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Judgment
PER VIMAL KUMAR, JM:
This appeal filed by the Revenue is against order dated 04.09.2025 of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, (NFAC), Delhi [hereinafter referred to as ‘the Ld. CIT(A)’] passed u/s 250 of the Income Tax Act, 1961 [hereinafter referred to as ‘the Act’) arising out of assessment order dated 26.03.2025 passed by the Deputy Commissioner of Income Tax, Circle-16(1), Delhi [hereinafter referred as ‘the Ld. AO’] for Assessment Year 2022-23.
At the outset, the Ld. Departmental Representative for Revenue and Ld. Authorized Representative for assessee submitted that as per Form 36 total tax effect Rs.7,02,000/-.
We find that CBDT vide Circular No.09/2024 dated 17/09/2024 has revised the monetary limit for filing the appeals before the Tribunal to Rs.60 Lacs. In such circumstances, the present appeal filed by the Revenue in case of low tax effect is not maintainable.
In conclusion, by applying the CBDT Circular No.09/2024 dated 17/09/2024 (supra), the captioned appeal of the Revenue is dismissed as withdrawn/not pressed.