Rajasthan High Court - Jaipur
Pr Commissioner Of Income Tax Jaipur-Ii vs Ms Morani Four-Wheels Pvt Ltd on 21 August, 2018
Bench: Mohammad Rafiq, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D. B. Income Tax Appeal No. 151/2018
Pr. Commissioner Of Income Tax, Jaipur-II, Jaipur.
----Appellant
Versus
M/s. Morani Four-Wheels Pvt. Ltd., Plot No.1, Murti Kala Colony,
Gopalpura Bye Pass, Jaipur
----Respondent
For Appellant(s) : Mr. R.B. Mathur with Ms. Tanvi Sahai.
HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 21/08/2018 Learned counsel for the appellant submits that in view of Circular No. 3/2018 issued by Central Board of Direct Taxes, present appeal having tax effect of only Rs. 32,20,582/-, which is less than Rs. 50,00,000/- may not be maintainable.
In view of above, present appeal is dismissed in the light of aforesaid circular.
(GOVERDHAN BARDHAR),J (MOHAMMAD RAFIQ),J Manoj/8 Powered by TCPDF (www.tcpdf.org)