PR COMMISSIONER OF INCOME TAX, DELHI-2 vs. M/S. CHL LIMITED

$~47 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 956/2017, CM APPL. 40534-40535/2017, CM APPL. 17513/2019 PR COMMISSIONER OF INCOME TAX, DELHI-2 ..... Appellant Through: versus M/S. CHL LIMITED ..... Respondent Through: Mr. Satish Khosla and Mr. Manish Malik, Advs. CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI HON’BLE MS. JUSTICE REKHA PALLI O R D E R % 06.12.2019 1. 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.7,64,2015/-, the present appeal is disposed of as not pressed. 2. The next date i.e. 16.03.2020 stands cancelled. VIPIN SANGHI, J REKHA PALLI, J DECEMBER 06, 2019 Pallavi