Commissioner Of Income Tax I vs. M/S Central India Tobacco Products Pvt Ltd

1 I.T.A. No.111/2014 05.01.2016 Shri Shushrut Dharmadhikari, Advocate for the appellant. Since the monetary limit involved in this appeal pertaining to Assessment Year 2007-2008 is only in the sum of Rs.10,39,838/- (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