PR. COMMISSIONER OF INCOME TAX, AJMER vs. M/S BRIGHT STYLE FABRICS PVT. LTD.

PDF · subscribers
ITA/133/2018HC RajasthanRJHC01043513201810 August 2018Bench: NIRMALJIT KAUR,DINESH MEHTA1 pages

No AI summary yet for this judgment.

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 133/2018 Pr. Commissioner Of Income Tax, Ajmer, Ajmer ----Appellant Versus M/s Bright Style Fabrics Pvt. Ltd., 101, Charbhuja Tower, Old RTO Road, Gandhi Nagar Bhilwara. ----Respondent For Appellant(s) : Mr.K.K.Bissa, Adv. HON'BLE MS. JUSTICE NIRMALJIT KAUR HON'BLE MR. JUSTICE DINESH MEHTA Order 10/08/2018 It is stated that the tax effect in the case would be Rs.45,66,228/-. 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 NK/12

Recent GST High Court judgments

Search GST case law →