INCOME TAX DEPARTMENT Vs. KALIMUDDIN BADNAWARWALA

JUDGEMENT

(1.) The present review petition has been arising out of order dated 12.12.2019 passed in ITA No.93/2019 disposing of the appeal keeping in view of the CBDT circular dated 08.08.2019.

(2.) Learned counsel for the appellant has argued before this Court as there was audit objection in the matter the appeal could not be disposed of as done by this Court.

(3.) This Court in similar circumstances in ITA No.75/2019 Income Tax Department V/s M/s Krishna Warehouse has passed the following order:-