ACIT, CIRCLE-2(1), CUTTACK vs. M/S. COMPUTER LAB, CUTTACK

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ITA 211/CTK/2019Status: DisposedITAT Cuttack05 June 2020AY 2014-157 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the appeal filed by the Revenue was not maintainable as the tax effect was below the prescribed monetary limit. The Tribunal also noted that the CBDT's enhanced monetary limits are applicable to pending appeals.

What were the facts?

The Revenue filed an appeal before the ITAT, Cuttack, for assessment year 2014-2015. The tax effect in the appeal was admittedly less than Rs. 50 lakhs, which is the enhanced monetary limit for filing appeals before the Tribunal as per CBDT Circular No. 17/2019.

What were the issues?

Whether the Revenue's appeal is maintainable before the ITAT when the tax effect is below the monetary limit prescribed by CBDT circulars. Applicability of enhanced monetary limits to pending appeals.

Which sections of the Income-tax Act were involved?

Section 268A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK

Before: SHRI C.M. GARG, JM & SHRI L.P. SAHU, AM

Hearing: 05/06/2020Pronounced: 05/06/2020

per the amendment carried out by the CBDT in Circular No.17/2019, dated 8th August, 2019, or any of the conditions etc. as available in the amended para 10 of Circular No.3/2018, dated 20th August, 2018.

Accordingly, the appeal of the Revenue deserves to be dismissed.

12.

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

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