COMMISSIONER OF INCOME TAX vs. M/S MAHAN PROTEINE LTD.

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ITA/219/2006HC DelhiDLHC01061645200631 May 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 R-214 +

ITA 219/2006

COMMISSIONER OF INCOME TAX

..... Appellant Through: Mr. Rahul Chaudhary, Senior standing counsel with Mr. Anup Kumar Kesari, Advocate.

versus

MAHAN PROTEINE LTD.

..... Respondent

CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

31.05.2016

1.

Mr. Rahul Chaudhary, Senior standing counsel for the Revenue confirms that the tax effect in this appeal is less than Rs.20 lakhs. In view of Circular No. 21/2015 dated 10th December 2015 issued by the Central Board of Direct Taxes, this appeal has to be treated as not pressed by the Revenue. 2. The appeal is accordingly dismissed as not pressed.

S. MURALIDHAR, J

VIBHU BAKHRU, J MAY 31, 2016/Rm

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