Commissioner Of Income Tax Ii vs. Krishi Upaj Mandi Samiti

ITA No.43/2009 15.02.2016 Shri RL Jain, learned Sr. Counsel with Ms. Veena Mandlik, counsel for the appellant. None for the respondent. Since the monetary limit involved in this appeal pertaining to Assessment Year 2004-05 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/-