COMMISSIONER OF INCOME TAX Vs. VELINGKAR BROTHERS

JUDGEMENT

(1.) THE total amount of liability to tax which is the subject matter of Tax Appeal No. 29/2006 is Rs. 2,26,062/-. The total liability to tax which is the subject matter of Tax Appeal No. 16/2007 is Rs. 1,08,802/-.

(2.) IN view of a circular issued by the CBDT, containing instruction No. 5/2008 dated 15.5.2008 and the decision of this Court in Commissioner of Income-tax Vs. Pithwa Engg. Works, 2005(5) Bom. C. R. 41, the appeals before the High Court were the tax liability is below Rs. 4,00,000/- are not required to be persued.