DCIT, NEW DELHI vs. M/S. MANSAROVER BUILDERS PVT. LTD., NEW DELHI

ORDER PER DIVA SINGH, J.M.: The present appeal has been filed by the Revenue assailing the correctness of the order dated 30th October, 2014 of Commissioner of Income Tax (Appeals)-IX, New Delhi pertaining to assessment year 2011-12. 2. Learned Authorized Representative, inviting attention to the grounds raised in the present appeal, submitted that the tax effect involved in the present appeal is much below Rs.20,00,000/-. Accordingly, it was his submission that the departmental appeal may be dismissed as having been filed in violation of the CBDT Circular No. 3/2018, dated 11th July, 2018.

3. Learned Sr. DR was given time to go through the claim of the assessee and the appeal was passed over. In the second round of proceedings, the learned Departmental Representative, considering the material available on record and the relief granted by the CIT(A) agreed that in terms of para 10 of the aforesaid CBDT Circular the appeal filed is in violation thereof as the tax effect involved in the appeal is much below Rs.20 lakhs. 4. We have heard the submission and considered the record. In the light of the submissions of the parties before the Bench, the departmental appeal is dismissed as not pressed. The decision is pronounced in the open court on 11th September, 2018.