THE PR. COMMISSIONER OF INCOME TAX -3 vs. DIMOND MAGAZINES PVT. LTD.

$~51 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 795/2018

THE PR. COMMISSIONER OF INCOME TAX -3..... Appellant

Through Mr. Ruchir Bhatia, Advocate.

versus

DIMOND MAGAZINES PVT. LTD.

..... Respondent

Through

CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE CHANDER SHEKHAR

O R D E R %

30.07.2018

Counsel for the appellant-Revenue states that the substantial questions of law raised in the present appeal need not be answered due to low tax effect and in terms of Circular No.3/2018 dated 11th July, 2018.

Recording the above, the substantial questions of law raised in the present appeal are not answered and left open.

The appeal will be treated as disposed of.

SANJIV KHANNA, J.

CHANDER SHEKHAR, J. JULY 30, 2018 NA