Commissioner Of Income Tax-Ii vs. Shri Deepak Panjwani

ITA No.36/2013 08.02.2016 Shri R. L. Jain, learned Senior Counsel with Ms. Veena Mandlik, learned counsel for the appellant. Shri Sudhanshu Vyas, learned counsel for the respondent. Since the monetary limit involved in this appeal pertaining to Assessment Year 2007-2008 is less than Rs.20,00,000/-, in view of the Circular dated 10.12.2015, issued under the signature of Commissioner of Income Tax (AJ), CBDT, 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 gp