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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. 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