COMMISSIONER OF INCOME TAX vs. LALIT MAHAJAN

$~R-40 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 244/2010 COMMISSIONER OF INCOME TAX

..... Appellant

Through: Mr.Deepak Anand, Jr. St. Counsel

versus

LALIT MAHAJAN

..... Respondent

Through: None

CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE CHANDER SHEKHAR

O R D E R %

27.09.2018

Learned counsel for the appellant/Revenue states that the tax effect in the present appeal is below Rs.50,00,000/- and, therefore, in terms of circular No.3/2018 dated 11.7.2018, the appeal may be disposed of, without answering the substantial question of law. It may be clarified that the issue raised is left open.

Taking the statement on record, the appeal is disposed of, without answering the substantial question of law, which is left open.

SANJIV KHANNA, J

CHANDER SHEKHAR, J SEPTEMBER 27, 2018/rk