DCIT CORPORATE CIRCLE 1(1), CHENNAI vs. ANANTH DEVELOPERS LTD., CHENNAI

These appeals of the Revenue are directed against the common order passed by the Commissioner of Income Tax (Appeals)-4, Chennai, dated 27.12.2017 and pertaining to assessment years 2011-12, 2013-14 and 2014-15. Since common issue arises for consideration in all these appeals, we heard 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, these appeals stand dismissed.

In the result, all the three appeals of the Revenue are dismissed.