COMMISSIONER OF INCOME TAX DEL vs. M/S NATIONAL INDUSTRIAOL CORP.

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI R-165. +

ITA 110/2004

COMMISSIONER OF INCOME TAX, DELHI

... Appellant Through: Ms. Vibhooti Malhotra, Advocate.

versus

NATIONAL INDUSTRIAL CORP. LTD. ..... Respondent Through: None.

CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

04.04.2016 1. Learned counsel for the Revenue points out that the tax effect is less than Rs.20 lakhs. She 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 APRIL 04, 2016 dn