PR. COMMISSIONER OF INCOME TAX- 21 vs. SANJEEV PURI,

$~32 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 936/2016

PR. COMMISSIONER OF INCOME TAX- 21 ..... Appellant Through: Mr. Zoheb Hossain, Sr. Standing Counsel for the Revenue.

versus

SANJEEV PURI

..... Respondent Through: Mr. Gaurav Jain & Mr. Aniket D. Agrawal, Advs.

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

O R D E R %

19.09.2018

It is submitted that the tax effect – by virtue of the notification dated 11.07.2018 is below the prescribed limit i.e. `50 lakhs. Consequently, the appeal is dismissed on this ground.

S. RAVINDRA BHAT, J

A. K. CHAWLA, J SEPTEMBER 19, 2018/akv