Gujarat High Court
The Principal Commissioner Of Income ... vs M/S Drb Ravani Developers on 25 March, 2025
Author: Bhargav D. Karia
Bench: Bhargav D. Karia
NEUTRAL CITATION
C/TAXAP/548/2024 ORDER DATED: 25/03/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 548 of 2024
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THE PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL SURAT
Versus
M/S DRB RAVANI DEVELOPERS
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Appearance:
KARAN G SANGHANI(7945) for the Appellant(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
and
HONOURABLE MR.JUSTICE D.N.RAY
Date : 25/03/2025
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE BHARGAV D. KARIA) Learned Senior Standing Counsel Mr. Karan G. Sanghani for the appellant submitted that the tax effect in this appeal is less than Rs.2 crores and as per the Circular no.9 of 2024 dated 17.09.2024, this Tax Appeal would not be maintainable.
In view of the above statement, the Tax Appeal is disposed of on the ground of low tax effect with a liberty to revive in case of difficulty.
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