Madhya Pradesh High Court
The Commissioner Of Income Tax vs Shri Ram Nutrients Ltd. on 7 July, 2017
R. P. No.159/2016
07.07.2017
Ms. Veena Mandlik, learned counsel for the review
petitioner.
None for the respondent, though served.
Heard.
An affidavit dated 07.07.2017 has been filed regarding service of dasti notice to the respondent.
Inspite of that, no one is appearing to oppose the review petition.
Learned counsel for the petitioner has submitted that the amount involved in the Income Tax Appeal was more than Rs.20.00 lacs and, therefore, as per Circular dated 10.12.2015, issued by the Government of India under the signature of Commissioner of Income Tax (AJ), CBDT, New Delhi, the appeal has to be decided on merit.
On due consideration of the aforesaid so also the fact that the monetary limit involved in ITA No.17/2009 is more than Rs.20.00 lacs, we review the order dated 15.02.2016 passed in ITA No.17/2009.
Accordingly, R. P. No.159/2016 is allowed and the impugned order is set aside.
(P. K. Jaiswal) (Virender Singh)
Judge Judge
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