COMMISSIONER OF INCOME TAX DELHI vs. M/S ROLEX STEEL (I) LTD.

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI R-169 +

ITA 131/2004

COMMISSIONER OF INCOME TAX DELHI ..... Petitioner

Through: Mr. Rahul Chaudhury, Senior Standing

counsel with Mr. Raghvendra Kishor, Junior

Standing counsel

versus

ROLEX STEEL (I) LTD.

..... Respondent

Through: None

CORAM: JUSTICE S.MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

29.03.2016 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, he does not press this appeal. 2. The appeal is dismissed as not pressed.

S.MURALIDHAR, J

VIBHU BAKHRU, J MARCH 29, 2016 mg