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Income Tax Appellate Tribunal, DELHI BENCHES ‘F’, NEW DELHI
Before: Ms.SUCHITRA KAMBLE & SHRI O.P.MEENA
िनधा�रतीक�ओरसे /Assessee by Ms.Ragini Handa – CA राज�वक�ओरसे /Revenue by Shri S.N.Meena – Sr.DR सुनवाईकीतारीख/ Date of hearing: 20.11.2019 उ�ोषणाक�तारीख/Pronouncement on: 20.11.2019 आदेश /O R D E R
PER O.P.MEENA, AM:
This appeal by the Revenue and Cross Objection by the Assessee is directed against the order of Ld.Commissioner of Cross Appeal – M/s.Gulshan Developers Pvt. Ltd., V. DCIT, Cen. Cir-18, New Delhi for A.Y. 2005-06 Page 2 of 3 Income Tax(Appeals)-29, New Delhi dated 08.06.2015 for the assessment year 2005-06.
We have heard the above appeal, and find that the tax effect involved, is below Rs.50Lakhs. The CBDT vide Circular No.17/2019 dated 8th August 2019 [F.No.279/ Misc.142/ 2007- ITJ (Pt)] by amending Para 3 of CBDT Circular No.3/2018 dated 11.07.2018 has enhanced the monetary limit for filing of appeal before Tribunal at Rs.50 lakhs and has also removed anomaly in Para 5 of said Circular No. 3/2018.We find that the present case do not fall within the exceptions clause 10 of said Circular No.3/2018. Further, the above circular is also applicable to all pending appeals as clarified by the CBDT Vide letter dated 20.08.2019 [F.No.279/Misc./M-93/2018-ITJ] and in the light of judgement of Hon`ble Supreme Court in the case of Pr. CIT, Jaipur v. MeenakshiModi SLP (Civil) Diary No. 25076 of 2019- dated 16.08.2019 wherein the Hon`ble Supreme Court has dismissed the appeal of Revenue, as tax involved was less than Rs. 2 Crores. Therefore, the present appeals are not maintainable as per above Circular No. 17/2019, hence dismissed as withdrawn. However, the Revenue is at liberty to approach to this Cross Appeal – M/s.Gulshan Developers Pvt. Ltd., V. DCIT, Cen. Cir-18, New Delhi for A.Y. 2005-06 Page 3 of 3 Tribunal for recalling this order, if it comes to the notice of the AO that the tax effect is more than the monetary limit prescribed under the said Circular or the appeal(s) is falls within the ambit of the exceptions provided under the said Circular.
In the result, appeal of the Revenue is dismissed as infructuous.
C.O.No.433/Del/2015 (by Assessee): 4. Since, in the above main appeal we have dismissed the appeal, therefore, Cross Objection of the assessee is not pressed before us and becomes infructuous, accordingly, we dismiss the same as dismissed as not pressed.
In the result, Cross Appeal of the Assessee is dismissed as not pressed.