PR. COMMISSIONER OF INCOME TAX -7 vs. M/S TCK ADVISERS PVT. LTD.
ITA - 44 / 2026HC Delhi22 January 20261 pages
For Petitioner: PUNEET RAI
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1.
Learned counsel for the appellant submitted that the tax effect in the instant appeal falls below the limits prescribed in CBDT Circular No.5/2024 dated 15.03.2024 read with Circular No. 9/2024 dated 17.09.2024. 2. In view of the aforesaid, the appeal along with the pending applications, if any, is dismissed.
DINESH MEHTA, J.
VINOD KUMAR, J. JANUARY 22, 2026/dd This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/03/2026 at 14:25:52