Gujarat High Court
Acit Central Circle 2(3) vs Pradeepkumar Rasiklal ... on 4 July, 2016
Author: Ks Jhaveri
Bench: Ks Jhaveri, G.R.Udhwani
O/TAXAP/308/2010 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 308 of 2010
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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ACIT CENTRAL CIRCLE 2(3)....Appellant(s)
Versus
PRADEEPKUMAR RASIKLAL SHAH....Opponent(s)
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Appearance:
MR SUDHIR MEHTA, SENIOR STANDING COUNSEL for the Appellant(s) No.
1
RULE NOT RECD BACK for the Opponent(s) No. 1
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O/TAXAP/308/2010 JUDGMENT
CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 04/07/2016
ORAL JUDGMENT
(PER : HONOURABLE MR.JUSTICE KS JHAVERI)
1. The monetary limits and other conditions for filing departmental appeals (in Income-tax 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 Lac.
3. In view of the above Circular, the appeal is not entertained and consequently, stands disposed of. In case of difficulty, liberty to revive the appeal is granted.
(K.S.JHAVERI, J.) (G.R.UDHWANI, J.) (pkn) Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Jul 06 02:12:00 IST 2016