THE COMMISSIONER OF INCOME TAX vs. M/S SUTLEJ INDUSTRIES LTD.

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ITA/522/2004HC DelhiDLHC01016986200421 July 2016Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE NAJMI WAZIRI1 pages

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$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI R-23. +

ITA 522/2004

THE COMMISSIONER OF INCOME TAX ..... Appellant Through: Mr. Asheesh Jain, Senior Standing Counsel.

versus

SUTLEJ INDUSTRIES LTD.

..... Respondent Through: None.

CORAM: JUSTICE S. MURALIDHAR JUSTICE NAJMI WAZIRI

O R D E R %

21.07.2016

1.

Learned counsel for the Revenue points out that the tax effect 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, he does not press this appeal. 2. The appeal is dismissed as not pressed.

S. MURALIDHAR, J

NAJMI WAZIRI, J JULY 21, 2016/dn

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