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Judgment
Heard Mr. Varun Patel, learned senior standing counsel for the appellant and Mr. B.S. Soparkar, learned advocate for the respondent.
It is an admitted position between the parties that the tax effect involved in this appeal is less than Rs.20,00,000/. Under the circumstances, in
the light of the Circular No.21/2015 dated 10th December, 2015 issued by the Government of India, Ministry of Finance, Department of
Revenue, Central Board of Direct Taxes which provides that no appeal wherein the tax effect does not exceed the monetary limit of
Rs.20,00,000/shall be filed before the High Court and has also been made retrospectively applicable to pending appeals, the learned advocate for
the appellant does not press the present appeal.
The appeal is accordingly disposed of as not pressed in the light of the Circular dated 10th December, 2015. However, in case there is any
error in the computation of the tax effect involved or if for any reason, the circular is not applicable, it would be open for the appellant to seek
revival of the appeal.