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Gujarat High Court

The Commissioner Of Income Tax-I vs J.K. Transport & Construction ... on 8 June, 2016

Author: Ks Jhaveri

Bench: Ks Jhaveri, G.R.Udhwani

                    O/TAXAP/103/2008                                                   ORDER




                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                   TAX APPEAL NO. 103 of 2008
         ==========================================================
                  THE COMMISSIONER OF INCOME TAX-I....Appellant(s)
                                     Versus
                 J.K. TRANSPORT & CONSTRUCTION CO.....Opponent(s)
         ==========================================================
         Appearance:
         MR PRANAV G DESAI, ADVOCATE for the Appellant(s) No. 1
         RULE SERVED for the Opponent(s) No. 1
         ==========================================================

          CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
                 and
                 HONOURABLE MR.JUSTICE G.R.UDHWANI

                                            Date : 08/06/2016


                                             ORAL ORDER

(PER : HONOURABLE MR.JUSTICE KS JHAVERI)

1. This Tax Appeal u/s.260A of the Income Tax Act, 1961 is preferred against  the   order   dated   06.08.2007   passed   by   the   Income   Tax   Appellate   Tribunal,  Rajkot   Bench   in   ITA   No.   124/RJT/2007   raising   the   following   substantial  question of law for our consideration:

"Whether on the facts and in the circumstances of the case, the   Appellant Tribunal is right in dismissing the appeal on the basis of   monetary  limit  for filing appeal  fixed by the department  without   going into the merits of the case?"

2. It may be noted that the monetary limits and other conditions for  filing departmental appeals (in Income­tax matters) before the Appellate  Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Jun 10 01:39:31 IST 2016 O/TAXAP/103/2008 ORDER Tribunal, High Courts and SLP before the Supreme Court have been  revised by the Board. Insofar as High Courts are concerned, it has been  decided by the Board vide Circular No.21/2015 dated 10.12.2015 that  no appeals  shall be preferred in cases where the tax effect does not  exceed the monetary limit of Rs.20.00 Lacs.

3. In view of the above Circular, this appeal does not deserve to be  entertained. Consequently, the appeal is dismissed.

(K.S.JHAVERI, J.) (G.R.UDHWANI, J.) niru* Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Jun 10 01:39:31 IST 2016