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Income Tax Appellate Tribunal, “J” Bench, Mumbai
Before: Shri B.R. Baskaran (AM) & Shri Amit Shukla (JM)
O R D E R Per Amit Shukla (JM) :-
The appeal filed by the Revenue is directed against the order dated 19.1.2015 passed by learned CIT(A)- 2, Thane and it relates to A.Y. 2010-11.
None appeared on behalf of the assessee. Learned DR fairly admitted that the tax effect involved in this appeal is less than ` 10 lakhs.
We have heard learned Departmental Representative and perused the record. We noticed that the tax effect involved in this appeal is less than ` 10 lakhs. Hence, the Revenue is precluded from pursuing this appeal as per the Circular No. 21/2015 dated 10.12.2015 issued by the CBDT. We also noticed that the issue contested in this appeal is not covered by the exception provided in para 8 of the Circular (supra).
In the result, appeal filed by the Revenue is dismissed.
Order has been pronounced in the Court on 8.12.2016