DIRECTOR OF INCOME TAX vs. MANAV BHARTI INSTITUTE OF CHILD EDUCATION AND CHILD PSYCHOLOGY

$~39 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1183/2008 DIRECTOR OF INCOME TAX ..... Appellant Through: Mr. Abhishek Maratha, Sr. Standing counsel with Mr.Pratyush Gupta and Ms.Nupur Sharma, Advs. versus MANAV BHARTI INSTITUTE OF CHILD EDUCATION AND CHILD PSYCHOLOGY ..... Respondent Through: Mr. M.P.Rastogi and Mr. K.N. Ahuja, Advs. CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI HON'BLE MR. JUSTICE SANJEEV NARULA O R D E R % 17.12.2019 In the light of the circular dated 08.08.2019 issued by the Ministry of Finance, Department of Revenue, Central Board of Direct Taxes (Judicial Section), Government of India, which fixes the monetary limit in respect of tax effect, inter alia, before the High Court in which the Department could pursue the matter as Rs. 1,00,00,000/- and in view of the fact that the tax effect in the present case is Rs.48,47,500/-, the present appeal is disposed of as not pressed. VIPIN SANGHI, J SANJEEV NARULA, J DECEMBER 17, 2019 Pallavi