C.I.T.-I, Indore vs. Pramod Laboratories Pvt. Ltd.

ITA No.77/2005 15.02.2016 Shri RL Jain, learned Sr. Counsel with Ms. Veena Mandlik, counsel for the appellant. Shri DS Kale, learned counsel for the respondent. Since the monetary limit involved in this appeal pertaining to Assessment Year 1995-96 is less than Rs.20 lacs, 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 place on record, this appeal is disposed of leaving questions of law open. (P.K. Jaiswal) (J.K. Jain) Judge Judge Kratika/-