ACIT CENTRAL CIRCLE 2(2), CHENNAI vs. SRI RENGA ENTERPRISES, TRICHY

These three of appeals are filed by the Revenue against the separate orders of the Commissioner of Income Tax (Appeals)-18 to 3123/Chny/2017 :- 2 -:

Since the assessee is common in all these appeals, these three appeals are clubbed together, heard together, disposed off by this common order for the sake of convenience.

Shri AR.V.Srinivasan represented on behalf of the Revenue, and Shri Y.Sridhar represented on behalf 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 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. Therefore, the to 3123/Chny/2017 :- 3 -:

In the result, all these three appeals filed by the Revenue are dismissed.