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Income Tax Appellate Tribunal, MUMBAI BENCHES “C”, MUMBAI
Before: SHRI SAKTIJIT DEY (JM) & SHRI S. RIFAUR RAHMAN (AM)
PER BENCH This is an appeal by the revenue against the order dated 08.11.2019 of learned Commissioner of Income Tax (Appeals)- 47, Mumbai for the assessment year 2010-11. 2. At the outset, learned Authorized Representative of the assessee submitted that the tax effect on the amount disputed by the revenue in the present appeal is below the monetary limit of Rs. 50 lacs as per the Circular No. 17/2019 dated 08.08.2019 issued by the Central Board of Direct Taxes (CBDT). Further, she submitted, the appeal is not protected by any of the exceptions to the aforesaid circular. Assessment Year: 2010-11
Learned Departmental Representative fairly agreed with the aforesaid submissions of the learned Authorized Representative.
Having considered rival submissions and perused the materials on record, we find that the tax effect on the amount disputed by the revenue in the present appeal is below the monetary limit of Rs. 50 lacs, the threshold limit fixed by CBDT in Circular No. Circular No. 17/2019 dated 08.08.2019 for filing appeal before the Tribunal. It is also a common point between the assessee and the revenue that the appeal is not protected by any of the exceptions to the aforesaid circular.
In view of the aforesaid, we treat the appeal as deemed to have been withdrawn, hence dismissed.
In the result, appeal is dismissed. Order pronounced in the open court on 18th August, 2021. (S. RIFAUR RAHMAN) JUDICIAL MEMBER
म ुंबई Mumbai; दिन ुंक Dated: 18/08/2021
Alindra, PS आदेश प्रतितिति अग्रेतिि/Copy of the Order forwarded to : 1. अपील र्थी / The Appellant 2. प्रत्यर्थी / The Respondent. 3. आयकर आय क्त(अपील) / The CIT(A)- 4. आयकर आय क्त / CIT 5. दिभ गीय प्रदिदनदि, आयकर अपीलीय अदिकरण, म ुंबई / DR, ITAT, Mumbai 6. ग र्ड फ ईल / Guard file. Assessment Year: 2010-11
आदेशानुसार/ BY ORDER, सत्य दपि प्रदि //// उि/सहायक िंजीकार (Dy./Asstt.