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Income Tax Appellate Tribunal, DELHI BENCH C, NEW DELHI
Before: SH. M. BALAGANESH & SH. SUDHIR KUMAR
DCIT vs. M/s waves Data Management Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI BEFORE SH. M. BALAGANESH, ACCOUNTANT MEMBER AND SH. SUDHIR KUMAR, JUDICIAL MEMBER ITANo.2967/Del/2025 Assessment Year: 2011-12 Deputy commissioner Of Vs M/s Waves data Income Tax Cetral Circle-26 Management Pvt. Ltd. 3rd Room no. 323 Floor 303-B Apra Plaza plot - Jhandewalan Extn New Delhi - 28 Road No. 44 110055 Pitampura New Delhi PAN No.AAACW6334J (APPELLANT) (RESPONDENT) Appellant by Sh. Dayainder Singh Sidhu CIT DR Respondent by Sh. Pranshu Singhal, CA Date of hearing: 09/09/2025 Date of Pronouncement: 19/09/2025 ORDER PER SUDHIR KUMAR, JM:
This appeal by revenue is preferred against the order of Commissioner of Income Tax Appeals-29 Delhi [for short hereinafter referred to as the “(Ld. CIT(A)”] dated 02.05.2025 arising out of the order of the AO for Assessment Year 2011-12 under section 143(3) of the Income Tax Act, 1961 (In short “the Act”).
DCIT vs. M/s waves Data Management Pvt. Ltd. 2 . The Ld. Departmental representative (DR) pointed out that the present appeal is to be withdrawn as the tax effect involved in the case is below Rs. Sixty Lacs.
The CBDT vide Circular No. 09/2024 dated 17-09-2024 has revised the monetary limit for filing the appeals before the tribunal to Rs. Sixty Lacs and said circular would be applicable to all pending appeals. In such circumstances, the present appeal filed by the Revenue in case of low tax effect is not maintainable.
Before parting, we clarify here that the Revenue shall be at liberty to approach the Tribunal for restoring the appeal, if the requisite material is brought to show that the appeal is protected by the exceptions prescribed in para -3.1 and 3.2 of the Circular dated 17-09-2024.
In the conclusion, by applying the CBDT circular dated 17-09-2024 the appeal of the Revenue is dismissed as withdrawn.
In the result, the appeal of the Revenue is dismissed.