COMMISSIONER OF INCOME TAX DELHI -IV vs. WHIRLPOOL OF INDIA LIMITED

$~47 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 95/2013 COMMISSIONER OF INCOME TAX DELHI –IV..... Appellant Through: Mr. Raghvendra Singh, Sr. Standing counsel with Ms.Easha Kadian, Standing counsel. versus WHIRLPOOL OF INDIA LIMITED ..... Respondent Through: Ms. Kavita Jha and Mr. Udit Naresh, Advs. CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI HON'BLE MR. JUSTICE SANJEEV NARULA O R D E R % 16.12.2019 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 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.53,48,350/-, the present appeal is disposed of as not pressed. VIPIN SANGHI, J SANJEEV NARULA, J DECEMBER 16, 2019 Pallavi