PR COMMISSIONER OF INCOME TAX-III JAIPUR vs. SHRI SHASHI KANT KHETAN

HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 179/2018 Pr. Commissioner Of Income Tax-3, Jaipur NCR Building Statue Circle, C-Scheme, Jaipur Rajasthan ----Appellant Versus Shri Shashi Kant Khetan, M/s S.k. Khetan, M/s S. K. Khetan, H- 3,khetan Sadan Indra Nagar, Jhunjhunu Rajasthan ----Respondent For Appellant(s) : Mr. Sameer Jain HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 28/09/2018 Learned counsel for the appellant submits that in view of Circular No. 3/2018 issued by Central Board of Direct Taxes, present appeal having tax effect of only Rs. 32,27,219/- which is less than Rs. 50,00,000/- may not be maintainable. In view of above, present appeal is dismissed in the light of aforesaid instruction. (GOVERDHAN BARDHAR),J (MOHAMMAD RAFIQ),J Om/40