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Income Tax Appellate Tribunal, DELHI FRIDAY BENCH ‘A’ : NEW DELHI
Before: SHRI G.S. PANNU & SHRI AMIT SHUKLA
This appeal by the Revenue for the assessment year 2013-14 is directed against the order of learned CIT(A)-9, New Delhi dated 18.7.2018.
The ITO (HQ) (Judl.), O/o Pr. CIT-9, New Delhi vide her letter dated 19.12.2019 has submitted that the aforesaid Revenue’s appeal is still pending in ITAT in which the tax effect involved in this case is below the prescribed monetary limit of Rs. 50 lacs, as prescribed by CBDT in its Circular No.17/2019 dated 8th August, 2019. Therefore, the Ld. DR has requested for withdrawal of the captioned appeal of the Revenue.
None appeared on behalf of the Assessee.
In view of the above position, we deem it proper to dismiss the appeal of the Revenue in the light of the Circular No.17/2019 of the CBDT dated 8th August, 2019, as not maintainable.
In the result, the appeal of the Revenue is dismissed.
Above decision was announced at the conclusion of Virtual Hearing on 30th July, 2021.