Loading judgment…
No AI summary yet for this case.
Before: SHRI S.V. MEHROTRA & SMT SUCHITRA KAMBLE
ORDER PER SUCHITRA KAMBLE, JM
These appeals are filed by the Revenue. Admittedly the tax effects in Revenue’s appeals are less than Rs.10 lakhs.
In terms of CBDT Circular No.21/2015 dated 10th December,2015, F.No. 279/Misc./142/2007-ITJ(Pt.) read with Section 268A of the Income Tax Act 1961, these appeals by the Revenue should have been withdrawn or should not have been pressed by the Revenue.
The Ld. AR submitted that since the Appeals of the Revenue are less than Rs. 10 lakhs, the appeals have to be dismissed.
In result, the appeal of the Revenue is dismissed.
The order is pronounced in the open court on 15th of September, 2016.