C.I.T.-TDS,JAIPUR vs. M/S SHREE INDIA SINO GUMS P LTD.

HIGH COURT OF JUDICATURE FOR RAJASTHAN &T JODHPUR 5 .$' 7 8 -1 t a t * *.a# D.B. Income Tax Appeal No. 28 / 2 b r 1 ~ ~ ~ ~ * ~ ~ ~ ~ ' ~ ~ = * - ~ a Commissioner of Income Tax-TDS,Jaipur -!---Appellant Versus M/S Shree India Sino Gums (PJ Ltd. F-37, MIA, ISt Phase, Basni, Jodhpur. For Appellant(s) : Mr. K.K. Bissa. For Respondent(s) : HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS HON'BLE MR. JUSTICE MAN03 KUMAR GARG Order 06/02/2018 The tax effect in the instant matter does not exceed the monetary limit of Rs.20,00,000/-; hence, in light of Circular No.21/2015 dated 10.12.2015 issued by the Ministry of Finance, Department of ~evenue, Central Board of Direct Taxes, Government of India, New Delhi to interference in this appeal is desirable. The same is dismissed accordingly. (MANOJ KUMAR GARGJJ. (GOPAL KRISHAN VYAS) 3. Powered by TCPDF (www.tcpdf.org) (Uploaded on 18/07/2024 at 10:56:24 AM) (Downloaded on 28/10/2026 at 12:08:21 AM)