Delhi High Court - Orders
The Pr. Commissioner Of Income Tax -6 vs Modipon Ltd on 20 May, 2022
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 908/2018
THE PR. COMMISSIONER OF INCOME TAX -6 ..... Appellant
Through: Mr. Sunil Agarwal, Senior Standing
Counsel along with Mr. Tushar
Gupta, Junior Standing Counsel and
Mr Utkarsh Tiwari, Adv.
versus
MODIPON LTD. ..... Respondent
Through: None
CORAM:
HON'BLE MR JUSTICE RAJIV SHAKDHER
HON'BLE MS JUSTICE TARA VITASTA GANJU
ORDER
% 20.05.2022 [Physical Hearing/Hybrid Hearing (as per request)]
1. Mr Sunil Agarwal, who appears on behalf of the appellant, says that the tax effect in this appeal is below the threshold limit i.e., Rs.1 crore, and therefore, the above-captioned appeal can be closed.
2. It is ordered accordingly.
3. The case papers shall stand consigned to record.
RAJIV SHAKDHER, J TARA VITASTA GANJU, J MAY 20, 2022/rb Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:ATUL JAIN Signing Date:24.05.2022 17:47:33