PR COMMISSIONER OF INCOME TAX JAIPUR-III vs. SHRI LALCHANDMEENA

HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR D. B. Income Tax Appeal No. 340/2017 Pr. Commissioner of Income Tax, Jaipur-3, Statute Circle, C- Scheme, Jaipur ----Appellant Versus Shri Lalchand Meena, S/o Pratap Meena, Village Dhamsiya, Via Kukas, Teh. Amer, Jaipur ----Respondent For Appellant(s) : Mr. Arjun Singh on behalf of Mr. Sameer Jain. HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 11/09/2018 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 of only Rs. 24,89,730/-, which is 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/40