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Income Tax Appellate Tribunal, DELHI BENCH ‘F’, NEW DELHI
Before: SH. BHAVNESH SAINI & SH. N. K. BILLAIYA
This appeal by the revenue is preferred against the order of the CIT(A)-24, New Delhi dated 28.03.2017 pertaining to A.Y. 2011-12.
The revenue is aggrieved by the deletion of the addition of Rs.1,31,23,616/-.
The grievance of the revenue shows that the tax effect would be less than Rs.50 lacs and, therefore, this appeal is not admissible in the light of the CBDT Circular No.17 of 2019 dated 08.08.2019. The appeal is accordingly dismissed. 4. In the result, the appeal filed by the revenue is accordingly dismissed. 5. Decision announced in the open court in the presence of both the representatives on 30.03.2021.