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Income Tax Appellate Tribunal, DELHI ‘F’ BENCH,
Before: SHRI N.K. BILLAIYA & SH. PAVAN KUMAR GADALE
PER BENCH
The above captioned appeals by the revenue are taken up together as in all these appeals the tax effect is less than the monetary limit fixed by the CBDT in its circular No.17/2019 dated 08.08.2019.
Vide letter dated 20.08.2019 addressed to all the Principal Chief Commissioners of Income Tax, the board has clarified that circular No.17/2019 is applicable to all pending appeals.
In the light of the CBDT Circular No.17/2019 all the above appeals by the revenue are dismissed. 4. In the result, all the appeals filed by the Revenue stand dismissed.
The order is pronounced in the open court on 23.08.2019.
Sd/- Sd/- [PAVAN KUMAR GADALE] [N.K. BILLAIYA] JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 23 August, 2019 *Neha* Copy forwarded to: 1. Appellant 2. Respondent 3. CITi 4. CIT(A) 5. DR
Asst. Registrar ITAT, New Delhi
Date of dictation 23.08.2019 23.08.2019 Date on which the typed draft is placed before the dictating Member Date on which the typed draft is placed before 23.08.2019 the Other Member 23.08.2019 Date on which the approved draft comes to the Sr.PS/PS Date on which the fair order is placed before the 23.08.2019 Dictating Member for pronouncement 23.08.2019 Date on which the fair order comes back to the Sr.PS/PS Date on which the final order is uploaded on the 27.08.2019 website of ITAT Date on which the file goes to the Bench Clerk 27.08.2019 Date on which the file goes to the Head Clerk The date on which the file goes to the Assistant Registrar for signature on the order Date of dispatch of the Order