Commissioner Of Income Tax vs. Krishi Upaj Mandi Samiti

HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE I.T.A. No.89/2009 Commissioner of Income Tax v/s Krishi Upaj Mandi Samiti Indore, dated 21.11.2019 Ms. Veena Mandlik, learned counsel for the appellant. In the present case, the tax effect is less than Rs.1,00,00,000/- in light of the CBDT Circular dated 08.08.2019. It is also not covered under the exceptional clause. In light of the aforesaid, the present appeal stands disposed of, however, the question of law is 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: 2019.11.29 18:01:52 +05'30'