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Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI
Before: SHRI N.R.S. GANESAN & SHRI S. JAYARAMAN
आदेश /O R D E R
PER N.R.S. GANESAN, JUDICIAL MEMBER: These appeals of the Revenue are directed against the common order passed by the Commissioner of Income Tax (Appeals)-19, Chennai, dated 15.02.2017 for the assessment years 2009-10, 2011-12, 2012-13 and 2013-14. We heard all these appeals together and disposing of the same by this common order.
On hearing the Ld. Departmental Representative, we find that the tax effect in this case is less than `20 lakhs. The CBDT in its 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. Therefore, the Revenue cannot proceed further in these appeals. Accordingly, this appeal stands dismissed.