COMMISSIONER OF INCOME TAX vs. RAMCHANDRA BADRINARAYAN

1 Income Tax Appeal No.177/2008 15.02.2016 Shri R.L. Jain, learned Senior Counsel with Ms. Veena Mandlik, learned counsel for the appellant / Department. Shri D.S. Kale, learned counsel for the respondent. Since the monetary limit involved in the appeal pertaining to the assessment year 1996-97 is less than Rs.20,00,000/- (rupees twenty lakhs), in view of the circular dated 10th December, 2015 issued under the signatures of Commissioner of Income Tax (AJ), CBDT, Government of India, New Delhi, this appeal is disposed of, leaving questions of law open. (P.K. Jaiswal) (Jarat Kumar Jain) Judge Judge Pithawe RC