PR.COMMISSIONER OF INCOME TAX,DELHI-2 vs. CHL,LIMITED

$~9. * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 696/2017

PR.COMMISSIONER OF INCOME TAX,DELHI-2..... Appellant Through: Ms. Vibhooti Malhotra and Mr.Siddharth Manocha, Advocates.

versus

CHL,LIMITED

..... Respondent Through: Mr. Satish Khosla and Mr. Manish Malik, Advocates.

CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI HON'BLE MR. JUSTICE SANJEEV NARULA

O R D E R % 19.11.2019

In the light of the circular dated 08.08.2019 issued by the Ministry of Finance, Department of Revenue, Central Board of Direct Taxes (Judicial Section), Government of India, which fixes the monetary limit in respect of tax effect, inter alia, before the High Court in which the Department could pursue the matter as Rs. 1,00,00,000/- and in view of the fact that the tax effect in the present case is Rs. 81,88,000/-, the present appeal is disposed of as not pressed.

VIPIN SANGHI, J

SANJEEV NARULA, J NOVEMBER 19, 2019 kd