PRINCIPAL COMMISSIONER OF INCOME TAX DELHI-08 vs. M/S. SUNAIR HOTELS LTD.

$~4 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 439/2018

PRINCIPAL COMMISSIONER OF INCOME TAX DELHI-08 ..... Appellant

Through : Mr. Zoheb Hossain, Senior Standing

Counsel, Mr. Deepak Anand, Advocate

versus

M/S. SUNAIR HOTELS LTD.

..... Respondent

Through : Mr. Rohit Kumar Gupta and Ms. Monika Ghai, Advocate

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

O R D E R %

08.08.2018

Learned counsel for the Revenue states that the tax effect in the present appeal is below Rs.50 lacs and hence the question of law raised may not be answered in view of Circular No. 3/2018 dated 11th July, 2018. The question of law may be left open.

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

SANJIV KHANNA, J

CHANDER SHEKHAR, J AUGUST 08, 2018/SR