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Income Tax Appellate Tribunal, DELHI BENCH ‘G’ NEW DELHI
Before: SHRI N.K. SAINI & SHRI SUDHANSHU SRIVASTAVA
PER SUDHANSHU SRIVASTAVA, J.M. The appeal filed by the Revenue is directed against the order passed by the Ld. CIT (Appeals)-X, New Delhi dated 27.02.2009 for A.Y. 2000-01.
None appeared on behalf of the assessee on the date of hearing. Admittedly, the tax effect in the appeal is below the monetary limit of Rs. 20 lakhs.
2.1 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dated 11th July, 2018 read with Section 268 A of the Income Tax Act, 1961, this appeal by the Revenue should have been withdrawn or should not have been pressed by the Revenue.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.