Commissioner Of Income Tax vs. Prakash Chand Agrawal
ITA/31/2010HC Madhya Pradesh21 January 2016Bench: HON'BLE THE CHIEF JUSTICE1 pages
For Petitioner: Sanjeev TuliFor Respondent: L.L.Sharma,A.Oswal,M.Shrama
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ITA No.31/2010 21.1.2016 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.13,75,120/- (which is less than Rs.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 PSM
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