Delhi High Court - Orders
Commissioner Of Income Tax` vs Gulshan Kumar Luthra Huf on 28 February, 2019
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat, Prateek Jalan
$~102
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 1419/2010
COMMISSIONER OF INCOME TAX` ..... Appellant
Through: Mr. Deepak Anand, Jr. Std. Counsel.
versus
GULSHAN KUMAR LUTHRA HUF ..... Respondent
Through: None.
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'