Income Tax Appellate Tribunal - Delhi
Dcit, Gurgaon vs M/S. Tp Verify Screening Services Pvt. ... on 19 July, 2018
1
IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI 'D' BENCH,
NEW DELHI
BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND
SHRI KULDIP SINGH, JUDICIAL MEMBER
ITA No. 3486/DEL/2013
[A.Y 2008-09]
The Dy.C.I.T. Vs. M/s Verify Screening Services P Ltd
Circle 2 Suite No. 1 & 2, GF - -02
Gurgaon U & L, Sector 29, Gurgaon.
PAN : AACCT 4918 K
[Appellant] [Respondent]
Date of Hearing : 19.07.2018
Date of Pronouncement : 19.07.2018
Assessee by : Shri Sandeep S. Karhail, Adv
Revenue by : Shri Amit Jain, Sr. DR
ORDER
PER N.K. BILLAIYA, ACCOUNTANT MEMBER,
This appeal by the Revenue is directed against the order dated 25.03.2013 of Commissioner of Income Tax [Appeals] - 2, Faridabad pertaining to assessment year 2008-09.
2. This appeal by the Revenue has to be dismissed in the light of the CBDT Circular No. 3/2018 dated 11.07.2018 by which the Board has revised the monetary limit for filing of appeals by the department before the ITAT 2 and the monetary limit has been fixed at Rs. 20 lakhs. The Board at Clause 13 of the said Circular has clarified as under:
"This Circular will apply to SLPs/appeals/cross objections/references to be filed henceforth in Supreme Court/High Court/Tribunal and it shall also apply retrospectively to pending SLPs/appeals/cross objections/references. The pending appeals below the specified tax limit in para 3 above may be withdrawn/not pressed."
3. In the light of the aforesaid CBDT Circular, the appeal filed by the Revenue is dismissed.
4. In the result, the appeal of the Revenue is dismissed.
The order is pronounced in the open court on 19.07.2018.
Sd/- Sd/-
[KULDIP SINGH] [N.K. BILLAIYA]
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: 19th July, 2018
VL/
3
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR
Asst. Registrar,
ITAT, New Delhi
Date of dictation
Date on which the typed draft is placed before the dictating Member Date on which the typed draft is placed before the Other Member Date on which the approved draft comes to the Sr.PS/PS Date on which the fair order is placed before the Dictating Member for pronouncement Date on which the fair order comes back to the Sr.PS/PS Date on which the final order is uploaded on the website of ITAT Date on which the file goes to the Bench Clerk Date on which the file goes to the Head Clerk The date on which the file goes to the Assistant Registrar for signature on the order Date of dispatch of the Order