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Income Tax Appellate Tribunal, DELHI BENCH: ‘B’ NEW DELHI
Before: SHRI J. SUDHAKAR REDDY & SMT SUCHITRA KAMBLE
PER SUCHITRA KAMBLE, JM These appeals are filed by the Revenue and the Cross Objection in Assessee. The Ld. DR as well as Ld. AR pointed that the tax effect in these appeals are less than Rs. 10 Lakhs.
In terms of CBDT Circular No.21/2015 dated 10th December,2015, F.No. 279/Misc./142/2007-ITJ(Pt.) read with S.268 A of the Income Tax Act 1961, these appeals by the Revenue should have been withdrawn or should not be pressed by the Revenue. In view of the above, these appeals by the Revenue are dismissed in limini.
In the result Revenue’s appeals are dismissed in limini. The Cross Objection filed by the assessee becomes infructuous, hence dismissed.
Order pronounced in the Open Court on 26th April, 2016.