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Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI
Before: SHRI N.R.S. GANESAN & SHRI S. JAYARAMAN
O R D E R
PER N.R.S. GANESAN, JUDICIAL MEMBER:
This appeal of the Revenue is directed against the order of the Commissioner of Income Tax (Appeals)-2, Chennai dated 27.01.2017 and pertains to the assessment year 2010-11. The assessee has also filed cross objection in support of the order of the CIT(Appeals).
When the appeal is taken for hearing both the Ld. counsel for the assessee Shri K. Balasubramanian and the Ld. Departmental
2 C.O. No.51/Mds/2017 Representative Ms. Pavuna Sundari submitted that the tax effect involved in this appeal is less than Rs.10 lakhs. In view of the latest circular issued by the Central Board of Direct Taxes (CBDT), instructing its officers not to file an appeal before this Tribunal, wherein the tax effect is less than Rs.10 lakhs, this Tribunal is of the considered opinion that the appeal filed by the Revenue is not maintainable. Accordingly the appeal of the Revenue stands dismissed.
The assessee filed cross objection only to support the order of CIT(Appeals). The cross objection of the assessee is infructuous. Accordingly the same is dismissed.
In the result, the appeal of the Revenue and the cross objection of the assessee stands dismissed.
Order pronounced in the open court on 31st May, 2017 at Chennai.