THE PR. COMMISSIONER OF INCOME TAX-7 vs. PTC IMPEX (INDIA) PVT. LTD.

$~9 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 828/2018 THE PR. COMMISSIONER OF INCOME TAX-7..... Appellant Through: Mr. Raghvendra Singh, Sr. Standing counsel with Ms.Easha Kadian, Advs. versus PTC IMPEX (INDIA) PVT. LTD. ..... Respondent Through: CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI HON'BLE MR. JUSTICE SANJEEV NARULA O R D E R % 28.11.2019 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 fixed the monetary limit of Rs. 1,00,00,000/- in respect of tax effect, for matters which could be pursued before the High Court and in view of the fact that the tax effect in the present case is Rs. 71,47,660, the present appeal is disposed of as not pressed. VIPIN SANGHI, J SANJEEV NARULA, J NOVEMBER 28, 2019 Pallavi