CIT vs. ESCORTS CONSTRUCTION EQUIPMENT LTD

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ITA/1084/2011HC DelhiDLHC01117538201125 February 2016Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU1 pages

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33 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI +

ITA 1084/2011

COMMISSIONER OF INCOME TAX

..... Appellant

Through: Mr.Dilip Shivpuri, Senior Standing Counsel

with Mr.Zoheb Hossain, Junior Standing Counsel.

versus

ESCORTS CONSTRUCTION EQUIPMENT LTD ..... Respondent Through: Mr.S. Meheta, Ms.Swati R.K. and Mr.Z. Hanifi, Advocates.

CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

25.02.2016

1.

Learned counsel for the Revenue points out that the tax effect is less than Rs.20 lakhs. He states that in view of Circular No. 21/2015 dated 10th December 2015 issued by the Central Board of Direct Taxes, she does not press this appeal. 2. The appeal is dismissed as not pressed.

S. MURALIDHAR, J

VIBHU BAKHRU, J FEBRUARY 25, 2016 `ns’

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