COMMISSIONER OF INCOME TAX vs. M/S ZUARI LEADING & FINANCE CO

ITA 1387/2006 Page 1 of 1

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 61 +

ITA 1387/2006

COMMISSIONER OF INCOME TAX

..... Appellant Through Mr Rahul Chaudhary, Senior Standing Counsel.

versus

M/S ZUARI LEADING & FINANCE CO ..... Respondent

Through Mr Anunav Kumar, Advocate.

CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

29.01.2016 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. 3. The date already fixed, if any, stands cancelled.

S.MURALIDHAR, J

VIBHU BAKHRU, J JANUARY 29, 2016 pkv