Rajasthan High Court - Jaipur
Deputy Commissioner Of Income Tax vs M/S. Vastukar Colonisers on 14 August, 2018
Bench: Mohammad Rafiq, Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Income Tax Appeal No. 159/2018
Deputy Commissioner Of Income Tax, Circle-2, Jaipur
----Appellant
Versus
M/s. Vastukar Colonisers, G 304, Geetanjali Tower, Ajmer Road,
Sodala, Jaipur.
----Respondent
For Appellant(s) : Mr. Anuroop Singhi.
HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 14/08/2018 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 of only Rs. 41,21,092/-, which is 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/42 Powered by TCPDF (www.tcpdf.org)