Gujarat High Court
Commissioner Of Income Tax-Iv vs Fascel Limited....Opponent(S) on 15 June, 2016
Author: K.S. Jhaveri
Bench: Ks Jhaveri, G.R.Udhwani
O/TAXAP/808/2008 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
TAX APPEAL NO. 808 of 2008
With
TAX APPEAL NO. 1567 of 2009
With
TAX APPEAL NO. 1568 of 2009
With
TAX APPEAL NO. 1569 of 2009
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COMMISSIONER OF INCOME TAX-IV,....Appellant(s)
Versus
FASCEL LIMITED....Opponent(s)
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Appearance:
MR NITIN K MEHTA, ADVOCATE for the Appellant(s) No. 1
MR AMIT M PANCHAL, ADVOCATE for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 15/06/2016
COMMON ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI)
1. 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 Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Jun 18 02:21:39 IST 2016 O/TAXAP/808/2008 ORDER No.21/2015 dated 10.12.2015.
2. 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.
3. In view of the above, these appeals are not entertained and consequently, stand disposed of. Liberty to apply in case of difficulty.
Sd/-
(K.S. JHAVERI, J.) Sd/-
(G.R.VUDHWANI, J.) CAROLINE Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Jun 18 02:21:39 IST 2016