COMMISSIONER OF INCOME TAX vs. COLLECTIONS

IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 21/2010 . COMMISSIONER OF INCOME TAX ..... Appellant Through: Ms. P.L. Bansal with Mr. Paras Chaudhary and Mr. Anshul Sharma, Advocates . Versus COLLECTIONS ..... Respondent Through: None. . CORAM: HON'BLE MR. JUSTICE BADAR DURREZ AHMED HON?BLE MR. JUSTICE RAJIV SAHAI ENDLAW . O R D E R 13.01.2010 . No substantial question of law arises for consideration in this appeal, the same is dismissed. The tax effect is also only for Rs.4,11,368/-. . . . BADAR DURREZ AHMED, J . . . . . . RAJIV SAHAI ENDLAW, J JANUARY 13, 2010 gsr . 4