CIT vs. GOPAL DASS ESTATES & HOUSING PVT.LTD.
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% 03.01.2017 We notice that though the tax effect in this case is lower than the prescribed limit, however, the impugned order is a composite one and covers other assessment years.
The overall tax effect of which is in excess of `20,00,000/-, the appeal is, therefore, to be heard on merits.
List this appeal alongwith other pending ITA No.457/2013 on 02.02.2017.
Counsel for the parties shall file a brief synopsis, not exceeding five pages each, before the next date of hearing. S. RAVINDRA BHAT, J. NAJMI WAZIRI, J. JANUARY 03, 2017 sb This is a digitally signed order.
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