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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.
In the result, all the appeals filed by the Revenue stand dismissed.
The order is pronounced in the open court on 23.08.2019.