What did the Tribunal hold?

The ITAT dismissed the appeal filed by the Revenue. This decision was based on the low tax effect of the appeal, which was below the threshold stipulated by CBDT circulars.

The Revenue filed an appeal before the Income Tax Appellate Tribunal (ITAT) against an order of the CIT(A). The assessment year in question is 2007-08.

What were the issues?

The primary issue was whether the appeal should be entertained given the low tax effect, as per the prevailing CBDT circulars.

DCIT vs Nimmala Anjaiah | ITAT Hyderabad 2020

Income Tax Appellate Tribunal, HYDERABAD BENCH “B”, HYDERABAD

Before: SHRI P. MADHAVI DEVI & SHRI A. MOHAN ALANKAMONY

For Appellant: Smt. Sandhya

For Respondent: Shri Y.V.S.T. Sai, Smt. Sandhya

ORDER PER P. MADHAVI DEVI, J.M.:

This appeal is filed by the revenue directed against the order of CIT(A) – 1, Hyderabad, dated 23/02/2015.

At the time of hearing it has been brought to our notice that as per the CBDT Circulars No.03/2018 dated 11.07.2018 and Circular No.17 of 2019 dated 9th August, 2019, the tax limit for filing of appeal by the Revenue before the Tribunal has been fixed at Rs.50.00 lakhs. Since the tax effect in this appeal is less than Rs.50.00 lakhs, we are dismissing the same on account of low tax effect with the liberty to the Revenue to seek recall of the order, if any of these cases falls within the exceptions mentioned in the Circulars cited above.

2 ITA.No. 668/Hyd/2015 Sri Nimmala Anjaiah, Hyd. 3. In the result, this appeal filed by the Revenue is dismissed.

3 ITA.No. 668/Hyd/2015 Sri Nimmala Anjaiah, Hyd. 4. In the result, appeal of the revenue is liable to be dismissed.

Pronounced in the open court on 5th October, 2020.

DCIT,CIRCLE-14(1), HYDERABAD, HYDERABAD vs. NIMMALA ANJAIAH, HYDERABAD, HYDERABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

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