ACIT CENTRAL CIRCLE 3(4), CHENNAI vs. SUMTHI CHALLANI, CHENNAI

These are appeals files by the Revenue against the common order of the Commissioner of Income-tax (Appeals)-19, Chennai in to 40/15-16 dated 19.09.2017 for assessment years 2006-07 to Shri Sumthi Challani :- 2 -:

Mr.N.Vijay Kumar represented on behalf of the Revenue and Mr.Homi Raj Vansh, CIT, DR represented on behalf the of the Assessee.

When the appeals are taken up for hearing, the representative for the Revenue and Authorised Representative of assessee very fairly submitted that the tax effect involved in these appeals of Revenue is less than `20 lakhs. The CBDT in its latest Circular No.3/2018 dated 11.07.2018 instructed its officers to withdraw all the appeals pending before the ITAT where the tax effect is less than `20 lakhs. This Tribunal is of the considered opinion that this Circular of CBDT is binding on the officers of the Department.

At the time of hearing, it was submitted by the Learned Counsel that the assessee wishes to withdraw all Cross Objections in C.O Nos.18 to 23/Chny/2018 for assessment years 2007-08 & 2012-13. Ld. DR has no objection to the withdrawal of all Cross Objections filed by the assessee. After hearing both parties, all the Cross Objections filed by the assessee are permitted to be withdrawn.

In the result, all the Appeals of the Revenue are dismissed, and all the Cross Objections filed by the assessee are dismissed as withdrawn.