Income Tax Appellate Tribunal - Delhi
Dcit, New Delhi vs M/S. Sweka Power Tech Engineers Pvt. ... on 8 March, 2021
I.T.A.No.5063/Del/2014
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "G" NEW DELHI
BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER
AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER
आ.अ.स/ं .I.T.A No.5063/Del/2014
िनधारणवष/Assessment Year: 2009-10
DCIT बनाम M/s Sweka Power Tech Engineers
Central Circle-5, Vs. (P) Ltd.,
New Delhi. 254, Vardhman Plaza-II,
J Block, Community Centre,
Rajouri Garden, New Delhi.
PAN No. AAHCS0666C
अपीलाथ Appellant यथ /Respondent
राज वक ओरसे /Revenue by Ms. Richa Khoda, CIT DR
िनधा रतीक ओरसे /Assessee by Sh. Somil Aggarwal,Adv.
सुनवाईक तारीख/ Date of hearing: 08.03.2021
उ ोषणाक तारीख/Pronouncement on 08.03.2021
आदेश /O R D E R
PER BHAVNESH SAINI, J.M.
This appeal by Revenue has been directed against the order of Ld. CIT(Appeals)-XXXI, New Delhi dated 29.06.2014 for AY 2009-10.
2. Admittedly, the tax effect in the departmental appeal is less than Rs. 50 lakhs. Vide Circular No. 17/2019 dated 08.08.2019 issued by CBDT u/s 268A of the Act, it has been directed that the Department shall not file appeal before the Tribunal in case where the tax effect does not exceed the monetary limit of Rs. 50 lakhs. It is also directed that this Instruction will apply retrospectively to the pending appeals and appeals 1 I.T.A.No.5063/Del/2014 to be filed henceforth in the Tribunal. Pending appeals below this specified tax limit may be withdrawn/not pressed.
3. Ld. DR in view of the above did not press the Departmental appeal. In view of the above, the Departmental appeal stands dismissed as withdrawn/not pressed.
Order pronounced in the open court on 08/03/2021 Sd/- Sd/-
(B.R.R. KUMAR) (BHAVNESH SAINI) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 08.03.2021 *Kavita Arora, Sr. P.S.
Copy of order sent to- Assessee/AO/Pr. CIT/ CIT (A)/ ITAT (DR)/Guard file of ITAT.
By order Assistant Registrar, ITAT: Delhi Benches-Delhi 2