COMMISSIONER OF INCOME TAX Vs. M V MUTHURAMALINGAM

JUDGEMENT

(1.) The Revenue has filed this appeal by formulating the following substantial question of law in respect of the assessment year 1995-96:

(2.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondent.

(3.) When the matter is taken up for hearing, learned counsel appearing for the appellant would submit that the Central Board Direct Taxes by Circular No.3/2018 dated 11.07.2018 revised the monetary limits for filing appeals before the Appellate Tribunal and the High Court and for filing special leave petitions before the Supreme Court. As per the said circular, the monetary limit for filing appeal before the High Court has been increased to Rs. 50,00,000/-.