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Income Tax Appellate Tribunal, KOLKATA BENCH ‘A’, KOLKATA
Before: Shri J. Sudhakar Reddy, AM & Shri S.S. Viswanethra Ravi, AM
Date of concluding the hearing : May 15, 2018 Date of pronouncing the order : August 03, 2018 ORDER Per S.S. Viswanethra Ravi, JM ITA 248/Kol/2015 The learned AR submitted that the assessee is not interested to contest the grounds raised in appeal no 248/K/2015 and accordingly the grounds raised by the assessee in the said appeal dismissed as not pressed.
In the result the appeal of the assessee is dismissed.
ITA 347/Kol/2015 In the revenue appeal, the undisputed fact is that the tax effect does not exceed the monetary limit of Rs.20,00,000/-, fixed by the CBDT Circular No.3/2018, F. NO. 279/Misc. 142/2007-ITJ (Pt), dt. 11th July, 2018.
As mandated by this above referred Circular No. 3/2018, the appeal is dismissed as withdrawn.