PRINCIPAL COMMISSIONER OF INCOME TAX vs. MEETA GUTGUTIA
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$~10 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 567/2018
PRINCIPAL COMMISSIONER OF INCOME TAX ..... Appellant
Through: Mr. Ajit Sharma, Standing Counsel.
versus
MEETA GUTGUTIA ..... Respondent
Through: Mr. Piyush Kaushik, Advocate. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE CHANDER SHEKHAR
O R D E R %
17.07.2018
In view of the low tax effect and in terms of Circular No. 3/2018 dated 11th July, 2018, counsel for the Revenue/appellant states that they are not pressing the present appeal and the same may be disposed of without answering the question of law. Taking the statement on record, the appeal is disposed of without answering the question of law.
SANJIV KHANNA, J.
CHANDER SHEKHAR, J. JULY 17, 2018 MR/NA
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