PER VIKAS AWASTHY, JM : The appeal has been filed by the Revenue against the order of Commissioner of Income Tax (Appeals)-4, Pune dated 12-12-2016 for the assessment year 2011-12.

2. Shri N. Ashok Babu representing the Department fairly admitted that in the present appeal by the Department tax effect is less than Rs.50 Lakhs. ITA No.1217/PUN/2017, A.Y. 2011-12

3. We have heard the submissions of ld. DR and have perused the material available on record. The Revenue is in appeal against the order of Commissioner of Income Tax (Appeal) in restricting the addition on account of bogus purchases to 10% of the total purchases i.e. Rs.8,47,734/-. The Assessing Officer had made addition of entire bogus purchases i.e. Rs.84,77,348/-. Undisputedly, the tax effect involved in appeal is less than the monetary limit prescribed by the recent CBDT Circular No. 17/2019, dated 08-08-2019 for filing of appeals before the Tribunal by the Department. The CBDT vide circular dated 08-08-2019 (supra) has amended Para 3 of Circular No. 3 of 2018 dated 11-07-2018 thereby enhancing monetary limit of tax effect from Rs.20 Lakhs to Rs.50 Lakhs for filing of appeals by the Department before the Tribunal. The amendment to Circular applies retrospectively. Thus, without going into merit of the issues raised in the appeal, in view of the CBDT Circular (supra) the present appeal of the Revenue is dismissed on account of low tax effect.

4. Before parting, we clarify here that the Revenue shall be at liberty to approach the Tribunal for restoration of appeal, with the requisite material to show that the appeal is protected by the exceptions prescribed in Para 10 of the Circular dated 11-07-2018 and its amendment dated 20-08-2018.

5. In the result, appeal of the Revenue is dismissed. Order pronounced in the open court at the time of hearing on Wednesday, the 21 st day of August, 2019. Sd/- Sd/- (. /D. Karunakara Rao) ( / Vikas Awasthy) / ACCOUNTANT MEMBER / JUDICIAL MEMBER / Pune; / Dated : 21 st August, 2019 RK ITA No.1217/PUN/2017, A.Y. 2011-12 / Copy of the Order forwarded to :

1. / The Appellant.

2. / The Respondent.

3. () / The CIT(A)-4, Pune

4. The Pr. Commissioner of Income Tax-3, Pune

5. , , , / DR, ITAT, A Bench, Pune.

6. / Guard File. // // True Copy// / BY ORDER, / Private Secretary, , / ITAT, Pune