CIT I vs. CREDENTIAL STOCK BROKER PVT LTD

PDF · subscribers
ITA/649/2015HC DelhiDLHC01223177201423 February 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 10. +

ITA 649/2015

COMMISSIONER OF INCOME TAX- I

..... Appellant Through: Mr. Dileep Shivpuri, Senior Standing Counsel with Mr. Zoheb Hossain, Advocate.

versus

CREDENTIAL STOCK BROKER PVT. LTD. ..... Respondent CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

23.02.2016

1.

Learned counsel for the Revenue points out that the tax effect is less than Rs.20 lakhs. He states that in view of Circular No. 21/2015 dated 10th December 2015 issued by the Central Board of Direct Taxes, he does not press this appeal. 2. The appeal is dismissed as not pressed.

S. MURALIDHAR, J

VIBHU BAKHRU, J FEBRUARY 23, 2016/dn

Recent GST High Court judgments

Search GST case law →