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Gujarat High Court

Principal Commissioner Of Income ... vs Hitachi Home And Life Solutions (I) Ltd, on 27 January, 2020

Author: J.B.Pardiwala

Bench: J.B.Pardiwala, Bhargav D. Karia

        C/TAXAP/1027/2017                                          ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/TAX APPEAL NO. 1027 of 2017

==========================================================
            PRINCIPAL COMMISSIONER OF INCOME TAX-2,
                             Versus
             HITACHI HOME AND LIFE SOLUTIONS (I) LTD,
==========================================================
Appearance:
MRS MAUNA M BHATT(174) for the Appellant(s) No. 1
MR B S SOPARKAR(6851) for the Opponent(s) No. 1
==========================================================

 CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
        and
        HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                             Date : 27/01/2020

                       ORAL ORDER

(PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA)

1. The Registry has notified the appeal for the purpose of passing an appropriate order. The captioned appeal has been notified because of 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:­ Page 1 of 2 Downloaded on : Mon Jun 15 09:07:31 IST 2020 C/TAXAP/1027/2017 ORDER Sr. Appeals/SLPs in Income­tax matters Monetary Limit No. (Rs.) 1 Before Appellate Tribunal 50,00,000 2 Before High Court 1,00,00,000 3 Before Supreme Court 2,00,00,000

4. In view of the aforesaid, the appeal is disposed of accordingly. In case of any difficulty, we reserve the liberty for the Revenue to revive the tax appeal.

(J. B. PARDIWALA, J) (BHARGAV D. KARIA, J) KUMAR ALOK Page 2 of 2 Downloaded on : Mon Jun 15 09:07:31 IST 2020