PR. COMMISSIONER OF INCOME TAX, AJMER vs. M/S SHARDA SPUNTEX PVT. LTD.

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D. B. Income Tax Appeal No. 55/2017 Pr. Commissioner of Income Tax, Ajmer. ----Appellant Versus M/s Sharda Spuntex Pvt. Ltd., C/o M/s Kalani and Co., Chartered Accountants, 5th Floor, Milestone, Gandhinagar Turn, Jaipur. ----Respondent For Appellant : Mr. K.K. Bissa HON'BLE MS. JUSTICE NIRMALJIT KAUR HON'BLE MR. JUSTICE DINESH MEHTA Order 25/07/2018 It is stated that the tax effect in the case would be Rs. 45,94,900/- As per Circular No.3/2018 dated 11.07.2018 vide instruction No.3 monetary limit for proceedings in High Court is Rs.50,00,000/- and vide para No.13, the circular applies retrospectively to pending appeals and cross-objections as also references. Thus, as per the Circular No.3/2018, the instant appeal is not to be prosecuted by the appellant. The appeal is, accordingly, dismissed as not pressed. (DINESH MEHTA),J (NIRMALJIT KAUR),J Inder/15