PRINCIPAL COMMISSIONER OF INCOME TAX II vs. SHRI MAHENDRA KUMAR AGRAWAL

1 HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE Income Tax Appeal No.38 of 2017

Indore, Dated:- 20

/08/2018 Ms. Veena Mandlik, learned Counsel for the appellant. Heard on I.A. No.6003 of 2018. Since the monetary limit involved in this appeal pertaining to Assessment period 2011-12 is less than Rs.50,00,000/-, in view of the Circular No.03 of 2018, dated 11th July, 2018, 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. Accordingly, I.A. No.6003 of 2018 stands disposed of. (P. K. Jaiswal) (S. K. Awasthi) Judge Judge

pp/ Digitally signed by Pankaj Pandey Date: 2018.08.21 12:45:45 +05'30'