COMMISSIONER OF INCOME TAX DEL vs. M/S AJAY ELECTRICAL INDUSTRIES
ITA/327/2006HC DelhiDLHC01061765200610 October 2018Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA1 pages
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$~26 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 327/2006
COMMISSIONER OF INCOME TAX DEL ..... Appellant
Through: Mr. Ruchir Bhatia, Advocate.
versus
M/S AJAY ELECTRICAL INDUSTRIES ..... Respondent
Through: None.
CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A. K. CHAWLA
O R D E R %
10.10.2018
It is pointed out by the learned counsel for the Revenue that this appeal has low tax effect and would not be prosecuted in the light of latest Notification No.3 of 2018 dated 11.07.2018 issued by the Central Board of Direct Tax.
The appeal is therefore dismissed.
S. RAVINDRA BHAT, J
A. K. CHAWLA, J OCTOBER 10, 2018 nn
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