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Income Tax Appellate Tribunal, KOLKATA BENCH ‘A’, KOLKATA
Before: Shri P.M.Jagtap, AM & Shri S.S.Viswanethra Ravi, JM]
ORDER
Per Shri S.S.Viswanethra Ravi, JM
This appeal preferred by the Revenue is directed against the order dated 07.08.2015 passed by the CIT(Appeals)-11, Kolkata in Appeal No.70/CIT(A)-11/R-2/MID/Kol/14-15 for the assessment year 2010-11 framed under section 143(3) of the I.T.Act.
As pointed out by the ld. Counsel for the assessee, at the outset, the tax effect involved in these appeal of the Revenue is Rs.9,05,528/- being 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 in this appeal is not disputed 2 M/s. Ranjit Poultry Pvt. Ltd. even by the ld. D.R. In Circular No. 21/2015 (supra) recently issued by the CBDT, the monetary limit for filing the appeals 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 The CBDT has also instructed that such pending appeals below this specified tax limit of Rs.10,00,000/- may be withdrawn/ not pressed.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which is squarely applicable in the present case, the appeal filed by the Revenue in this case is treated as withdrawn/not pressed and dismissed accordingly.
3. In the result, appeal of the department is dismissed.
Order Pronounced in the Open Court on 03.03.2016
Sd/- Sd/- (P.M.Jagtap) (S.S.Viswanethra Ravi) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 03 /03/2016 Talukdar (Sr.PS) Copy of the order forwarded to:
1. 1. M/s. Ranjit Poultry Pvt. Ltd., Kumarpur, Panchkuri, Dist- Paschim Medinipur - 721150 2 ACIT, Circle-38, Midnapore 3. The CIT-I, Kolkata, 4. The CIT(A)-I, Kolkata.