THE CIT-I INDORE vs. M/S VERTAX INVESTMENT

1 HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE Income Tax Appeal No.40 of 2006 Income Tax Appeal No.69 of 2006

Indore, Dated:- 20

/08/2018 Ms. Veena Mandlik, learned Counsel for the appellant(s). Heard on I.A. No.5997 of 2018. Since the monetary limit involved in these appeals pertaining to Assessment period 1993-94 and 1994-95 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, these appeals are disposed of leaving questions of law open. Accordingly, I.A. No.5997 of 2018 stands disposed of. (P. K. Jaiswal) (S. K. Awasthi) Judge Judge

pp/ Digitally signed by Pankaj Pandey Date: 2018.08.21 12:46:01 +05'30'