C.I.T.UDAIPUR vs. SANJEEV GORWARA

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 183/2013 C.I.T. Udaipur ----Appellant Versus Sanjeev Gorwara ----Respondent Connected With D.B. Income Tax Appeal No. 190/2011 C.I.T. Udaipur ----Appellant Versus Sanjeev Gorwara ----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 appeals is less than Rs.50.00 lacs; in view of the Circular dated 11.07.2018, he does not press it. 2. The appeals are disposed of as not pressed. (DINESH MEHTA),J Himanshu/-59 & 61 (PRADEEP NANDRAJOG),CJ Powered by TCPDF (www.tcpdf.org) Powered by TCPDF (www.tcpdf.org) (Uploaded on 08/08/2023 at 10:04:42 AM) (Downloaded on 28/10/2026 at 12:08:10 AM)