Gujarat High Court
Commissioner Of Income Tax-Ii vs Jyot International Marketing ... on 28 June, 2016
Author: Ks Jhaveri
Bench: Ks Jhaveri, G.R.Udhwani
O/TAXAP/1717/2009 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 1717 of 2009
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE KS JHAVERI Sd/-
and
HONOURABLE MR.JUSTICE G.R.UDHWANI Sd/-
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1 Whether Reporters of Local Papers may be allowed to Yes
see the judgment ?
2 To be referred to the Reporter or not ? No
3 Whether their Lordships wish to see the fair copy of the No
judgment ?
4 Whether this case involves a substantial question of law No
as to the interpretation of the Constitution of India or any
order made thereunder ?
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COMMISSIONER OF INCOME TAX-II....Appellant(s)
Versus
JYOT INTERNATIONAL MARKETING LTD....Opponent(s)
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Appearance:
MRS MAUNA M BHATT, ADVOCATE for the Appellant(s) No. 1
RULE SERVED for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE G.R.UDHWANI
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O/TAXAP/1717/2009 JUDGMENT
Date : 28/06/2016
ORAL JUDGMENT
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) The monetary limits and other conditions for filing departmental appeals (in Income- tax matters) before the Appellate Tribunal, High Courts and SLP before the Supreme Court have been revised by the Central Board of Direct Taxes, New Delhi, vide Circular No.21/2015 dated 10.12.2015.
Insofar as High Courts are concerned, it has been decided by the Board that no appeals shall be preferred in cases where the tax effect does not exceed the monetary limit of Rs.20.00 Lacs. It is also decided that the Circular shall apply retrospectively in pending Appeals as well.
In view of the above, the appeal is not entertained and consequently, stands disposed of. Liberty to apply in case of difficulty.
Sd/-
(K.S. JHAVERI, J.) Page 2 of 3 HC-NIC Page 2 of 3 Created On Sat Jul 02 01:02:47 IST 2016 O/TAXAP/1717/2009 JUDGMENT Sd/-
(G.R. UDHWANI, J.) CAROLINE Page 3 of 3 HC-NIC Page 3 of 3 Created On Sat Jul 02 01:02:47 IST 2016