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Income Tax Appellate Tribunal, DELHI BENCH ‘E’ NEW DELHI
Before: SHRI G.D. AGRAWAL, HON’BLE & SHRI SUDHANSHU SRIVASTAVA
order passed by the Ld. CIT(Appeals)-27, New Delhi dated 21.07.2015 for AYs 2008-09 and 2009-10.
Admittedly, the tax effect in these appeals is below the monetary limit of Rs. 20 lakhs.
ITA 5685 & 5686/D/2015 Assessment year 2008-09 & 2009-10 3. In terms of CBDT Circular No. 3/2018 dated 11th July, 2018 read with Section 268 A of the Income Tax Act, 1961, these appeals by the Revenue should have been withdrawn or should not have been pressed by the Revenue. In view of the said Circular, the appeals by the revenue are dismissed in limine.
In the result, the appeals of the revenue stand dismissed.
Order pronounced in the open court on 27th August, 2018.