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Income Tax Appellate Tribunal, KOLKATA ‘C’ BENCH, KOLKATA
Before: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi
Date of concluding the hearing : June 14, 2016 Date of pronouncing the order : June 14, 2016
O R D E R Per Bench :- These two appeals are preferred by the Revenue against two separate orders passed by the ld. Commissioner of Income Tax (Appeals)- VIII, Kolkata dated 21.05.2013 and 22.05.2013 for the assessment years 2006-07 and 2008-09 respectively.
At the time of hearing before us, the ld. counsel for the assessee has pointed out that the tax effect involved in both these appeals of the Revenue is less than the revised monetary limit recently fixed by the CBDT vide Circular No. 21/2015 dated 10th December, 2015 at Rs.10,00,000/- for filing the appeal by the Revenue before the Tribunal and this position clearly evident from the grounds raised by the Revenue & 2249/KOL./2013 Assessment years: 2006-2007 & 2008-2009 Page 2 of 2 in these appeals is not disputed even by the ld. D.R. In Circular No. 21/2015 (supra) recently issued by the CBDT, the monetary limit for filing the appeal by the Revenue before the Tribunal has been increased to Rs.10,00,000/- and as clarified in the said Circular, the said monetary limit is applicable retrospectively even to the appeals pending before the Tribunal. The CBDT has also instructed that such pending appeals below this specified tax limit of Rs.10,00,000/- may be withdrawn/ not pressed. Keeping in view the instruction given by the CBDT vide Circular No. 21/2015 dated 10.12.2015, which is squarely applicable in the present case, the appeals filed by the Revenue in this case are treated as withdrawn/not pressed and dismissed accordingly.