PR. COMMISSIONER OF INCOME TAX, BIKANER vs. MAN SINGH NARUKA

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 157/2018 Pr. Commissioner of Income Tax, Bikaner. ----Appellant Versus Shri Man Singh Naruka, Bikaner (Rajasthan). ----Respondent For Appellant(s) : Mr. K.K. Bissa Mr. H.G. Chanda HON'BLE MS. JUSTICE NIRMALJIT KAUR HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 01/11/2018 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. (VINIT KUMAR MATHUR),J (NIRMALJIT KAUR),J Ramesh/49