Krishna S Dixit, J
A Co-ordinate Bench of this Court in I.T.A.No.207 of 2020 between theC OMMISSIONER OF INCOME TAX VS. SRI SRINIVASA
EDUCATIONAL AND CHARITABLE TRU, ShTeard and disposed of on 30th of September, has held that because of monetary limit, such an
appeal is not maintainable. The subject matter of this appeal also is substantially same.
In view of the above, appeal is held to be not maintainable and accordingly disposed of with the same terms as are expressed in the Judgment of the
Co-ordinate Bench.
Costs made easy.