Principal Commissioner Of Income Tax - 4 vs M/S Torrent Private Limited on 7 January, 2022

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Gujarat High Court

Principal Commissioner Of Income Tax - 4 vs M/S Torrent Private Limited on 7 January, 2022

Bench: J.B.Pardiwala

     C/TAXAP/1230/2018                              ORDER DATED: 07/01/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/TAX APPEAL NO. 1230 of 2018

==========================================================
               PRINCIPAL COMMISSIONER OF INCOME TAX - 4
                                Versus
                      M/S TORRENT PRIVATE LIMITED
==========================================================
Appearance:
MR MANISH R. BHATT, SENIOR ADVOCATE FOR M R BHATT & CO.
(5953) for the Appellant(s) No. 1
MR B S SOPARKAR(6851) for the Opponent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE J.B.PARDIWALA
       and
       HONOURABLE MS. JUSTICE NISHA M. THAKORE

                                Date : 07/01/2022

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)

1. The Registry has notified the appeal for the purpose of passing an appropriate order. The captioned appeal has been notified because of the low tax effect. The appeal is to be disposed of keeping in mind the Circular No.17/2019, dated 8 th August, 2019 issued by the Government of India, Ministry of Finance, Department of Revenue, Central Board Direct Taxes, New Delhi.

2. This tax appeal is not pressed in view of the low tax effect having regard to the Circular No.17/2019, dated 8 th August, 2019 issued by the Government of India, Ministry of Finance, Department of Revenue, Central Board Direct Taxes, New Delhi.

3. According to the new policy as reflected from the Circular referred to above, the table for monetary limits is as follows:-

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C/TAXAP/1230/2018 ORDER DATED: 07/01/2022 Sr. Appeals/SLPs in Income-tax matters Monetary Limit No. (Rs.) 1 Before Appellate Tribunal 50,00,000 2 Before High Court 1,00,00,000 3 Before Supreme Court 2,00,00,000

4. In view of the aforesaid, the appeal is disposed of accordingly. In case of any difficulty, we reserve the liberty for the Revenue to revive the tax appeal.

(J. B. PARDIWALA, J) (NISHA M. THAKORE,J) A. B. VAGHELA Page 2 of 2 Downloaded on : Sun Apr 24 08:32:20 IST 2022

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