THE PR. COMMISSIONER OF INCOME TAX -5 vs. LVMH WATCH & JEWELLERY INDIA PVT. LTD

$~9 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 848/2019, C.M. APPL. 41880/2019 THE PR. COMMISSIONER OF INCOME TAX -5 ..... Appellant Through: Mr. Ruchir Bhatia, Adv. versus LVMH WATCH & JEWELLERY INDIA PVT. LTD..... Respondent Through: CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI HON'BLE MR. JUSTICE SANJEEV NARULA O R D E R % 20.09.2019 In 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. 54,88,220/-, the present appeal is disposed of as not pressed. VIPIN SANGHI, J SANJEEV NARULA, J SEPTEMBER 20, 2019 Pallavi