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Income Tax Appellate Tribunal, BANGALORE BENCH “A”
Before: SHRI SUNIL KUMAR YADAV & SHRI A. K. GARODIA
Assessee By : None Revenue By : Smt. Srinandini Das, Addl. CIT DR. Date of Hearing : 06.11.2018. Date of Pronouncement : 06.11.2018. O R D E R Per Shri A. K. Garodia, A.M. : This appeal is filed by the revenue and this appeal is directed against the order of the CIT (A) – 7, Bangalore dated 30.01.2017 for A. Y. 2012 - 13.
In this case, as per the assessment order, the returned income is Rs. 294,82,500/- and the assessed income is Rs. 331,90,376/- after an addition of Rs. 37,07,876/- and when the assessee carried the matter in appeal before CIT (A), he deleted this addition and the revenue is now in appeal before the tribunal against this order of CIT (A). Hence, it is seen that the tax effect in this case is below Rs. 20 Lacs and therefore, as per the recent CBDT instructions as per Circular No. 3/2018 dated 11.07.2018, this appeal of the revenue is not maintainable. When this was pointed out by the bench, the Learned DR of the revenue had nothing to say.
Hence, we heard this appeal ex parte qua the assessee and hold that as per the recent CBDT instructions as per Circular No. 3/2018 dated 11.07.2018, this appeal of the revenue is not maintainable. Accordingly, this appeal of the revenue is dismissed because of low tax effect.