COMMISSIONER OF INCOME TAX DELHI III vs. MANGE RAM AGGARWAL

$-* IN THE HIGH COURT OF DELHI AT NEW DELHI 139 + ITA 380/2008 COMMISSIONER OF INCOME TAX DELHI III Appellant Through None. versus MANGE RAM AGGARWAL Respondent Through None. CORAM: • JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKHRU 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. I 3. The date already fixed, if any, stands canelled.L, S.MURALIDHAR, J VIBHU BAKHRU, J DECEMBER 22, 2015 pkv Digitally Signed By:AMULYA Signature Not Verified