Rajasthan High Court - Jaipur
Pr Commissioner Of Income Tax Kota vs Snehlata Jain Prop Ms Mamta Enterprises on 18 August, 2018
Bench: Mohammad Rafiq, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D. B. Income Tax Appeal No. 191/2018
Pr. Commissioner Of Income Tax, Kota.
----Appellant
Versus
Snehlata Jain Prop. M/s Mamta Enterprises, Bhamshah Mandi,
Kota.
----Respondent
For Appellant(s) : Mrs. Parinitoo Jain with Ms. Shiva Goyal.
HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 18/08/2018 In view of Circular No. 3/2018 issued by Central Board of Direct Taxes, present appeal having tax effect of only Rs.
1,72,207/-, which is less than Rs. 50,00,000/- may not be maintainable and the same is dismissed in the light of aforesaid circular.
(GOVERDHAN BARDHAR),J (MOHAMMAD RAFIQ),J Manoj/4 Powered by TCPDF (www.tcpdf.org)