COMMISSIONER OF INCOME TAX vs. INTERLINK SERVICES P.LTD.

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 23. +

ITA 344/2007

COMMISSIONER OF INCOME TAX

..... Appellant

Through: None.

versus

INTERLINK SERVICES P.LTD.

..... Respondent Through: Mr Manu K. Giri and Mr T. R. Talwar, Advocates.

CORAM: JUSTICE S.MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

05.02.2016 1. The tax effect in this appeal 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.

S.MURALIDHAR, J

VIBHU BAKHRU, J FEBRUARY 05, 2016 MK