COMMISSIONER OF INCOME TAX Vs. ZOEB Y. TOPIWALA

JUDGEMENT

(1.) By this appeal filed u/s. 260A of the IT Act, 1961, the Revenue has challenged the order dt. -- July, 2001, passed by the Tribunal, Mumbai, and. raised the following substantial question of law :

(2.) Heard the learned Counsel for the appellant.

(3.) Learned Counsel for the appellant Revenue invited our attention to the instructions issued by the CBDT, New Delhi, dt. 27th March, 2000, wherein monetary limit for the Department for filing reference/appeal to the High Court earlier fixed for Rs. 50,000 came to be revised and fresh instructions are issued by the Board to file reference only in cases where tax effect exceeds Rs. 2,00,000. Learned Counsel for the appellant-Revenue fairly admits that the stake of Revenue in this case is Rs. 6,000 to Rs. 7,000.