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Income Tax Appellate Tribunal, DELHI BENCH ‘E’ NEW DELHI
Before: SHRI G.D. AGRAWAL, HON’BLE & SHRI SUDHANSHU SRIVASTAVA
PER G.D. AGRAWAL, PRESIDENT The appeal filed by the Revenue is directed against the order passed by the Ld. CIT (Appeals)-Rohtak dated 30.6.2014 for A.Y. 2010-11.
None appeared on behalf of the assessee. Admittedly, the tax effect is below the monetary limit of Rs. 20 lakhs.
In terms of CBDT Circular No. 3/2018 dated 11th July, 2018 read with Section 268 A of the Income Tax Act, 1961, this appeal by the Revenue should have been withdrawn or should not have been pressed by the Revenue. In view of the said Circular, the appeal by the Revenue is dismissed in limine.
In the result, the appeal of the revenue stands dismissed.