The Commissioner Of Income Tax, ... vs Sh. Deepak Narain Chadha
2017 Latest Caselaw 7582 ALL

Citation : 2017 Latest Caselaw 7582 ALL
Judgement Date : 1 December, 2017

Allahabad High Court

The Commissioner Of Income Tax, ... vs Sh. Deepak Narain Chadha on 1 December, 2017

Bench: Bharati Sapru, Saumitra Dayal Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- INCOME TAX APPEAL No. - 458 of 2011
 

 
Appellant :- The Commissioner Of Income Tax, Allahabad
 
Respondent :- Sh. Deepak Narain Chadha
 
Counsel for Appellant :- A.N. Mahajan,S.S.C. I.T.
 
Counsel for Respondent :- R.P.Agrawal
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Saumitra Dayal Singh,J.

At the outset, learned Counsel for the respondent has pointed out that the tax effect involved in this appeal is below the monetary limit prescribed by the Circular No.21/2015 of CBDT, New Delhi the 10th December, 2015 whereunder the appeals before the High Court are not to be filed below the monetary limit of Rs.20,00,000/-.

Accordingly, this appeal is dismissed being below the monetary limit.

Order Date :- 1.12.2017

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