Commissioner Of Income Tax -Jabalpur vs. Rahul Kumar Jain
ITA/219/2009HC Madhya Pradesh19 January 2016Bench: HON'BLE THE CHIEF JUSTICE1 pages
For Petitioner: Sanjeev Tuli
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ITA No.219/2009 19.1.2016 Shri Sanjay Lal, Advocate for the appellant. Since the monetary limit involved in this appeal pertaining to Assessment Year 2005-06 is only in the sum of Rs.6,28,370/- (which is less than 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 Anchal
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