Income Tax Appellate Tribunal - Delhi
Acit, Delhi vs M/S. B.L. Kashyap & Sons Pvt. Ltd., New ... on 4 September, 2019
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IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI 'A' BENCH,
NEW DELHI
BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER
AND
MS. SUCHITRA KAMBLE, JUDICIAL MEMBER
ITA No.4342/DEL/2016
[A.Y 2009-10]
ACIT Vs. B. L. Kashyap & Sons Pvt. Ltd.
Central Circle-15 B-1/Extension/E-23,Mohan
Delhi Cooperative Industrial Estate,
Mathura Road
New Delhi
PAN No.AAACB0205F
[Appellant] [Respondent]
Appellant by : Sh. Gurmel Singh, Sr. DR
Respondent by : Sh. Salil Kapoor, Advocate
Sh. Sumit Lal Chandani, Advocate
Cross objection No.302/Del/2016
(In ITA No.4342/Del/2016)
[A.Y 2009-10]
B. L. Kashyap & Sons Pvt. Ltd. Vs. ACIT
B-1/Extension/E-23, Mohan Central Circle-15
Cooperative Industrial Estate, Delhi
Mathura Road
New Delhi
PAN No.AAACB0205F
[Appellant] [Respondent]
Appellant by : Sh. Salil Kapoor, Advocate
Sh. Sumit Lal Chandani, Advocate
Respondent by : Sh. Gurmel Singh, Sr. DR
Date of Hearing : 04.09.2019
Date of Pronouncement : 04.09.2019
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ORDER
PER N. K. BILLAIYA, AM:
The above captioned appeal by the revenue is taken up as in this appeal the tax effect is less than the monetary limit fixed by the CBDT in its circular No.17/2019 dated 08.08.2019.
2. Vide letter dated 20.08.2019 addressed to all the Principal Chief Commissioners of Income Tax, the board has clarified that circular No.17/2019 is applicable to all pending appeals.
3. In the light of the CBDT Circular No.17/2019 the above appeal by the revenue is dismissed.
Cross objection No.302/Del/2016 (A. Y.2009-10)
4. Cross objection is dismissed as not pressed.
5. In the result, the appeal filed by the Revenue and Cross Objection filed by the assessee stand dismissed.
The order is pronounced in the open court on 04.09.2019.
Sd/- Sd/-
[SUCHITRA KAMBLE] [N.K. BILLAIYA]
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: 04 September, 2019
*Neha*
Copy forwarded to:
1. Appellant
2. Respondent
3. CITi
4. CIT(A)
5. DR
Asst. Registrar
ITAT, New Delhi
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Date of dictation 04.09.2019
Date on which the typed draft is placed before the dictating 04.09.2019 Member Date on which the typed draft is placed before the Other 04.09.2019 member Date on which the approved draft comes to the Sr.PS/PS 04.09.2019 Date on which the fair order is placed before the Dictating 04.09.2019 Member for Pronouncement Date on which the fair order comes back to the Sr. PS/ PS 04.09.2019 Date on which the final order is uploaded on the website of 04.09.2019 ITAT Date on which the file goes to the Bench Clerk 05.09.2019 Date on which file goes to the Head Clerk. The date on which file goes to the Assistant Registrar for signature on the order Date of dispatch of the Order