Delhi High Court - Orders
Commissioner Of Income Tax-I vs Birla Soft India Pvt.Ltd on 28 February, 2019
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat, Prateek Jalan
$~77
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 690/2014
COMMISSIONER OF INCOME TAX-I ..... Appellant
Through: Mr. Zoheb Hossain, Sr. Std. Counsel.
versus
BIRLA SOFT INDIA PVT.LTD. ..... Respondent
Through: Ms. Kavita Jha, Adv.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 28.02.2019 It is submitted by learned counsel for the Revenue that this appeal is below the tax limit prescribed by the notification/ circular dated 11.07.2018.
Consequently, it is dismissed for low tax effect.
S. RAVINDRA BHAT, J PRATEEK JALAN, J FEBRUARY 28, 2019 'pv'