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Income Tax Appellate Tribunal, “B” BENCH, MUMBAI
These are the appeals filed by the Revenue and directed against the separate orders dated 26.11.2012 passed by the ld.CIT(A)-14, Mumbai and they relate to the assessment years 2007-08 to 2010-11. Since issue urged in these appeals is common, therefore, these appeals were heard together and are being disposed of by this consolidated order, for the sake of convenience.
The facts in all the appeals are that the AO had raised demand u/s 201(1A) as detailed below and the same was deleted by Ld CIT(A). Hence the revenue has filed these appeals challenging the order of First appellate authority. S.No. Assessment year Interest u/s 201(1A) Rs. 1 2007-08 56,888 2 2008-09 8,94,370 3 2009-10 4,41,026 4 2010-11 9,87,636
We have heard both the parties. We notice that the tax effect involved in the relief granted by Ld CIT(A) is less than Rs.10 lakhs in each of the year mentioned above. Hence, in view of the Circular issued by CBDT bearing No.21/2015 dated 10.12.2015, the revenue is precluded from pursuing the appeal before the Tribunal, when the tax effect involved therein is less than Rs.10 lakhs. Accordingly, the impugned appeals are liable to be dismissed in limine, which ever may be the case, in view of the low tax effect. We order accordingly.