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Income Tax Appellate Tribunal, “B”, BENCH
Before: SHRI MAHAVIR SINGH, JM & SHRI M.BALAGANESH, AM
आदेश / O R D E R PER M. BALAGANESH (A.M): These appeals in ITA No.7467/Mum/2017 & 7468/Mum/2017 for A.Yrs. 2009-10 & 2013-14 arise out of the order by the ld. Commissioner of Income Tax (Appeals)-32, Mumbai in appeal Nos.CIT(A)-32/IT- 588/ITO-20(2)(5)/2016-17 & CIT(A)-32/IT-589/ITO-20(2)(5)/2016-17 respectively dated 29/09/2017 (ld. CIT(A) in short) against the order of assessment passed u/s.143(3) of the Income Tax Act, 1961 (hereinafter referred to as Act) dated 14/03/2016 by the ld. Income-Tax Officer – 20(2)(5), Mumbai (hereinafter referred to as ld. AO).
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Both the parties before us mutually agreed that these revenue appeals are to be dismissed as not maintainable in view of the recent Circular issued by the CBDT dated 08/08/2019 wherein the revenue has been directed to withdraw the appeals preferred by them before the Tribunal if the tax effect on the disputed issues is less than or equal to Rs.50,00,000/-. It is well settled that this Circular is binding on the revenue authorities. 3. Respectfully following the said Circular, the appeals filed by the revenue are dismissed as not maintainable. 4. Incase, if the revenue is able to provide evidence that the case falls under any of the exceptions provided in the circular issued by the CBDT, then the revenue may prefer miscellaneous application for recalling of this order, if they so desire, in which circumstance this order shall be recalled by this Tribunal. 5. In the result, appeals filed by the revenue are dismissed as not maintainable.
Order pronounced in the open court on this 28/08/2019
Sd/- Sd/- (MAHAVIR SINGH) (M.BALAGANESH) JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai; Dated 28/08/2019 KARUNA, sr.ps
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Copy of the Order forwarded to : The Appellant 1. The Respondent. 2. The CIT(A), Mumbai. 3. CIT 4. DR, ITAT, Mumbai 5. 6. Guard file. //True Copy//
BY ORDER,
(Asstt. Registrar) ITAT, Mumbai