Income Tax Appellate Tribunal - Delhi
Dcit, Central Circle- I, Gurugram vs Hanak Properties (P) Ltd., New Delhi on 30 July, 2021
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'A': NEW DELHI
(Through Video Conferencing)
BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND
SHRI AMIT SHUKLA, JUDICIAL MEMBER
ITA No.4931/Del/2019
Assessment Year : 2013-14
DCIT Vs. Hanak Properties (P) Ltd.
Central Circle-1 F-1098, Chitranjan Park,
Gurugram New Delhi
PAN No. AABCH9394J
(Appellant) (Respondent)
Appellant by : Sh. M. Baranwal, Sr. DR
Respondent by : None
Date of hearing : 30.07.2021
Date of pronouncement : 30.07.2021
ORDER
PER G.S. PANNU, VP :
This appeal by the Revenue for the assessment year 2013-14 is directed against the order of learned CIT(A)-3, Gurgaon dated 12.03.2019.
2. The ITO (Admn.), New Delhi vide her letter dated 16.12.2019 has enclosed the letter dated 20.11.2019 received from ACIT (HQ), Gurgaon forwarding therewith the list of 34 cases for withdrawal of appeals filed u/s. 2 253 (1) of the Act before the Tribunal, by the Revenue, where tax effect involved is below the monetary limit of Rs. 50 lacs, as prescribed by CBDT in its Circular No.17/2019 dated 8th August 2019. Ld. DR has submitted that the present appeal for A.Y.2013-14 is mentioned at Sl. No.18 of the aforesaid list of cases. In view of the above Ld. DR has requested that the captioned Revenue's appeal may be dismissed.
3. None appeared on behalf of the assessee- Respondent.
4. In view of the above position, we deem it proper to dismiss the appeal of the Revenue in the light of the Circular No.17/2019 of the CBDT dated 8th August, 2019, as not maintainable.
5. In the result, the appeal of the Revenue is dismissed.
Above decision was announced on conclusion of Virtual Hearing on 30th July, 2021.
Sd/- Sd/-
(AMIT SHUKLA) (G.S. PANNU)
JUDICIAL MEMBER VICE PRESIDENT
ax{t
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT By Order
Assistant Registrar,
ITAT, Delhi
3
Draft dictated 30.7.2021
Draft placed before author 30.7.2021
Approved Draft comes to the Sr.PS/PS 30.7.2021
Order signed and pronounced on 30.7.2021
File sent to the Bench Clerk 30.7.2021
Date on which file goes to the AR
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