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Judgment
This Revenue’ s appeal for Assessment Year 2019-20, arises against the C IT(A)/NFAC, Delhi’s DIN & order No. ITBA/NFAC/S/250/2025-26/1079382727(1) dated 07.08.2025, in proceedings u/s 147 r.w.s. 144 of the Income Tax Act, 1961 (in short “the Act”).
Heard both the p arties at length. Case file perused.
It emerges at the outse t that the Revenue's instant appeal involves tax effect o f Rs.21,51,500/- which is less than the minimum tax effect prescribed of Rs.60 lakhs in the CBDT latest Circular No. 9/2024, dated 17.09.2024.
Learned Depar tmental Representative is indeed very fair in not disputing the fact that the CBDT's foregoing tax effect circular has been made applicable with retrospective effect on all pending appeals as well. I thus reject the Revenue's instant appeal for this pr ecise reason subject to all just exceptions.
This Revenue's appeal is dismissed in above terms.