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Income Tax Appellate Tribunal, “A” Bench, Mumbai
Before: Shri B.R. Baskaran (AM) & Shri Sanjay Garg (JM)
O R D E R Per B.R. Baskaran (AM) :-
The appeal filed by the Revenue is directed against the order dated 19.1.2012 passed by learned CIT(A)- 31, Mumbai and it relates to A.Y. 2009- 10.
At the time of hearing learned counsel appearing for the assessee submitted that the quantum in dispute in this appeal of revenue is ` 12,28,380/- and the tax effect involved therein is less than ` 10 lakhs. Accordingly he submitted that, in view of Circular No. 21/2015 dated 10.12.2015, the Revenue is precluded from pursuing this appeal.
Learned Departmental Representative did not dispute the factual aspects presented by learned AR.
2 Kapildev Balkrishna Mittal
Having heard the rival submissions and also taking into consideration the Circular of CBDT referred above, we are of the view that this appeal of revenue is liable to be dismissed in limine.
In the result, appeal filed by the Revenue is dismissed. Order has been pronounced in the Court on 24.8.2016