ACIT-11(1)(2), MUMBAI vs. M/S. SARJU INTERNATIONAL LTD, MUMBAI

आदेश / O R D E R

Per Manoj Kumar Aggarwal (Accountant Member) 1. Aforesaid appeals by revenue for Assessment Years [AY] 2012-13 to 2014-15 contests separate orders of Ld. first appellate authority qua certain relief provided to the assessee. Since common issues are involved, we dispose-off the same by way of this common order for the sake of convenience & brevity. None has appeared for assessee. Therefore, left with no option, we proceed to dispose-off the same on the basis of material available on record and after hearing Ld. Departmental Representative [DR], Shri Rajeev K.Gubgotra. 2. At the outset, it has been noticed that the tax effect of the quantum additions in each of these AYs as contested by the revenue is less than prescribed limit of Rs.20 Lacs and the same is covered by recently issued low tax effect Circular No.03/2018 dated 11/07/2018 issued by Central Board of Direct Taxes [CBDT]. The Ld. DR, Shri.Rajiv K. Gubgotra, has controverted the same by submitting that necessary instructions / certificate, in this regard, would be required from higher authorities. 3. We have gone through the circular and find that the tax effect of quantum in dispute in each of the AYs is below prescribed limit of Rs.20 Lacs and the assessee stood benefitted by the above circular issued by