Pr.Commissioner Of Income Tax Ii vs. M/S Star Auto Mobiles

ITA No.107/2015 19.1.2016 Shri Sanjay Lal, Advocate for the appellant. Since the monetary limit involved in this appeal pertaining to Assessment Year 2006-07 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 leaving questions of law open. (A.M. Khanwilkar) (Sanjay Yadav) Chief Justice

Judge Anchal