PR. COMMISSIONER OF INCOME TAX, UDAIPUR vs. SMT. SUJATA BHARDWAJ

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Income Tax Appeal No. 71/2018 Pr. Commissioner Of Income Tax , Udaipur. ----Appellant Versus Smt. Sujata Bhardwaj , C-82, Kumbha Nagar, Chittorgarh. ----Respondent For Appellant(s) : Mr. K.K. Bissa Mr. H.G. Chanda HON'BLE THE CHIEF JUSTICE MR. PRADEEP NANDRAJOG HON'BLE MR. JUSTICE DINESH MEHTA Order 13/07/2018 1. In para 4 of the appeal, it is stated that the tax effect in the case would be `11,22,318/-. 2. As per circular No.3/2018 dated 11.07.2018 vide instruction No.3 monetary limit for proceedings in High Court is `50,000,00/- 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. 3. The appeal is accordingly dismissed as not pressed. (DINESH MEHTA),J (PRADEEP NANDRAJOG),C.J. Upendra/55