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Income Tax Appellate Tribunal, DELHI BENCH “SMC”: NEW DELHI
Before: SHRI AMIT SHUKLA
Year 2009-10 in Department before the ITAT of Rs.20 lac vide CBDT Circular No. 03/2008 [F.No.279/Misc.142/2007-ITJ (Pt)] dated 11th July, 2018. Accordingly, both the appeals of the Revenue are dismissed as non maintainable because of low tax effect. 3. In the result, both the appeals filed by the Revenue are dismissed. Order pronounced in the open Court on 28th January, 2019.