PRINCIPAL COMMISSIONER OF INCOME-TAX, DELHI - 2 vs. M/S SHIVAANSH ADVERTISING & PUBLICATION PVT. LTD.,

$~7 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 837/2016

PRINCIPAL COMMISSIONER OF

INCOME-TAX, DELHI – 2

..... Appellant

Through Mr. Zoheb Hossain, Sr. Standing

Counsel with Ms. Deepak Anand, Jr.

Standing Counsel

versus

M/S SHIVAANSH ADVERTISING

& PUBLICATION PVT. LTD.

..... Respondent

Through None

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

O R D E R %

19.07.2018

Counsel for the revenue states that the total tax effect in the present appeal is less than Rs.50 lakhs and therefore, in terms of circular No.3/2018 dated 11.07.2018, the question of law need not be decided and issue of law be left open.

Recording the said statement, the appeal is dismissed without answering the question of law.

SANJIV KHANNA, J

CHANDER SHEKHAR, J JULY 19, 2018/b