What did the Tribunal hold?

The Tribunal dismissed the appeal filed by the Revenue. This decision was based on the CBDT's Circular No. 17/2019, which revised the monetary limit for departmental appeals to the ITAT to Rs. 50 Lakhs.

The Revenue filed an appeal before the ITAT for the assessment year 2008-09. During the hearing, it was submitted that the tax effect in the appeal was below Rs. 50 Lakhs.

What were the issues?

The primary issue was whether the Revenue's appeal should be entertained given the revised monetary limits set by the CBDT for filing appeals.

ITO vs M/S. Rudra Woodpack Pvt. Ltd… | ITAT Dehradun 2021

Income Tax Appellate Tribunal, CIRCUIT BENCH, DEHRADUN

Before: HON’BLE MR. JUSTICE P.P. BHATT & SHRI G.S. PANNU, HON’BLE

For Appellant: Shri N.C. Upadhyay, Senior DR

For Respondent: Shri Rajiv Sahni, AR

Hearing: 05.03.2021Pronounced: 05.03.2021

PER JUSTICE P.P. BHATT, PRESIDENT :

This appeal by the Revenue for the assessment year 2008-09 is directed against the order of learned CIT(A), Dehradun dated 29th July, 2016.

At the time of hearing before us, it was submitted by the learned counsel for the assessee that the tax effect in this appeal by the Revenue is below Rs.50 Lakhs. The CBDT in its Circular No.17/2019 dated 8th August, 2019 has revised the monetary limit for filing of the departmental appeals to the ITAT at Rs. 50 Lakhs.

Learned Senior DR agreed with the same.

In view of the above position, we deem it proper to dismiss the appeal of the Revenue in the light of the Circular No.17/2019 of CBDT dated 8th August, 2019.

In the result, the appeal of the Revenue is dismissed.

Decision pronounced in the open Court in the presence of both the parties on conclusion of hearing on 5th March, 2021.

ITO, UTTRAKHAND vs. M/S. RUDRA WOODPACK PVT. LTD., ROORKEE

What did the Tribunal hold?

What were the facts?

What were the issues?

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