THE COMMISSIONE OF INCOME TAX DELHI CENTRAL II vs. ANUPAMA LINKS PVT LTD

$~73. * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 402/2013

THE COMMISSIONE OF INCOME TAX DELHI CENTRAL II ..... Appellant Through: Ms. Roopali Gupta for Mr.Raghvendra Singh, Advs.

versus

ANUPAMA LINKS PVT LTD ..... Respondent

Through:

CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI HON'BLE MR. JUSTICE SANJEEV NARULA

O R D E R % 16.09.2019

In the light of the circular dated 08.08.2019 issued by the Ministry of Finance, Department of Revenue, Central Board of Direct Taxes (Judicial Section), Government of India, which fixes the monetary limit in respect of tax effect, inter alia, before the High Court in which the Department could pursue the matter as Rs. 1,00,00,000/- and in view of the fact that the tax effect in the present case is Rs.43,32,640/-, the present appeal is disposed of as not pressed.

VIPIN SANGHI, J

SANJEEV NARULA, J SEPTEMBER 16, 2019 kd