The Commmissioner Of Income Tax Bhopal vs. Asha Devi Shrivastava
ITA/140/2012HC Madhya Pradesh20 January 2016Bench: HON'BLE THE CHIEF JUSTICE1 pages
For Petitioner: Sanjay Lal
No AI summary yet for this judgment.
ITA No.140/2012 20.1.2016 Shri Sanjay Lal, Advocate for the appellant. Since the monetary limit involved in this appeal pertaining to Assessment Year 2001-2002 is only in the sum of Rs.1,37,720/- (which is less than 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
Recent GST High Court judgments
Search GST case law →- Kniit Net Industries Private Limited, Khurda vs. Superintendent Of CGST And Central Excise, Bhubaneswar Ii CircleOrissa · 14 Oct 2026
- M/S Maa Swarnapai Chemicals (Opc) Private Limited, Cuttack vs. Sales Tax Officer, Cuttack IOrissa · 14 Oct 2026
- M/S. Middlex, Puri vs. Commnr. Of State Tax, Banijyakar Bhawan, CuttackOrissa · 14 Oct 2026
- M/S Maa Sunadei Indane Gramin Vitrak, Nayagarh vs. Commissioner Of CT And GST, Cuttack, OdishaOrissa · 14 Oct 2026
- Sunanda Raul vs. The Commissioner Of Commercial Taxes And Goods Nad Services Tax, OdishaOrissa · 14 Oct 2026
