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Gujarat High Court

Commissioner Of Income Tax - I vs Purnima Angadia ... on 28 June, 2016

Author: K.S.Jhaveri

Bench: Ks Jhaveri, G.R.Udhwani

                  O/TAXAP/260/2010                                                 JUDGMENT




                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                                     TAX APPEAL NO. 260 of 2010
                                                 With
                                     TAX APPEAL NO. 261 of 2010
                                                  TO
                                     TAX APPEAL NO. 262 of 2010


         FOR APPROVAL AND SIGNATURE:


         HONOURABLE MR.JUSTICE KS JHAVERI
         and
         HONOURABLE MR.JUSTICE G.R.UDHWANI
         ===============================================================

         1     Whether Reporters of Local Papers may be allowed
               to see the judgment ?

         2     To be referred to the Reporter or not ?

         3     Whether their Lordships wish to see the fair copy of
               the judgment ?

         4     Whether this case involves a substantial question of
               law as to the interpretation of the Constitution of
               India or any order made thereunder ?

         ================================================================
                       COMMISSIONER OF INCOME TAX - I....Appellant(s)
                                        Versus
                         PURNIMA ANGADIA SERVICE....Opponent(s)
         ===============================================================
         Appearance:
         MRS MAUNA M BHATT, ADVOCATE for the Appellant(s) No. 1
         MR VIJAY S RANJAN, ADVOCATE for the Opponent(s) No. 1
         ===============================================================

             CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
                    and
                    HONOURABLE MR.JUSTICE G.R.UDHWANI

                                          Date : 28/06/2016



                                               Page 1 of 2

HC-NIC                                      Page 1 of 2      Created On Sat Jul 02 01:04:11 IST 2016
                   O/TAXAP/260/2010                                                 JUDGMENT




                                     COMMON ORAL JUDGMENT

(PER : HONOURABLE MR.JUSTICE KS JHAVERI)

1.   The   monetary   limits   and   other   conditions   for   filing   departmental  appeals   (in   Income­tax   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. 

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.

3. In view of the above Circular, this appeals are not entertained and  consequently, stands disposed of. Liberty to apply in case of difficulty.

(K.S.JHAVERI, J.) (G.R.UDHWANI, J.) niru* Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Jul 02 01:04:11 IST 2016