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Income Tax Appellate Tribunal, DELHI ‘SMC’ BENCH,
Before: SHRI N.K. BILLAIYA
PER N. K. BILLAIYA, AM:
The above captioned appeal by the revenue is taken up as in this appeal 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 the above appeal by the revenue is dismissed.
The order is pronounced in the open court on 19.11.2019.
Sd/- [N.K. BILLAIYA] ACCOUNTANT MEMBER Dated: 19 November, 2019 *Neha* Copy forwarded to: 1. Appellant 2. Respondent 3. CITi 4. CIT(A) 5. DR
Asst. Registrar ITAT, New Delhi
Date of dictation 19.11.2019 19.11.2019 Date on which the typed draft is placed before the dictating Member 19.11.2019 Date on which the typed draft is placed before the Other member 19.11.2019 Date on which the approved draft comes to the Sr.PS/PS
19.11.2019 Date on which the fair order is placed before the Dictating Member for Pronouncement 19.11.2019 Date on which the fair order comes back to the Sr. PS/ PS
19.11.2019 Date on which the final order is uploaded on the website of ITAT 19.11.2019 Date on which the file goes to the Bench Clerk