Income Tax Appellate Tribunal - Raipur
The Dy. Cit- 2(1),, Raipur (Cg) vs Shri Sunil Kumar Agrawal,, Raipur (Cg) on 17 May, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL
RAIPUR BENCH, RAIPUR
BEFORE SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER
AND
DR. MITHA LAL MEENA, ACCOUNTANT MEMBER
IT(SS)A Nos.37 to 42/RPR/2013
Assessment Years : 2005-06 to 2010-11
DCIT - 2(1), Shri Sunil Kumar Agrawal,
Raipur (CG) M-14, Rajeev Nagar,
Vs.
Raipur (CG)
PAN : ACJPA2761R
(Appellant) (Respondent)
Department by : Shri V. B. Sargar, Addl. CIT
Assessee by : Shri Sunil Kumar Agrawal, Adv.
Date of hearing : 17-05-2019
Date of pronouncement : 17-05-2019
ORDER
PER BENCH :
All the above captioned six appeals are filed by the Revenue against the consolidated order of the CIT(A), Raipur (CG) dated 12.08.2013 relating to assessment years 2005-06 to 2010-11 respectively.
2. The ld. DR for the Revenue, at the outset, submitted that the tax effect involved in the grounds raised by the Revenue is admittedly below Rs.20 lakhs, vide application dated 17.05.2019 before the Bench stating therein as follows :- 2
IT(SS)A Nos.37 to 42/RPR/2013 "This is to submit that in the above stated appeal the tax effect is below Rs.20 lakhs and hence the ground is not being pressed and appeal is being withdrawn by the Income Tax Department."
3. In view of the latest CBDT Circular No.03/2018 [F.No.279/Misc.142/2007-ITJ (Pt)] dated 11th July, 2018 raising the monetary limits to Rs.20 lacs for filing of the appeals before the Tribunal which is applicable even to pending appeals, the appeals filed by the Revenue are dismissed, as withdrawn.
4. In the result, all the above six appeals of the Revenue are dismissed.
Order pronounced in the open Court on this 17th May, 2019.
Sd/- Sd/-
(PARTHA SARATHI CHAUDHURY) (DR. MITHA LAL MEENA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: 17-05-2019.
Sujeet
Copy of order to: -
1) The Appellant
2) The Respondent
3) The CIT
4) The CIT(A)
5) The DR, I.T.A.T., Raipur.
By Order
//True Copy//
Sr. Private Secretary
ITAT, Raipur