DIRECTOR OF INCOME TAX vs. M/S NICHIMEN CORPORATION

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ITA/434/2004HC DelhiDLHC01016888200409 May 2016Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU1 pages

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$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI R-190 +

ITA 434/2004

DIRECTOR OF INCOME TAX ..... Appellant

Through: Mr. Rahul Chaudhary, Advocate.

versus

M/S. NICHIMEN CORPORATION ..... Respondent

Through: None.

CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

09.05.2016

1.

Counsel for the Revenue states that 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.

S. MURALIDHAR, J

VIBHU BAKHRU, J MAY 09, 2016 Rm

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