Full Judgment Text
NON REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5186 OF 2015
THE COMMISSIONER OF INCOME TAX-8 Appellant(s)
Versus
M/S N.S.N. JEWELLERS PRIVATE LIMITED Respondent(s)
J U D G M E N T
KURIAN, J.
1. We have heard learned counsel for the parties.
2. Delay condoned.
3. Since the tax effect is below Rs.25,00,000/-
(rupees twenty five lacs only) at the time of filing
of the civil appeal, in view of the circular issued
by the Central Board of Direct Taxes, this civil
appeal is dismissed.
JUDGMENT
4. However, the question of law is kept open.
5. I.A. No.2 of 2016 – for direction is disposed of.
........................J.
(KURIAN JOSEPH)
........................J.
(ROHINTON FALI NARIMAN)
New Delhi,
March 14, 2016
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