PR. COMMISSIONER OF INCOME TAX-12 vs. LALIT MOHAN GUPTA.

$~16. * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 325/2017

PR. COMMISSIONER OF INCOME TAX-12 ..... Appellant Through Mr. Aditya Khanuparia, Advocate for Mr. Ashok K. Manchanda, Sr. Standing Counsel.

versus

LALIT MOHAN GUPTA

..... Respondent

Through Mr. Jai Sahai Endlaw, Advocate.

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

O R D E R %

29.08.2018

Counsel for the appellant-Revenue states that the tax effect in the present appeal is below Rs.50 lacs and, hence, in terms of Circular No. 3/2018 dated 11th July, 2018, the appeal may be disposed of, without answering the issue/question raised in the present appeal. Recording the aforesaid statement, the appeal is disposed of, without answering and deciding the issue/question raised, which is left open.

SANJIV KHANNA, J.

CHANDER SHEKHAR, J. AUGUST 29, 2018 VKR