COMMISSIONER OF INCOME TAX vs. SANGEETA JAIN

IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA No. 1085/2007 2. COMMISSIONER OF INCOME TAX ..... Appellant Through Ms. P.L.Bansal, Advocate. versus SANGEETA JAIN ..... Respondent Through HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE DR. JUSTICE S. MURALIDHAR . O R D E R 14.11.2007 . Issue notice, returnable on 4th March, 2008. Learned counsel for the Revenue has pointed out that the tax effect is only Rs.4,000/- but yet the matter is required to be decided in favour of the Revenue in view of the decision of this Court. We direct the Revenue to deposit a sum of Rs.5,000/- by cheque towards litigation expenses in the name of the Registrar of this Court within a week from today. . MADAN B. LOKUR, J . . S. MURALIDHAR, J NOVEMBER 14, 2007 dn