- The scheme shall be applicable to all cases filed by the applicant or the department up to [31st August] [Order No. F. 12(16) FD/Tax/09, dated 27.11.2009-Rajasthan Gazette, Extraordinary, Part IV-C(II), dated 17.12.2009, page 281 vide S.O. No. 319. = 2010 RSCS/II/P.144/H. 81], 2009 and is pending in any of the following forums:-(i)The Supreme Court of India,(ii)The High Court of Judicature for Rajasthan,(iii)The Rajasthan Tax Board,(iv)The Deputy Commissioner (Appeals) of the Department.(v)In any Civil or Criminal Court of the State, and(vi)In any Court/Tribunal/Authority outside the Sate, where the case of recovery is pending.
