ITO,WARD-53(3), KOLKATA, KOLKATA vs. M/S. MONDAL LIQUOR ENTERPRISE, SOUTH 24 PARGANAS

At the time of hearing before us, none has appeared on behalf of the assessee. It is, however, noted from the grounds raised by the Revenue in this appeal that the tax effect involved therein 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 is not disputed even by the ./2012 Assessment year: 2007-2008 Page 2 of 2 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 The CBDT has also instructed that such pending appeals below this specified tax limit of Rs.10,00,000/- may be withdrawn/ not pressed.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which is squarely applicable in the present case, the appeal filed by the Revenue in this case is treated as withdrawn/not pressed and dismissed accordingly.