PRINCIPAL COMMISSIONER OF INCOME TAX II vs. SMT. ASHA PARWANI

THE HIGH COURT OF MADHYA PRADESH ITA-62-2017 (PRINCIPAL COMMISSIONER OF INCOME TAX II Vs SMT. ASHA PARWANI) Jabalpur, Dated : 10-01-2018 Shri Sanjay Lal, learned counsel for the appellant. Shri Mukesh Agrawal, learned counsel for the respondent. Since the monetary limit involved in this appeal pertaining to Assessment Year 2007-08 is only in the sum of Rs.6,89,470/- (which is less than Rs.20,00,000/-), in view of the Circular No.21/2015, dated 10th December, 2015, issued under the signature of Commissioner of Income Tax (A&J),CBDT, Government of India, New Delhi, which is placed on record, this appeal is disposed of leaving questions of law open. (RAVI SHANKAR JHA) JUDGE (NANDITA DUBEY) JUDGE jk

High Court of Madhya Pradesh Digitally signed by JITIN KUMAR CHOURASIA Date: 2018.01.10 21:00:57 -08'00'