COMMISSIONER OF INCOME TAX vs. M/S DALMIA BROS. PVT.LTD.

$~21 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 792/2005

COMMISSIONER OF INCOME TAX

..... Appellant Through: Mr. Asheesh Jain, Sr. Standing Counsel for Income Tax Department with Mr. Sanjay Kumar, Advocate.

versus

M/S DALMIA BROS. PVT. LTD.

..... Respondent

Through: Ms. Simran Mehta, Advocate.

CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE A. K. CHAWLA

O R D E R %

10.10.2018

It is pointed out by the learned counsel for the Revenue that this appeal has low tax effect and would not be prosecuted in the light of latest Notification No.3 of 2018 dated 11.07.2018 issued by the Central Board of Direct Tax.

The appeal is therefore dismissed.

S. RAVINDRA BHAT, J

A. K. CHAWLA, J OCTOBER 10, 2018 nn