PR. COMMISSIONER OF INCOME TAX, AJMER vs. M/S STARNET BUSINESS LTD., BHILWARA

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ITA/66/2018HC RajasthanRJHC01040410201727 July 2018Bench: PRADEEP NANDRAJOG,DINESH MEHTA1 pages

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HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 66/2018 Pr. Commissioner Of Income Tax , Ajmer. ----Appellant Versus M/s Starnet Business Ltd. , 1St Floor, Sangan Tower, Gandhi Nagar, Bhilwara. ----Respondent For Appellant(s) : Mr. K.K. Bissa For Respondent(s) : HON'BLE MS. JUSTICE NIRMALJIT KAUR HON'BLE MR. JUSTICE DINESH MEHTA Order 27/07/2018 It is stated that the tax effect in the case would be Rs.28,71,638/-. 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 Arvind/24

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