Commissioner Of Income Tax-I vs. Turquoise Investments And Finance Pvt.Ltd.

HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE I.T.A. No.24/2011 Commissioner of Income Tax v/s Turquoise Investments & Finance Limited Indore, dated 21.11.2019 Ms. Veena Mandlik, learned counsel for the appellant. In the present case, the tax effect is less than one crore rupees and this Court has gone through the order passed by the Income Tax Appellate Tribunal. It is certainly covered under the Circular dated 08.08.2019 i.e. Circular No.17/2019. It is also not covered under the exceptional clause. In light of the aforesaid, the present appeal stands disposed of. Certified copy, as per rules. (S.C. SHARMA) J U D G E (SHAILENDRA SHUKLA) J U D G E

Ravi Digitally signed by Ravi Prakash Date: 2019.11.21 17:46:36 +05'30'