THE ITO, WARD-3(3)(3), AHMEDABAD vs. NILAY B PATEL, AHMEDABAD

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ITA 1341/AHD/2019Status: DisposedITAT Ahmedabad17 November 2021AY 2014-153 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the appeal of the Revenue is no longer maintainable due to the low tax effect, as per the CBDT Circular No. 17 of 2019 which enhanced the monetary limit for appeals. The appeal was dismissed on this ground.

What were the facts?

The Revenue appealed against the deletion of an addition of Rs. 56,579/- by the CIT(A) concerning weighted deduction claimed under Section 35(1)(ii). The assessee argued that the appeal should be dismissed due to low tax effect as per CBDT Circular No. 17 of 2019.

What were the issues?

Whether the Revenue's appeal is maintainable given the low tax effect in light of the CBDT Circular No. 17 of 2019.

Which sections of the Income-tax Act were involved?

Section 35(1)(ii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, AHMEDABAD

Before: SHRI RAJPAL YADAV & SHRI WASEEM AHMED

Hearing: 10/11/2021Pronounced: 17/11/2021

आदेश क� �ितिलिप अ�ेिषत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent. 3. संबंिधत आयकर आयु� / Concerned CIT 4. आयकर आयु� ( ) / The CIT(A)- अपील 5. िवभागीय �ितिनिध , /DR,ITAT, Ahmedabad, अिधकरण अपीलीय आयकर 6. गाड� फाईल /Guard file. आदेशानुसार/ BY ORDER, TRUE COPY

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