COMMISSIONER OF INCOME TAX DEL vs. M/S ESSEL INTERNATIONAL

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ITA/605/2004HC DelhiDLHC01017078200431 May 2016Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU1 pages

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$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI R-223 +

ITA 605/2004

COMMISSIONER OF INCOME TAX

..... Appellant Through: Mr. Rahul Chaudhary, Senior standing counsel with Mr. Anup Kumar Kesari, Advocate.

versus

M/S. ESSEL INTERNATIONAL ..... Respondent

CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

31.05.2016

1.

Mr. Rahul Chaudhary, Senior standing counsel for the Revenue confirms that 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 31, 2016/Rm

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