Principal Commissioner Of Income Tax vs. Rajendra Khandelwal

HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE I.T.A. No.77/2019 Principal Commissioner of Income Tax v/s Rajendra Khandelwal Indore, dated 18.10.2019 Ms. Veena Mandlik, learned counsel for the appellant. I.A. No.7714/2014 is taken up. The tax effect is only Rs.28,00,000/-, and therefore, in light of the CBDT circular dated 11.07.2018, the appeal stands disposed of, however, the question of law left open. Certified copy, as per rules. (S.C. SHARMA) J U D G E (SHAILENDRA SHUKLA) J U D G E

Ravi Digitally signed by Ravi Prakash Date: 2019.10.21 12:05:25 +05'30'