PRINCIPAL COMMISSIONER OF INCOME TAX I vs. SHRI VIVEK AGARWAL

[2024:RJ-JP:13039-DB] HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D.B. Income Tax Appeal No. 271/2018 Principal Commissioner Of Income Tax I, New Central Revenue Building, Statue Circle, Jaipur (Raj.) ----Appellant Versus Shri Vivek Agarwal, C/o S.l. Poddar And Co.,e-3A, Gokul, Kanti Chandra Road, Bani Park, Jaipur. ----Respondent For Appellant(s) : Mr. Anuroop Singhi For Respondent(s) : Mr. Jagpravesh Singh HON'BLE MR. JUSTICE AVNEESH JHINGAN HON'BLE MR. JUSTICE BHUWAN GOYAL Order 15/03/2024 1. The tax effect in the appeal is less than rupees one crore and in view of the circular (Circular No.17/2019) of the department dated 08.08.2019. The appeal needs no adjudication. 2. Accordingly, the appeal is disposed of. (BHUWAN GOYAL),J (AVNEESH JHINGAN),J Anu/Chandan/35