COMMISSIONER OF INCOME TAX Vs. PYRAMID FINANCE LTD

JUDGEMENT

(1.) Heard Ms. Asha Desai, learned counsel appearing for the appellant and Mr. Diniz, learned counsel appearing for the respondent .

(2.) He above appeal was admitted by order dated 23rd September, 2009, on the following substantial question of law:-

(3.) During the course of arguments of the above appeal, it was pointed out by the learned counsel appearing for the appellant that the tax effect of the appeal is less than Rs. Twenty lakhs and as such, this is covered by paragraph 10 of the Circular dated 10th December, 2015 issued by the Government of India. The learned counsel appearing for the respondent does not dispute this position. Paragraph 10 of such Circular read thus:-