PR. COMMISSIONER OF INCOME TAX-14, NEW DELHI vs. M/S AVALON BUSINESS ASSOCIATES

$~11. * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 510/2017

PR. COMMISSIONER OF INCOME TAX-14, NEW DELHI ..... Appellant Through Mr. Sanjay Kumar, Advocate for Mr. Asheesh Jain, Sr. Standing Counsel.

versus

M/S AVALON BUSINESS ASSOCIATES ..... Respondent Through Mr. N.P. Sahni & Mr. Aabgina Chishti, Advocates.

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

O R D E R %

23.07.2018

Tax affect in the present appeal is Rs.33,22,986/-. In view of the Circular No. 3/2018 dated 11th July, 2018, learned counsel for the appellant- Revenue states that the questions of law raised in the present appeal need not be decided. Questions of law may be left open. Taking the statement on record, the appeal is dismissed, leaving the questions of law open.

SANJIV KHANNA, J.

CHANDER SHEKHAR, J. JULY 23, 2018 VKR