DIRECTOR OF INCOME TAX (EXEMPT vs. M/S JAG SHANTI CHARITABLE TRUS

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI R-254 +

ITA 242/2004

DIRECTOR OF INCOME TAX (EXEMPT) ..... Appellant

Through: None.

versus

M/S JAG SHANTI CHARITABLE TRUST ..... Respondent

Through: None.

CORAM: JUSTICE S.MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

08.01.2016 1. From perusal of the Assessment Order, it is evident that the tax effect in the present case 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. 3. The date already fixed, if any, stands cancelled.

S.MURALIDHAR, J

VIBHU BAKHRU, J JANUARY 08, 2016 MK