Commissioner Of Income Tax-Ii vs. Krishi Upaj Mandi Samiti

ITA No.74/2009 08.02.2016 Shri R. L. Jain, learned Senior Counsel with Ms. Veena Mandlik, learned counsel for the appellant. Shri A. S. Parihar, learned counsel for the respondent. Since the monetary limit involved in this appeal pertaining to Assessment Year 2004-2005 is less than Rs.20,00,000/-, 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 placed on record, this appeal is disposed of leaving questions of law open. (P. K. Jaiswal) (J. K Jain) Judge Judge gp