COMMISSIONER OF INCOME TAX DEL vs. M/S A.R.CHADHA & CO.

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI R-301 +

ITA 532/2004

COMMISSIONER OF INCOME TAX DEL ..... Appellant

Through: None.

versus

M/S A. R. CHADHA AND CO.

..... Respondent

Through: None.

CORAM: JUSTICE S.MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

08.01.2016 1. From perusal of the Assessment Order, it is evident that the tax effect in the present case is less than Rs.20 lakhs. In view of the 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 JANUARY 08, 2016/MK