Income Tax Appellate Tribunal - Delhi
Ito, New Delhi vs R. P. Anand Farms Pvt. Ltd., New Delhi on 25 October, 2017
1 ITA No. 4080/Del/1998
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH: 'A' NEW DELHI
BEFORE SHRI N. K. SAINI, ACCOUNTANT MEMBER
AND
MS SUCHITRA KAMBLE, JUDICIAL MEMBER
ITA No. 4080/DEL/1998 ( A.Y 1995-96)
ITO Vs M/s R. P. Anand
Co. Ward 3(2), Farms (P) Ltd.
New Delhi GL-1 Ansal Bhawan
(APPELLANT) 16, Kasturba Gandhi Marg
New Delhi
(RESPONDENT)
Appellant by Smt. Aparna Karan, CIT
(DR)
Respondent by Sh. Mahavir Singh,
Accountant
Date of Hearing 25.10.2017
Date of Pronouncement 25.10.2017
ORDER
PER SUCHITRA KAMBLE, JM
This is an appeal filed by the Revenue. While looking to the appeal papers it was found that the Tax Effect in the present appeal is less than Rs. 10 Lakhs. The same was pointed out to the Ld. CIT-DR. Admittedly the tax effect in this appeal by the Revenue is less than Rs.10 lakhs.
2. In terms of CBDT Circular No.21/2015 dated 10th December,2015, F.No. 279/Misc./142/2007-ITJ(Pt.) read with S.268 A of the Income Tax Act 1961, this appeal by the Revenue should have been withdrawn or should not be pressed by the Revenue.
2 ITA No. 4080/Del/19983. In the result Revenue's appeal is dismissed.
Order pronounced in the Open Court on 25th OCTOBER, 2017.
(N. K. SAINI) (SUCHITRA KAMBLE)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 25/10/2017
R. Naheed *
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT NEW DELHI
3 ITA No. 4080/Del/1998
Date
1. Draft dictated on 25/10/2017 PS
2. Draft placed before author 25/10/2017 PS
3. Draft proposed & placed before .2017 JM/AM
the second member
4. Draft discussed/approved by JM/AM
Second Member.
5. Approved Draft comes to the PS/PS
Sr.PS/PS 25.10.2017
6. Kept for pronouncement on PS
7. File sent to the Bench Clerk PS
25.10.2017
8. Date on which file goes to the AR
9. Date on which file goes to the Head Clerk.
10. Date of dispatch of Order.