INCOME TAX OFFICER AND ANOTHER Vs. RAMDAS ALVA

JUDGEMENT

(1.) The net tax effect which is the subject-matter of this appeal is Rs. 3,31,271. In view of Instruction No. 2 of 2005, where the net tax effect is less than Rs. 4 lakhs, no appeal is maintainable before this court. In that view of the matter, this appeal, which is filed subsequent to the said circular is not maintainable. Accordingly, this appeal is dismissed only on the ground of the net tax effect being less than the monetary limit prescribed without going into the merits of the case.