THE PR. COMMISSIONER OF INCOME TAX -4 vs. G.D.GOENKA PVT. LTD.

$~2 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 327/2018

THE PR. COMMISSIONER OF INCOME TAX -4 ..... Appellant

Through Mr. Ruchir Bhatia, Adv.

versus

G.D.GOENKA PVT. LTD.

..... Respondent

Through

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

O R D E R %

30.07.2018

Counsel for the appellant/Revenue states that the tax effect in the present appeal is below Rs.50 Lacs and therefore, in terms of circular No. 3/2018 dated 11.07.2018, the substantial question of law raised in the appeal need not be answered.

Recording the aforesaid statement, the appeal is disposed of without answering the substantial question of law which is left open.

SANJIV KHANNA, J

CHANDER SHEKHAR, J JULY 30, 2018 b