COMMISSIONER OF INCOME TAX DEL vs. M/S DALMIA DAIRY LTD.
ITA/1133/2005HC DelhiDLHC01058986200510 October 2018Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA1 pages
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$~25 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1133/2005
COMMISSIONER OF INCOME TAX DEL ..... Appellant
Through: Mr. Ruchir Bhatia, Advocate.
versus
M/S DALMIA DAIRY LTD.
..... Respondent
Through: Ms. Simran Mehta, Advocate.
CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A. K. CHAWLA
O R D E R %
10.10.2018
It is pointed out by the learned counsel for the Revenue that this appeal has low tax effect and would not be prosecuted in the light of latest Notification No.3 of 2018 dated 11.07.2018 issued by the Central Board of Direct Tax.
The appeal is therefore dismissed.
S. RAVINDRA BHAT, J
A. K. CHAWLA, J OCTOBER 10, 2018 nn
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