The Commissioner Of Income Tax Ii vs. Deced. Jayantilal Sanghvi Thru. Lrs. Smt. Mradula Devendra Jhaveri

I.T.A. No.18/2015 1 HIGH COURT OF MADHYA PRADESH I.T.A. No.18/2015 (Commissioner of Income Tax vs. Jayantilal Sanghvi) Indore: Dated:-11/12/2018:- Parties through their counsel. Learned counsel for the appellant has stated before this Court that in the light of Circular issued by Central Board of Direct Taxes, dated 11/07/2018 as the monetary limit is less than Rs.50 lacs in the present case, the appeal deserves to be disposed off, however, the question of law should be left open. In the light of the aforesaid, the appeal stands disposed off, however, the question of law is left open. Cc as per rules. (S.C. Sharma) (Virender Singh) Judge

Judge soumya Soumy a Ranjan Dalai Digitally signed by Soumya Ranjan Dalai DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=f4d2118683e843 22bb5797cf28ee6067153 8b737cf52962d84d7b527 897e53ac, cn=Soumya Ranjan Dalai Date: 2018.12.12 17:29:15 +05'30'