COMMISSIONER OF INCOME TAX vs. LEATHER TECH

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ITA/1524/2010HC DelhiDLHC01142115201020 January 2016Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU1 pages

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$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 37. +

ITA 1524/2010

COMMISSIONER OF INCOME TAX

..... Appellant

Through: Mr Raghvendra Singh, Junior Standing

counsel, Mr Shikhar Garg and Mr.Sharad

Aggarwal, Advocates.

versus

LEATHER TECH

..... Respondent

CORAM: JUSTICE S.MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

20.01.2016

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 20, 2016/mg

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