C.I.T.,II, JODHPUR vs. LAL CHAND CHOUDHARY

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 171/2013 C.i.t. Ii Jodhpur ----Appellant Versus Lal Chand Choudhary ----Respondent Connected With D.B. Income Tax Appeal No. 204/2014 C.I.T. II, Jodhpur ----Appellant Versus Lal Chand Choudhary ----Respondent For Appellant(s) : Mr. K.K Bissa Mr. Sunil Bhandari For Respondent(s) : Mr. Vineet Dave 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/-57 & 58 (PRADEEP NANDRAJOG),CJ Powered by TCPDF (www.tcpdf.org) Powered by TCPDF (www.tcpdf.org) (Uploaded on 08/08/2023 at 10:55:59 AM) (Downloaded on 28/10/2026 at 12:08:12 AM)