D.C.I.T CC - XX,KOLKATA., KOLKATA vs. M/S NARESH KUMAR & CO PVT LTD., KOLKATA

Per Shri Mahavir Singh, JM: Both these appeals by revenue are arising out of separate orders of CIT(A), Central-III, Kolkata vide Appeal Nos. 257 & 258/CC-XX/CIT(A)C-III/11-12/Kol both dated 27.11.2012. Assessments were framed by JCIT(O ),CC-XX, Kolkata u/s. 144/153A of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) for Assessment Years 2006-07 & 2007-08 vide his separate orders both dated 26.12.2011. 2. At the time of hearing Ld. CIT, DR stated that he wants to withdraw these appeals as the same are below the monetary limit prescribed by CBDT vide its Circular No. 21/2015 dated 10.12.2015. In this connection a letter vide No. DCIT, Circle-8(2)/Kol/ITAT/2015-16/1351 dated 28.01.2016 is placed on record. Ld. Counsel for assessee has raised no objection to this prayer of the Ld. CIT, DR. Hence, we dismiss both the appeals of revenue as the same are below the monetary limit of Rs.10 lakhs prescribed by CBDT vide its Circular No. 21/2015 dated 10.12.2015. 3. In the result, both the appeals of revenue are dismissed. Order pronounced in the open court. (Waseem Ahmed) Judicial Member Dated : 29th January, 2016 Jd. Sr. P.S Copy of the order forwarded to:

Asstt.