Commissioner Of Income Tax vs. Pankaj Jain

I. T. A. No. 84 of 2005 03/02/2016 Shri R.L. Jain, learned Senior Counsel with Ms. Veena Mandlik, Advocate for the appellant. Shri D. S. Kale, learned Counsel for the respondent. Since the monetary limit involved in this appeal pertaining to Block Assessment period 1988-89 to August 1998 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. (P. K. Jaiswal) (J. K. Jain) Judge

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