Kerala High Court
The Commissioner Of Income Tax vs Muraleedharan Pillai B on 2 December, 2009
Bench: C.N.Ramachandran Nair, V.K.Mohanan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
ITA.No. 1538 of 2009()
1. THE COMMISSIONER OF INCOME TAX,
... Petitioner
Vs
1. MURALEEDHARAN PILLAI B.,
... Respondent
For Petitioner :SRI.JOSE JOSEPH, SC, FOR INCOME TAX
For Respondent :SRI.S.ARUN RAJ
The Hon'ble MR. Justice C.N.RAMACHANDRAN NAIR
The Hon'ble MR. Justice V.K.MOHANAN
Dated :02/12/2009
O R D E R
C .N. RAMACHANDRAN NAIR &
V.K. MOHANAN, JJ.
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I. T. A. No. 1538 OF 2009
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Dated this the 2nd day of December, 2009
JUDGMENT
Ramachandran Nair, J.
Since the tax amount involved is below the threshold limit prescribed by the CBDT for filing appeal to the High Court, we dismiss the appeal as not maintainable.
(C.N.RAMACHANDRAN NAIR) Judge.
(V.K. MOHANAN) Judge.
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