COMMISSIONER OF INCOME TAX DEL vs. M/S. MADAN MOHAN LAL SHRIRAM P.
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2020
The appeal has been heard by way of video conferencing. Learned senior standing counsel for the appellant draws this Court’s attention to the impugned order of Commissioner of Income Tax (Appeals) wherein it is stated that the tax effect involved in the present appeal is Rs. 77,16,354/-. Consequently, he contends that the tax effect in the present appeal is lower than the threshold limit of Rupees One Crore (Rs. 1,00,00,000/-) prescribed in Circular no. 17/2019 dated 8 August, 2019 issued by the Central Board of Direct Taxes. Since the tax effect involved in the present case is lower than the threshold limit of Rupees One Crore (Rs. 1,00,00,000/-) prescribed in Circular no. 17/2019 dated 8 August, 2019 read with Circular no. 03/2018 and its amendments dated 20th August, 2018 issued by the Central Board of Direct Taxes, the present appeal is dismissed on account of low tax effect.
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 04/04/2026 at 21:39:34
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J
SANJEEV NARULA, J JULY 08, 2020 rn 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 04/04/2026 at 21:39:34