Commissioner Of Income Tax vs. Hind Synthetics Ltd.

HIGH COURT OF MADHYA PRADESH :INDORE BENCH ITA. No.58/2006 Indore dated :17.09.2018 Ku. Veena Mandlik, learned counsel for the appellant. Shri D.S. Kale, learned counsel for the respondent. Heard on I.A. No.6595/2018, an application for dismissal of the appeal. As per memo, the tax effect in this appeal is Rs.38.50 Lakhs, which is less than the monetary limit fixed by the CBDT Circular No.03 dated 11/07/2018. Since the monetary limit involved in this appeal pertaining to Assessment period 1996-97 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.6595/2018 stands disposed of. (P.K. Jaiswal ) (Vivek Rusia) Judge

Judge pn Preetha Nair 2018.09.18 14:11:18 +05'30'