circular dated 11.07.2018, he does not press it. 2. The appeal is disposed of as not pressed. (DINESH MEHTA),J Anurag/171 (PRADEEP NANDRAJOG),CJ
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