The Commissioner Of Income Tax vs. M/S Trivedi Conductor Ltd.
ITA/30/2008HC Madhya Pradesh04 February 2016Bench: HON'BLE SHRI JUSTICE P.K. JAISWAL1 pages
For Petitioner: Ku.Veena Mandlik/For Respondent: Shri Krishna Jain, As Parihar
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1 I .T.A. No.26/2008
04/02/2016 :- Shri R.L. Jain, learned senior counsel assisted by Ms. Veena Mandlik, learned counsel for the appellant. Since the monetary limit involved in this appeal pertaining to Assessment period 1998-1999 is less than Rs.20,00,000/-, in view of the Circular dated 10th of 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. (P.K. Jaiswal)
(J.K.Jain) Judge Judge Aiyer*
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