Rajasthan High Court - Jaipur
Pr Commissioner Of Income Tax Kota vs M/S Prem Jain Ispat Udhyog Pvt Ltd on 1 October, 2019
Bench: Mohammad Rafiq, Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D. B. Income Tax Appeal No. 15/2018
Pr. Commissionr Of Income Tax, Kota
----Appellant
Versus
M/s. Prem Jain Ispat Udhyog Pvt. Ltd., Bajaj Palace, Near Paliwal
Compound, Chhawani, Kota
----Respondent
For Appellant(s) : Mrs. Parinitoo Jain.
HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 01/10/2019 Learned counsel for the appellant has placed before this Court a copy of the instructions dated 08 th August, 2019, issued in furtherance of the Circular No.3 of 2018 dated 11.07.2018 of the Central Board of Direct Taxes (the Board) and its amendment dated 20th August, 2018 vide which monetary limits for filing of income tax appeals by the Department before Income Tax Appellate Tribunal, High Courts and SLPs/appeals before the Supreme Court have been specified. Para 2 of the instructions dated 8th August, 2019, mentions that as a step towards further management of litigation, it has been decided by the Board that monetary limits for filing of appeals in income-tax cases be enhanced further through amendment in Para 3 of the Circular mentioned above and accordingly, the table for monetary limits specified in Para 3 of the Circular shall read as follows:- (Downloaded on 05/10/2019 at 08:49:45 PM)
(2 of 2) [ITA-15/2018]
S.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
Learned counsel for the appellant submits that the monetary limit in this appeal is less than the prescribed amount.
In view of above, present appeal is dismissed in the light of aforesaid instruction.
(NARENDRA SINGH DHADDHA),J (MOHAMMAD RAFIQ),Acting CJ MANOJ NARWANI / (Downloaded on 05/10/2019 at 08:49:45 PM) Powered by TCPDF (www.tcpdf.org)