The Commissioner Of Income Tax Bhopal vs. Asha Devi Shrivastava
ITA/143/2012HC Madhya Pradesh21 January 2016Bench: HON'BLE THE CHIEF JUSTICE1 pages
For Petitioner: Sanjay Lal
No AI summary yet for this judgment.
ITA No.143/2012 21.1.2016 Shri Sanjay Lal, Advocate for the appellant. Since the monetary limit involved in this appeal pertaining to Assessment Year 2004-05 is only in the sum of Rs.58,172/- (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 leaving questions of law open. (A.M. Khanwilkar) (Sanjay Yadav) Chief Justice
Judge PSM
Recent GST High Court judgments
Search GST case law →- Gr Infra Projects Limited Ratlam Through Its Authorized Signatory Mr. Pankaj Das vs. The State Of Madhya PradeshMadhya Pradesh · 14 Oct 2026
- J M Mhatre Infra PVT. LTD Thr. Authorized Chetan J. Mhatre vs. Union Of INDIA Thr. Secretary Dept. Of Revenue Ministry Of Finance And OrsBombay · 14 Oct 2026
- M/S Hindustan Coca-Cola Beverages PVT. LTD. vs. The Commissioner, CGST And Cx, Dibrugarh And AnrGauhati · 14 Oct 2026
- M/S Shree Sushruta Health Services Private Limited vs. The Union Of INDIAPatna · 14 Oct 2026
- M/S Rst Batteries vs. Deputy Commissioner CGST Delhi West & Ors.Delhi · 14 Oct 2026
