The Commissioner Of Income Tax Indore vs. M/S Leybold Haraeus Gambh

I. T. A. No. 59 of 2005 03/02/2016 Shri R.L. Jain, learned Senior Counsel with Ms. Veena Mandlik, Advocate for the appellant. Since the monetary limit involved in this appeal pertaining to Assessment period 1987-88 and 1988-89 is less than Rs. 20,00,000/-, in view of the Circular dated 10th December, 2015, 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. (P. K. Jaiswal) (J. K. Jain) Judge

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