Gujarat High Court
The Commissioner Of Income Tax-I vs Friends Oil & Chemical Terminals (P) ... on 7 July, 2016
Author: Ks Jhaveri
Bench: Ks Jhaveri, G.R.Udhwani
O/TAXAP/229/2008 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 229 of 2008
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE G.R.UDHWANI
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1 Whether Reporters of Local Papers may be allowed
to see the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of
the judgment ?
4 Whether this case involves a substantial question of
law as to the interpretation of the Constitution of
India or any order made thereunder ?
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THE COMMISSIONER OF INCOME TAX-I....Appellant(s)
Versus
FRIENDS OIL & CHEMICAL TERMINALS (P) LTD.....Opponent(s)
==========================================================
Appearance:
MR PRANAV G DESAI, ADVOCATE for the Appellant(s) No. 1
MR KIRTIKANT THAKER, ADVOCATE for the Opponent(s) No. 1
MR PRAKASH K JANI, ADVOCATE for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 07/07/2016
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O/TAXAP/229/2008 JUDGMENT
ORAL JUDGMENT
(PER : HONOURABLE MR.JUSTICE KS JHAVERI)
1. The monetary limits and other conditions for filing departmental appeals (in Incometax matters) before the Appellate Tribunal, High Courts and SLP before the Supreme Court have been revised by the Central Board of Direct Taxes, New Delhi, vide Circular No.21/2015 dated 10.12.2015.
2. Insofar as High Courts are concerned, it has been decided by the Board that no appeals shall be preferred in cases where the tax effect does not exceed the monetary limit of Rs.20.00 Lacs. It is also decided that the said Circular shall apply retrospectively in pending appeals as well.
3. In view of the above, this appeal is not entertained and is, accordingly, disposed of. Liberty to apply in case of difficulty.
(K.S.JHAVERI, J.) (G.R.UDHWANI, J.) Pravin Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Jul 12 00:52:11 IST 2016