Commissioner Of Income Tax vs. M/S Chirchind Hydro Power Ltd.
ITA/78/2011HC Madhya Pradesh21 January 2016Bench: HON'BLE THE CHIEF JUSTICE1 pages
For Petitioner: Sanjeev Tuli
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ITA No.78/2011 21.1.2016 Shri Sanjay Lal, Advocate for the appellant. Since the monetary limit involved in this appeal pertaining to Assessment Year 2006-2007 is only in the sum of Rs.19,19,090/- (which is less than Rs.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 PSM
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