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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: Both the appeals filed by the Revenue are directed against the respective orders of the Commissioner of Income Tax (Appeals)-11, Chennai, dated 31.10.2017 and pertain to assessment year 2005-06.
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 this appeal. Accordingly, both the appeals of the Revenue stand dismissed.
In the result, both the appeals of the Revenue are dismissed. Order pronounced in the open court after conclusion of hearing on 27th August, 2018 at Chennai.