THE COMMISSIONER OF THE INCOME vs. M/S VEEJA AEROTECH P. LTD.

PDF · subscribers
ITA/559/2004HC DelhiDLHC01017026200427 May 2016Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU1 pages

No AI summary yet for this judgment.

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI R-209 +

ITA 559/2004

THE COMMISSIONER OF INCOME TAX ..... Appellant Through: Mr. Rahul Chaudhary, Senior standing counsel with Mr. Anup Kesari, Advocate.

versus

M/S. VEEJA AEROTECH P. LTD.

..... Respondent

Through: None.

CORAM: JUSTICE S.MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

27.05.2016

1.

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 MAY 27, 2016/Rm

Recent GST High Court judgments

Search GST case law →