PRINCIPAL COMMISSIONER OF INCOME TAX I vs. M/S LAKHANI FOOT CARE LTD.
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1 HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE Income Tax Appeal No.116 of 2016
Indore, Dated:- 20
/08/2018 Ms. Veena Mandlik, learned Counsel for the appellant. Heard on I.A. No.6007 of 2018. Since the monetary limit involved in this appeal pertaining to Assessment period 2009-10 is less than Rs.50,00,000/-, in view of the Circular No.03 of 2018, dated 11th July, 2018, 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. Accordingly, I.A. No.6007 of 2018 stands disposed of. (P. K. Jaiswal) (S. K. Awasthi) Judge Judge
pp/ Digitally signed by Pankaj Pandey Date: 2018.08.21 12:55:00 +05'30'
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