COMMISSIONER OF INCOME TAX vs. AKOI SAAB

9 * IN THE HIGH COURT OF DELHI AT NEW DELHI 138. + ITA 358/2008 COMMISSIONER OF INCOME TAX Through None. versus AKOI SAAB Through None. Appellant Respondent . CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKIIRU ORDER % 22.12.2015 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. 3. The date already fixed, if any, stands cancelled. . DECEMBER 229 2015 pkv jt-"^ S.MURALIDIIAR, J u4t^ VIBHU BAKHRU, J Digitally Signed By:AMULYA Signature Not Verified