Commissioner Of Income Tax-I vs. Sanghi Brothers (Indore) Ltd.
ITA/386/2007HC Madhya Pradesh15 February 2016Bench: HON'BLE SHRI JUSTICE P.K. JAISWAL1 pages
For Petitioner: Ku.Veena Mandlik,Sc.Nigam,Ap.Patankar/For Respondent: Pm Choudhary,Anand Prabhawalkar
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ITA No.386/2007 15.02.2016 Shri RL Jain, learned Sr. Counsel with Ms. Veena Mandlik, counsel for the appellant. Shri PM Choudhary and Shri Anand Prabhawalkar, learned counsel for the respondent. Since the monetary limit involved in this appeal pertaining to Assessment Year 1997-98 is less than Rs.20 lacs, 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 place on record, this appeal is disposed of leaving questions of law open. (P.K. Jaiswal) (J.K. Jain) Judge Judge Kratika/-
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