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Supreme Court Dismisses Hundreds of Tax Cases After 'Rs 1 Crore' CBDT Circular - (06 Oct 2018)

The CBDT circular fixed the threshold limit for filing appeal in the Supreme Court at over Rs 1 crore and stated that pending appeals should be withdrawn "on priority" to enable the I-T department to focus on high value litigation.

Tags : COURT   SUPREME COURT  

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