COMNR.OF INCOME TAX vs. ORISSA STATE BEVERAG

C/TAXAP/77/2013 ORDER DATED: 21/06/2022 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD R/TAX APPEAL NO. 77 of 2013 ========================================================== COMMISSIONER OF INCOME TAX II Versus JYOTI DYEING AND PRINTING MILLS PVT LTD ========================================================== Appearance: MR HIRAK FOR MRS KALPANAK RAVAL(1046) for the Appellant(s) No. 1 MS SONAL D VYAS(999) for the Opponent(s) No. 1 ========================================================== CORAM:HONOURABLE MR. JUSTICE A.J.DESAI and HONOURABLE MR. JUSTICE BHARGAV D. KARIA

Date : 21/06/2022 ORAL ORDER (PER : HONOURABLE MR. JUSTICE A.J.DESAI) 1. The captioned appeal concerns the low tax effect. The appeal is to be disposed of keeping in mind the Circular No.17/2019, dated 8th August, 2019 issued by the Government of India, Ministry of Finance, Department of Revenue, Central Board Direct Taxes, New Delhi. 2. This tax appeal is not pressed in view of the low tax effect having regard to the Circular No.17/2019, dated 8th August, 2019 issued by the Government of India, Ministry of Finance, Department of Revenue, Central Board Direct Taxes, New Delhi. 3. According to the new policy as reflected from the Circular referred to above, the table for monetary limits is as follows: Sr.No. Appeals/SLPs in Income tax matters Monetary Limit (Rs.) Page 1 of 2

C/TAXAP/77/2013 ORDER DATED: 21/06/2022 1 Before Appellate Tribunal Rs. 50,00,000/- 2 Before High Court Rs. 1,00,00,000/- 3 Before Supreme Court Rs. 2,00,00,000/- 4. Since the amount involved in the present appeal is Rs. 88,00,000/-, in view of the aforesaid, the appeal is disposed of accordingly. 5. 5. In case of any difficulty, we reserve the liberty for the Revenue to revive the tax appeal. (A.J.DESAI, J) (BHARGAV D. KARIA, J) JYOTI V. JANI Page 2 of 2