COMMISSIONER OF INCOME TAX DEL vs. M/S FLAMINGO FINANCE & INVESTM

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ITA/199/2006HC DelhiDLHC01061622200615 October 2018Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA1 pages

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$~59 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 199/2006

COMMISSIONER OF INCOME TAX DEL ..... Appellant Through Mr. Asheesh Jain, Sr. Standing Counsel with Mr. Sanjay Kumar, Adv.

versus

M/S FLAMINGO FINANCE & INVESTM ..... Respondent Through Mr. Madhur Aggarwal, Adv.

CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A. K. CHAWLA

O R D E R %

15.10.2018

No question of law is framed in this appeal. By virtue of subsequent development i.e. issuance of a circular (No. 3 of 2018 dated 11.07.2018) for low tax effect, the appeal cannot be maintained and prosecuted by revenue. As a result of the development, the appeal is dismissed.

S. RAVINDRA BHAT, J

A. K. CHAWLA, J OCTOBER 15, 2018 rc

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