COMMISSIONER OF INCOME TAX DELHI vs. M/S CHARU PAPERS LTD.

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ITA/192/2003HC DelhiDLHC01017527200328 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 3. +

ITA 192/2003

COMMISSIONER OF INCOME TAX DELHI ..... Appellant

Through: Ms. Lakshmi Gurung, Advocate.

versus

M/S CHARU PAPERS LTD.

..... Respondent

Through: None

CORAM: JUSTICE S.MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

28.01.2016

1.

Learned counsel for the Revenue points out that the tax effect is less than Rs.20 lakhs. She states that in view of Circular No. 21/2015 dated 10th December 2015 issued by the Central Board of Direct Taxes, she 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 28, 2016/mg

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