THE COMMISSIONER OF INCOMET AX vs. G.D.GOENKA PUBLIC SCHOOL

IN THE HIGH COURT OF DELHI AT NEW DELHI . 27.05.2009 . Present: Ms Rashmi Chopra, Advocate for the Appellant. Mr T.N. Chora and Mr Manu K. Giri, Advocates for the respondent. . . + ITA No. 430/2009 and CM No. 5188/2009 ITA No. 680/2009 and CM No. 7722-7723/2009 ITA No. 681/2009 and CM No. 7724-7725/2009 ITA No. 328/2009 and ITA No. 332/2009 . In view of Instruction No. 5/2008 dated 15.05.2008, since the tax effect in each of these appeals i.e., in each assessment year is below four lacs, the appeals are not entertained. Since we have not entertained the appeal obviously the questions proposed do not call for a decision. Dismissed. . VIKRAMAJIT SEN, J . . RAJIV SHAKDHER, J MAY 27, 2009 kk . . . . 10 .