Madhya Pradesh High Court
The Commissioner Of Income Tax vs Shri Parasmal Jain on 14 January, 2016
R.P. No.350/2015 14.01.2016
Shri R.L. Jain, learned Senior Counsel with Ku. Veena Mandlik, learned counsel for the petitioner.
Heard.
This review petition has been filed for reviewing the order dated 14/11/2014, passed in I.T.A. No.360/2007 and other connected matters. This Court considering the CBDT Circular dated 24/10/2005, dismissed the appeal relying on the judgment in the case of Commissioner of I.T. v/s Ram Kishore, reported as 2013 (II) MPJRSN 1.
Learned Senior Counsel for the petitioner has pointed out that vide F.No.279/Misc/142/2007-IT, Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes issued another Circular on 10/12/2015 vide Circular No.21/15 exceeding monetary limits for filing of appeals up to Rs.20,00,000/- and as per Clause - 10, the circular issued by the CBDT will apply retrospectively to pending appeals and appeals to be filed henceforth in High Courts/Tribunals. Pending appeals below the specified tax limits may be withdrawn/not pressed.
In view of the aforesaid, there is no error apparent on the face of the record. No case for review of order is made out.
I.A. No.8257/2015, for condonation of delay and review petition have no merit and are accordingly dismissed.
(P.K. Jaiswal) (D.K. Paliwal)
Judge Judge
pn/
R.P. No.351/2015
14.01.2016
Shri R.L. Jain, learned Senior Counsel with Ku. Veena Mandlik, learned counsel for the petitioner.
Heard.
This review petition has been filed for reviewing the order dated 14/11/2014, passed in I.T.A. No.351/2007 and other connected matters. This Court considering the CBDT Circular dated 24/10/2005, dismissed the appeal relying on the judgment in the case of Commissioner of I.T. v/s Ram Kishore, reported as 2013 (II) MPJRSN 1.
Learned Senior Counsel for the petitioner has pointed out that vide F.No.279/Misc/142/2007-IT, Government of India Ministry of Finance Department of Revenue Central Board of Direct Taxes issued another Circular on 10/12/2015 vide Circular No.21/15 exceeding monetary limits for filing of appeals up to Rs.20,00,000/- and as per Clause - 10, the circular issued by the CBDT will apply retrospectively to pending appeals and appeals to be filed henceforth in High Courts/Tribunals. Pending appeals below the specified tax limits may be withdrawn/not pressed.
In view of the aforesaid, there is no error apparent on the face of the record. No case for review of order is made out.
I.A. No.8261/2015, for condonation of delay and review petition have no merit and are accordingly dismissed.
(P.K. Jaiswal) (D.K. Paliwal) Judge Judge pn/