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Income Tax Appellate Tribunal, “B” BENCH : BANGALORE
Before: SHRI B.R BASKARAN & SMT. BEENA PILLAI
O R D E R PER BENCH: All the appeals filed by the Revenue are directed against the orders passed by the ld CIT(A) in the respective hands of the assessees and they relate to the asst. years mentioned in the caption against each of the parties.
At the outset, the ld counsels appearing for the assessees submitted that the tax effect involved in the issues contested by the Revenue does not exceed 50 lakhs in each of these appeals. Accordingly it was submitted that the Revenue is precluded from pursuing these appeals as per Circular No.17/2019 dated 8/8/2019 issued by Central Board of Direct Taxes, which has been clarified by CBDT as applicable to all pending appeals, vide its Instruction dated 20/8/2019. Accordingly, the Ld A.Rs submitted that both these appeals are required to be dismissed in limine.
The ld DR did not object to the submissions made by the counsels for the assessees.
Accordingly we dismiss all the appeals of the Revenue in limine. However liberty is given to the Revenue to move application for recall of the order(s), if it is found that the tax effect involved on the issues disputed in the appeals is more than 50 lakhs or if it is found that the issues contested therein fall in the category of exceptions prescribed by the CBDT Circular or subsequently.
In the result, all the appeals of the Revenue are dismissed.
Order pronounced in the open court on 17th September, 2019.