The Commi. Of Income Tax-1 vs. Rakhab Chand Jain

ITA No.141/2006 08.02.2016 Shri R. L. Jain, learned Senior Counsel with Ms. Veena Mandlik, learned counsel for the appellant. Shri A. S. Parihar, learned counsel for the respondent. Since the monetary limit involved in this appeal pertaining to Block Assessment Period 1989-1990 to 1999-2000 is less than Rs.20,00,000/-, in view of the Circular dated 10.12.2015, issued under the signature of Commissioner of Income Tax (AJ), CBDT, Government of India, New Delhi, which is placed on record, this appeal is disposed of leaving questions of law open. (P. K. Jaiswal) (J. K Jain) Judge Judge gp