COMMISSIONER OF INCOME TAX vs. KAMINI BHANDARI

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI R-257 +

ITA 263/2004

COMMISSIONER OF INCOME TAX

..... Appellant

Through: None.

versus

KAMINI BHANDARI

..... 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