PRINCIPAL COMMISSIONER OF INCOME TAX- 2, vs. M/S. BOKARO POWER SUPPLY CO. LTD.

$~2 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 452/2018

PRINCIPAL COMMISSIONER OF INCOME TAX- 2,..... Appellant Through: Mr. Zohaib Hossain, Senior Standing Counsel with Mr. Deepak Anand, Junior Standing Counsel

versus

M/S. BOKARO POWER SUPPLY CO. LTD. ..... Respondent

Through: Ms. Monika Garg, Advocate

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

O R D E R %

28.08.2018

The tax effect in the present appeal is less than Rs.50 lakhs and, in view of Circular No.3 of 2018 dated 11th July, 2018, learned counsel for the appellant-Revenue states that the appeal may be disposed of, without examining the issue/question raised. The issue in question may be left open.

Recording the said statement, the appeal is disposed of, leaving the issue/question raised open.

SANJIV KHANNA, J

CHANDER SHEKHAR, J AUGUST 28, 2018 tp