Commissioner Of Income Tax vs. Rajendra Kumar Patel

ITA No.156/2010 21.1.2016 Shri Sanjay Lal, Advocate for the appellant. Since the monetary limit involved in this appeal pertaining to Block Period 1.4.1989 to 21.7.1999 is only in the sum of Rs.19,01,781/- (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