THE COMMISSIONER OF INCOME TAX vs. M/S SALORA INTERNATIONAL LTD.

$~R94 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 443/2005 THE COMMISSIONER OF INCOME TAX ..... Appellant Through: Mr. Asheesh Jain, Senior Standing Counsel for Revenue with Mr. Vikrant A. Maheshwari, Advocate. versus SALORA INTERNATIONAL LTD. ..... Respondent Through: CORAM: JUSTICE S.MURALIDHAR JUSTICE PRATHIBA M. SINGH O R D E R % 20.07.2017 1. Learned counsel for the Revenue points out that the tax effect in this appeal by the Revenue 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, the appeal be treated as not pressed. 2. Accordingly, this appeal is disposed of as not pressed. S.MURALIDHAR, J PRATHIBA M. SINGH, J JULY 20, 2017 j