ITO WARD - 16(1), NEW DELHI vs. M V BUILDERS & DEVELOPERS PVT LTD, NEW DELHI

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ITA 1443/DEL/2020Status: DisposedITAT Delhi02 August 2022AY 2015-164 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 appeal filed by the Revenue. This decision was based on the CBDT Circular No. 17/2019, which mandates dismissal of appeals with a tax effect below Rs. 50 lakhs.

What were the facts?

The Revenue filed an appeal before the ITAT against an order of the CIT(A) for Assessment Year 2015-16. The tax effect in dispute was less than Rs. 50 lakhs.

What were the issues?

Whether the appeal filed by the Revenue should be dismissed due to the tax effect being below the threshold stipulated by the CBDT circular.

Which sections of the Income-tax Act were involved?

CBDT Circular No. 17/2019

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘E’, NEW DELHI

Before: SH. N. K. BILLAIYA & SH.YOGESH KUMAR US

Hearing: 02/08/2022Pronounced: 02/08/2022

This appeal filed by the revenue is preferred against the order of the CIT(A)-37, New Delhi dated 14.02.2020 for A.Y. 2015-16.

2.

The grievance of the revenue read as under :-

3.

A perusal of the aforementioned ground show that the tax effect in the quarrel is less than Rs. 50 lakhs, therefore, this appeal has to be dismissed in the light of the CBDT Circular No. 17/2019 dated 08.08.2019.

4.

This appeal is, accordingly, dismissed with liberty to the revenue to approach the Tribunal as per the provisions of law, should it feel that the tax effect is more than Rs. 50 lakhs.

5.

In the result, the appeal filed by the revenue is dismissed.

6.

The order is pronounced in the open court on 02.08.2022.

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