PR. COMMISSIONER OF INCOME TAX-6, NEW DELHI vs. MARUTI SUZUKI INDIA LTD.

$~10 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 16/2018 PR. COMMISSIONER OF INCOME TAX-6, NEW DELHI ..... Appellant Through: Ms.Lakshmi Gurung, Senior Standing Counsel with Ms.Talha A.R. and Mr.Siddharth Gupta, Advocates. versus MARUTI SUZUKI INDIA LTD. ..... Respondent Through: Mr.Ajay Vohra, Senior Advocate with Ms.Kavita Jha and Ms.Devika Jain, Advocates. CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI HON'BLE MR. JUSTICE SANJEEV NARULA O R D E R % 21.01.2020 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.88,47,459/-, the present appeal is disposed of as not pressed. VIPIN SANGHI, J SANJEEV NARULA, J JANUARY 21, 2020 v