COMMISSIONER OF INCOME TAX Vs. COMMISSIONER

JUDGEMENT

(1.) In the present appeals filed by the appellant-Revenue, the "tax effect" is less than Rs. 20,00,000, the monetary limit prescribed by the recent CBDT Circular No. 21 of 2015 in F. No. 279/Misc. 142/2007-ITJ (Pt), dated 10th Dec., 2015, by which the CBDT has instructed the IT authorities to withdraw/not to press the appeals filed by Revenue before the High Court under section 260A of the IT Act, 1961, if the "tax effect" is less than Rs. 20,00,000.

(2.) From a perusal of the order passed by the learned CIT(A), Annex. B dated 23rd Sept., 2004, in which a tabular chart of the "tax effect" for all the asst. yrs. 1997-98 to 200203, the "tax effect" is much less than Rs. 20,00,000.00 for all the assessment years taken together in question.

(3.) Therefore, the said appeals filed by the appellant-Revenue are sought to be withdrawn in view of the said CBDT circular dated 10.12.2015.