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Judgment
3 paragraphs · 82 words
Sulekha Beevi C.S., Member (J)
1.
These appeals are filed by the department against the order passed by Commissioner who has dropped the proceedings in favour of the respondent-assessee.
Rs.1,55,233/- and the amount involved in Appeal E/41037/2014 is only Rs.16,50,899/. The amount involved in the appeals is less than Rs.50 lakhs and therefore comes within the litigation policy on monetary limits. These appeals filed by department are therefore dismissed on monetary limits. The cross objections filed by the respondent-assessee are disposed of.