COMMISSSIONER OF INCOME TAX DELHI-V vs. ORIENT CLOTHING CO. PVT.LTD

IN THE HIGH COURT OF DELHI AT NEW DELHI . . . ITA 99/2013 . . . COMMISSSIONER OF INCOME TAX DELHI-V ..... Appellant . Through Mr N P Sahni, sr. standing counsel for Ms Suruchi Aggarwal, sr. standing counsel . . . versus . . . ORIENT CLOTHING CO. PVT.LTD ..... Respondent . Through . CORAM: . HON'BLE MR. JUSTICE BADAR DURREZ AHMED . HON'BLE MR. JUSTICE A.K.PATHAK . . . O R D E R . 22.02.2013 . . . The tax effect in this appeal is only `2,50,362/-. This appeal ought not to have been filed in view of the CBDT Circular dated 09.02.2012 in respect of appeals to the High Court where the minimum limit is `10 lakhs. Consequently, the appeal is dismissed on the ground of low tax effect. . . . BADAR DURREZ AHMED, J . . . . . . . A.K.PATHAK, J . FEBRUARY 22, 2013 . vld . . . $ 3 . . .