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Judgment
This appeal filed by the Revenue is directed against the order of ld. CIT (Appeals)-XIII, New Delhi for the Assessment Year 2006-07.
Grounds of appeal taken by the Revenue read as under :-
“1. On the facts and circumstances of the case and in law, the CIT (A) has erred in deleting the addition of Rs.4,33,225/- made on account of disallowances u/s 14A read with Rule 8D of I.T. Rule.
On the facts and circumstances of the case and in law, the CIT (A) has erred in deleting the addition of Rs.1,22,650/- made on account of treatment of software expenditure as capital in nature.
On the facts and circumstances of the case and in law, the CIT (A) has erred in deleting the addition of Rs.67,80,922/- made on account of excess commission paid to the directors.”
We note that earlier this appeal was disposed off vide order dated 12.03.2019. Subsequently, it was recalled to hear ground no.2 hereinabove on the ground that the same was not adjudicated. Pursuant to the aforesaid recall, we have heard the appeal.
Upon hearing both the counsels and perusing the records, it transpires that the tax effect in the entire appeal is below the tax limit fixed by the CBDT for filing the appeal before the ITAT. Hence, both the counsels agreed that this appeal is liable to be dismissed in limine. Accordingly, this appeal is dismissed having low tax effect as per CBDT Circular No.17/2019 dated 8th August, 2019 vide which the Revenue has been directed not to prefer any appeal in case the tax effect is less than Rs.50,00,000/-.
In the result, the appeal filed by the Revenue is dismissed.