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Income Tax Appellate Tribunal, DELHI BENCH “SMC” NEW DELHI
Before: SHRI AMIT SHUKLA
The aforesaid appeal has been filed by the Revenue against the impugned order dated 25.09.2017 passed by Commissioner of Income Tax (Appeals)-I, NOIDA.
Admittedly, the total income assessed by the Assessing Officer is Rs.12,64,300/- on which tax effect is much below the new prescribed monetary limit for filing of appeal by the 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, the appeal of the Revenue is dismissed as non maintainable because of low tax effect.
In the result, the appeal filed by the Revenue is dismissed.
Order pronounced in the open Court on 1st October, 2018.