COMMISSIONER OF INCOME TAX- I vs. M/S SHRI SAIDAN KAPOOR

$~40 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 576/2016 & C.M.Nos.28455-28456/2016

COMMISSIONER OF INCOME TAX- I

..... Appellant Through: Mr.P.Ray Chaudhury, Sr.Standing Counsel

versus

M/S SHRI SAIDAN KAPOOR

..... Respondent

Through

CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE NAJMI WAZIRI

O R D E R %

08.08.2016

The tax effect in this case is about Rs.12,95,908/- i.e. below the limit specified to enable the Revenue to prefer the appeal under Section 260A of the Income Tax Act.

The appeal along with the pending applications is therefore dismissed.

S. RAVINDRA BHAT, J

NAJMI WAZIRI, J

AUGUST 08, 2016 rb