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Income Tax Appellate Tribunal, DELHI ‘E’ BENCH,
Before: SHRI N.K. BILLAIYA, & SHRI KULDIP SINGH
PER N.K. BILLAIYA, ACCOUNTANT MEMBER:
Both the captioned appeals by the Revenue are preferred against the order of the Commissioner of Income Tax [Appeals] - 42, New Delhi dated 25.01.2017 pertaining to Assessment Years 2010-11 and 2011-12.
A perusal of the grievance of the revenue shows that the tax effect would be less than Rs. 50 lakhs, therefore, these appeals are not maintainable as per CBDT Circular No. 17/2019 dated 08.08.2019.
These appeals are, accordingly, dismissed with liberty to the revenue to approach the Tribunal as per the provisions of law, should it feel that the tax effect is more than Rs. 50 lakhs.
In the result, the appeals of the Revenue in and 2150/DEL/2017 are dismissed.
Decision has been announced in the open court in the presence of both the representatives.
The order is pronounced in the open court on 14.01.2021.