Gujarat High Court
Commissioner Of Income Tax-Ii vs Gujarat State Road Transport ... on 27 January, 2020
Author: J.B.Pardiwala
Bench: J.B.Pardiwala, Bhargav D. Karia
C/TAXAP/435/2012 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 435 of 2012
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COMMISSIONER OF INCOME TAX-II
Versus
GUJARAT STATE ROAD TRANSPORT CORPORATION
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Appearance:
MRS MAUNA M BHATT(174) for the Appellant(s) No. 1
MR TEJ SHAH(5743) for the Opponent(s) No. 1
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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 Page 1 of 2 Downloaded on : Mon Jun 15 09:36:41 IST 2020 C/TAXAP/435/2012 ORDER referred to above, the table for monetary limits is as follows:
Sr. No. Appeals/SLPs in Income Tax matters Monetary Limit (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) Vahid Page 2 of 2 Downloaded on : Mon Jun 15 09:36:41 IST 2020