Commisssiner Of Income Tax vs. Rajendra Bhandari

1 I.T.A. No.100/2009 05.01.2016 Shri Sanjay Lal, Advocate for the appellant. Since the monetary limit involved in this appeal pertaining to Assessment Year 1999-2000 is only in the sum of Rs.16,80,809/- (which is less than Rs.20,00,000/-), in view of the Circular dated 10th December, 2015, issued under the signature of Commissioner of Income Tax (AJ), C.B.D.T., Government of India, New Delhi, which is placed on record, this appeal is disposed of. (A. M. Khanwilkar) (K.K. Trivedi) Chief Justice Judge psm