Rajasthan High Court - Jodhpur
Pr. Commissioner Of Income Tax, Udaipur vs M/S Dilip Kumar And Party on 7 August, 2018
Bench: Pradeep Nandrajog, Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Income Tax Appeal No. 41/2016
PR. Commissioner of Income Tax, Udaipur
----Appellant
Versus
M/s Dilip Kumar and Party, Ajmer Group Bhat Ji Ki Bari, Udaipur
----Respondent
For Appellant(s) : Mr. K.K Bissa
HON'BLE THE CHIEF JUSTICE MR. PRADEEP NANDRAJOG
HON'BLE MR. JUSTICE DINESH MEHTA
Order 07/08/2018
1. Learned counsel for the appellant submits that as the tax effect in the present appeal is less than Rs.50.00 lacs; in view of the Circular dated 11.07.2018, he does not press it.
2. The appeal is disposed of as not pressed. (DINESH MEHTA),J (PRADEEP NANDRAJOG),CJ Anurag/-97 Powered by TCPDF (www.tcpdf.org)