ACIT, CHENNAI vs. GULF ASHLEY MOTOR LTD., CHENNAI

-6, Chennai dated 29.04.2016 for the assessment year 2006-07. The assessee has also filed cross objection. Therefore, we heard the appeal of the revenue and cross objection of the assessee together and disposing off the same by this common order.

When the appeal was taken up for hearing, Shri A.V.Sreekanth, the learned department representative very fairly conceded that the tax effect involved in this case is less than Rs.10,00,000/-. We have also carefully gone through the material available on record including the impugned order of both the authorities below. As rightly submitted by the learned department representative and Shri N.Venkataraman, the learned representative for the assessee, the tax effect involved in this appeal is less than Rs.10,00,000/-. Therefore, this Tribunal is of the considered opinion that in view of the circular of the CBDT instructing its officers not to file an appeal before this Tribunal wherever, the tax effect is less than Rs.10,00,000/-, the appeal filed by the revenue is not maintainable before this Tribunal. Accordingly, the appeal of revenue stands dismissed.

The assessee has filed the cross objection only to support the order of the CIT(A). Therefore, the cross objection becomes infructuous.

In the result, both the appeal of the revenue and cross objection of the assessee are dismissed.