ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-2(4), BANGALORE vs SRI PANATI PURANDHARA REDDY , BANGALORE

Income Tax Appellate Tribunal, “B” BENCH : BANGALORE

Before: SHRI N.V. VASUDEVAN & SHRI A.K. GARODIA

For Appellant: Shri Narendra Sharma, Advocate

For Respondent: Smt. Sree Nandini Das, Addl.CIT(DR)(ITAT), Bengaluru, Shri Narendra Sharma, Advocate

Hearing: 11.10.2018Pronounced: 11.10.2018

O R D E R Per Bench

The appeals are by the revenue and cross objections are filed by the assessee against the common order dated 21.01.2017 of the CIT(Appeals)-11, Bengaluru, relating to assessment years 2010-11 to 2012-13 & 2014-15.

Admittedly, the tax effect in this appeal by the revenue is less than Rs.20 lakhs as follows:- effect (Rs.) 870/Bang/2018 3,54,300 871/Bang/2018 5,44,489 872/Bang/2018 19,30,950 874/Bang/2018 4,49,750

In view of the CBDT Circular No.3/2018 dated 11.07.2018, the revenue cannot file appeals before the Tribunal where the tax effect is less than Rs.20 lakhs. Since the tax effect in the present appeal is less than Rs.20 lakhs, all the appeals of the revenue are liable to be dismissed as not maintainable. Accordingly, the appeals of the revenue are dismissed.

Since the appeals are dismissed for low tax effect, the cross objections of the assessee were not pressed and they are also dismissed as not pressed. to 872 & 874/B/18 CO Nos.67 to 69, 71/B/18 Page 3 of 3

In the result, all the revenue’s appeals as well as all the cross objections of the assessee are dismissed.

Pronounced in the open court on this 11th day of October, 2018.

ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-2(4), BANGALORE vs. SRI PANATI PURANDHARA REDDY , BANGALORE