Rajasthan High Court - Jaipur
Pr Commissioner Of Income Tax Kota vs Ms Jainco Enterprises Pvt Ltd on 20 December, 2018
Bench: Mohammad Rafiq, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D. B. Income Tax Appeal No. 195/2018
Pr. Commissioner of Income Tax, Kota
----Appellant
Versus
M/s Jainco Enterprises Pvt. Ltd., 592, Welcome Tower, Dadabari,
Kota.
----Respondent
For Appellant(s) : Mr. Parinitoo Jain.
HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 20/12/2018 Learned counsel for the appellant submits that in view of Circular No. 3/2018 issued by Central Board of Direct Taxes, present appeal having tax effect less than Rs. 50,00,000/- may not be maintainable.
In view of above, present appeal is dismissed in the light of aforesaid circular. (GOVERDHAN BARDHAR),J (MOHAMMAD RAFIQ),J Manoj/55 Powered by TCPDF (www.tcpdf.org)