INCOME TAX OFFICER, WARD-15(1), HYDERABAD vs. SATPRAKASH VAJRAM, SECUNDERABAD

ITA 1211/HYD/2017Status: DisposedITAT Hyderabad12 July 2021AY 2013-142 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 dismissed the Revenue's appeal. This was based on the CBDT Circular dated 08.08.2019, which mandates dismissal of appeals with a tax effect of less than Rs. 50 lakhs.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order which had restricted an unexplained income addition. The original addition was Rs. 1,39,64,452, and it was restricted to Rs. 5 lakhs by the CIT(A).

What were the issues?

Whether the appeal filed by the Revenue should be dismissed due to a low tax effect as per CBDT Circular, despite the substantive grounds raised.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD ‘ B ‘ BENCH, HYDERABAD.

For Appellant: Shri Lakka Bhushanam (D.R)

Income Tax Officer, Ward 15(1), Hyderabad. ….Appellant. Vs. Shri Satprakash Vajram, Secunderabad. PAN ABZPV 3149F …..Respondent. Appellant By : Shri Lakka Bhushanam (D.R) Respondent By : Smt. Keerthana for V. Siva Kumar. Date of Hearing : 5.7.2021. Date of Pronouncement : 12.07.2021. O R D E R Per S.S.Godara, J.M. : This Revenue’s appeal arises from the Commissioner of Income Tax (Appeals)-7, Hyderabad’s orders dt.15.02.2017 passed in case No.209/CIT(A)- 7/2016-17 in proceedings under Section 143(3) of Income Tax Act, 1961 (‘the Act’). Heard both the parties. Case file perused.

It transpires at the outset that Revenue’s sole substantive grounds raised in the instant appeal, inter alia, seeking to revive unexplained income addition of Rs.1,39,64,452 and restricted to Rs.5 lakhs only in the CIT(A)’s order, involves tax effect of less than Rs.50 lakhs

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