Commissioner Of Income Tax vs. Shri Satyapal Grover

1 M.C.C. No.187/2016 05.02.2016 Shri Sanjay Lal, Advocate for the applicant. Heard counsel for the applicant. For the reasons stated in the application, being sufficient cause, in the interest of justice and as the litigant should not suffer for the mistake of Advocate, application is allowed. I.T.A. No.62/2010 is restored to the file to its original number and taken up for hearing forthwith. Heard on I.T.A. No.62/2010. Since the monetary limit involved in this appeal pertaining to Assessment Year 2004-05 is only in the sum of Rs.13,74,836/- (which is less than 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. (A. M. Khanwilkar)

(Sanjay Yadav) Chief Justice

Judge shukla