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Income Tax Appellate Tribunal, DELHI BENCH: ‘A’, NEW DELHI
Before: SHRI H.S. SIDHU & SHRI O.P. KANT
PER BENCH The aforesaid 16 appeals have been filed by the Department as well as Assessee against the separate impugned orders passed by the Ld. CIT(A), New Delhi relevant to respective assessment years as mentioned above.
At the time of hearing both the parties agreed that in the aforesaid Revenue Appeals the tax effect involved is less than Rs. 50 lacs and therefore, the same should be dismissed. At the same time, Ld. AR for the assessee made a statement that the cross appeals filed by the Assessees in the aforesaid Revenue Appeals may also be dismissed as withdrawn, because the Departmental Appeals are being dismissed on account of low tax effect. He further submitted that the Assessees’ (AY 2009-10) - Victory Durobuild Pvt. Ltd. vs. ACIT and 6328 & 6329/Del/2015 (AYrs 2008-09 & 2009-10) – Stalward Properties Pvt. Ltd. vs. ACIT, as aforesaid, may also be dismissed as withdrawn by endorsing his remarks on the respective grounds of appeals of these 03 appeals.
Keeping in view of the statements made by both the partiers and in view of the Instructions of CBDT circulated vide Circular No.17/2019 Dated 08.08.2019 as well as decision dated 14th August, 2019 of the ITAT, Ahemedabad ‘A’ Bench passed in the case of Income Tax Officer, Ward 3(2), Ahmedabad vs. Dinesh Madhvlal Patel and 627 others passed in (AY 1998-99), all the Revenue Appeal and Assessees Appeals are dismissed.
In the result, all the 16 appeals filed by the Department as well as Assessee stand dismissed.
The decision is pronounced on 14.11.2019.