THE PR. COMMISSIONER OF INCOME TAX -CENTRAL-3 vs. RAVINDER TANEJA

$~1 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 418/2018 & CM No. 13879/2018

THE PR. COMMISSIONER OF INCOME TAX -CENTRAL-3 ..... Appellant

Through : Mr. Ruchir Bhatia, Advocate

versus

RAVINDER TANEJA

..... Respondent

Through : Mr. Madhur Aggarwal, Advocate

CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE CHANDER SHEKHAR

O R D E R %

03.08.2018 Counsel for the appellant-Revenue states that the tax effect in the present appeal is less than Rs.50,00,000/- and hence the question of law raised in the present appeal need not be answered in terms of Circular No.3/2018 dated 11th July, 2018.

Recording the said statement, the appeal is disposed of without answering the question of law which is left open.

In these circumstances, we are not deciding the application seeking condonation of delay.

SANJIV KHANNA, J

CHANDER SHEKHAR, J AUGUST 03, 2018 SR