Income Tax Appellate Tribunal - Delhi
Dcit, New Delhi vs M/S Interra Information Technologies ... on 14 October, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI 'I-2' BENCH,
NEW DELHI
BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER, AND
SHRI SUCHITRA KAMBLE, JUDICIAL MEMBER,
ITA Nos.3050 & 6263/DEL/2015
[Assessment Years: 2009-10 & 2010-11]
DCIT, M/s Interra Information Technology
Circle-12(2), India Pvt. Ltd.
Room No.247, C.R. Building, 5/207, Gupta Arcade,
I.P. Estate, LSC Shrestha Vihar,
New Delhi-110001 Delhi-110092
PAN-AABCI1895H
Appellant Respondent
Appellant by Shri Abhishekh Agarwal
Respondent by Ms. Nidhi Srivastava Sr.-DR
Date of Hearing 14/10/2019
Date of Pronouncement /10/2019
ORDER
PER SUCHITRA KAMBLE, JUDICIAL MEMBER
These two appeals are filed by the Revenue against order of CIT(A)-44, New Delhi, dated 23/02/2015 and 28/08/2015 relating to assessment years 2009-10 & 2010-11.
2. The Ld. DR for the Revenue pointed out that the present appeals are to be withdrawn as the tax effect involved in the case is below Rs.50 Lacs.
3. The CBDT vide Circular No.17/2019 dated 08/08/2019 has revised the monetary limit for filing the appeals before the Tribunal to Rs.50 Lacs. Further, CBDT vide letter dated 20/08/2019 has also clarified that Circular 2 No.17/2019 would be applicable to all pending appeals. In such circumstances, the present appeals filed by the Revenue in case of low tax effect are not maintainable.
4. Before parting, we clarify here that the Revenue shall be at liberty to approach the Tribunal for re-institution of appeal, if the requisite material is brought to show that the appeals are protected by the exceptions prescribed in para 10 of the Circular dated 11/07/2018.
5. In conclusion, by applying the CBDT Circular dated 08/08/2019 and letter dated 20/08/2019 (supra), both appeals of the Revenue are dismissed as withdrawn/not pressed.
6. In the result, both appeals filed by the Revenue are dismissed.
Order pronounced in the open court on 14/10/2019.
Sd/- Sd/-
[R.K. PANDA] [SUCHITRA KAMBLE]
ACCOUNTANT MEMBER JUDICIAL MEMBER
Delhi; Dated: 14/10/2019.
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Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR
Asst. Registrar,
ITAT, New Delhi