@JUDGMENTTAG-ORDER
1.The tax effect in the present case is Rs. 4,22,830. On this ground alone, we refuse to entertain the appeal and to decide the same on the merits. The appeal is, accordingly, dismissed.
Alexander George Vs Commissioner of Income-Tax
Bench: Division Bench
Result Published
Judgement Snapshot
Case Number
Civil Appeal No. 1378 of 2004
Hon'ble Bench
A.K. Sikri and Rohinton Fali Nariman, JJ.
Advocates
Tushar Mehta, Additional Solicitor General of India and Kavin Gulati, Senior Advocate and Rupesh Kumar, Kabir Hathi, Ms. Anil Katiyar and B.V. Balaram Das, Advocates, for the Respondent; Subramonium Prasad, Advocate, for the Appellant
Final Decision
Partly Allowed
Judgement Text
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