COMMISSIONER OF INCOME TAX III vs. M/S SUNRAYS PROPERTIES & INVES

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI R-274 +

ITA 396/2004

COMMISSIONER OF INCOME TAX-III ..... Appellant Through: Mr Kamal Sawhney, Senior Standing Counsel, Mr Raghvendra Singh, Junior Standing Counsel, Mr Shikhar Garg and Mr Sharad Agarwal, Advocates.

versus

M/S SUNRAYS PROPERTIES AND INVESTMENTS (P) LTD.

..... Respondent

Through: Mr Manu K. Giri, Advocate.

CORAM: JUSTICE S.MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

12.01.2016 Learned counsel for the Revenue points out that the tax effect is less than Rs. 20 lakhs. He states that in view of Circular No. 21/2015 dated 10th December, 2015 issued by the Central Board of Direct Taxes, he does not press this appeal. The Appeal is accordingly dismissed as not pressed.

S.MURALIDHAR, J

VIBHU BAKHRU, J JANUARY 12, 2016/MK