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[Cites 1, Cited by 2]

Income Tax Appellate Tribunal - Raipur

The Dy. Cit- 1,, Durg(Cg) vs Shri Praveen Kumar Singh,, Bhilai(Cg) on 21 June, 2016

I TA N o. 14 8/ RP R/ 2 01 3 A ss e ss m en t Y ea r : 2 01 0= 1 1 Page 1 of 2 IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, "SMC", RAIPUR [Coram: Pramod Kumar AM] ITA No.148/RPR/2013 Assessment Year: 2010-11 Dy. CIT -1, ......................Appellant Bhilai Vs. Praveen Kumar Singh Prop. M/s Madhuram Family Restaurant & Bar, Maithri Nagar, Risali Bhilai (C.G.). ...................Respondent PAN No. AJBPS 7385 N Appearances by:

S.K. Meena, for the appellant R.B. Doshi, for the respondent Date of concluding the hearing: June 21 st , 2016 Date of pronouncing the order : June 21 st , 2016 O R D E R
1. By way of this appeal, the Assessing Officer has challenged correctness of the order dated 29th August 2013,, passed by the learned CIT(A), for the assessment year 2010-11, on the following ground :-
"1. Whether in law and on facts and circumstances of the case, the Ld. CIT(A) has erred in restricting the addition of Rs. 1 lakh out of lumpsum addition of Rs. 11 lakh made by the AO to the net profit of the assessee by rejecting the book results by applying the provisions of section 145(3) of the I.T. Act, thereby granting relief of Rs. 10 lakhs. "

2. I have noticed that the tax effect involved in this appeal is less than Rs.10,00,000/-. In view of this undisputed fact and in the light of CBDT Circular No.21/2015 dated 10th December, 2015, I am of the considered view that this appeal I TA N o. 14 8/ RP R/ 2 01 3 A ss e ss m en t Y ea r : 2 01 0= 1 1 Page 2 of 2 is liable to be dismissed as withdrawn for the simple reason that tax effect involved in the appeal is less than Rs.10,00,000/-.

3. In the result, the appeal is dismissed. Pronounced in the open Court on this 21st day of June, 2016.

Sd/-

Pramod Kumar (Accountant Member) Dated: the 21 st day of June, 2016.

PBN/*

Copies to:    (1)    The appellant
              (2)    The respondent
              (3)    CIT
              (4)    CIT(A)
              (5)    DR
              (6)    Guard File

                                                                                     By order



                                                               Assistant Registrar

Income Tax Appellate Tribunal Raipur Bench, Raipur