PR COMMISSIONER OF INCOME TAX KOTA vs. MS JAINCO ENTERPRISES PVT LTD
ITA/195/2018HC RajasthanRJHC02036939201820 December 2018Bench: MOHAMMAD RAFIQ,GOVERDHAN BARDHAR1 pages
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HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D. B. Income Tax Appeal No. 195/2018 Pr. Commissioner of Income Tax, Kota ----Appellant Versus M/s Jainco Enterprises Pvt. Ltd., 592, Welcome Tower, Dadabari, Kota. ----Respondent For Appellant(s) : Mr. Parinitoo Jain. HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 20/12/2018 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 less than Rs. 50,00,000/- may not be maintainable. In view of above, present appeal is dismissed in the light of aforesaid circular. (GOVERDHAN BARDHAR),J (MOHAMMAD RAFIQ),J Manoj/55
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