COMMISSIONER OF INCOME TAX DEL vs. M/S PLASSER INDIA P. LTD.

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ITA/446/2004HC DelhiDLHC01016901200408 April 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-195. +

ITA 446/2004

COMMISSIONER OF INCOME TAX, DELHI ..... Appellant

Through: Mr. Dileep Shivpuri, Senior

Standing counsel.

versus

PLASSER INDIA P. LTD.

..... Respondent

Through: Mr. Rajan Bhatia, Advocate.

CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

08.04.2016

1.

Learned counsel for the Assessee informs 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 APRIL 08, 2016/dn

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