ACIT, CIRCLE-7(2), NEW DELHI vs. DRAGONFLY EDUCATION P.LTD, NOIDA

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ITA 3970/DEL/2019Status: DisposedITAT Delhi27 June 2022AY 2014-152 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 held that the appeal was not maintainable as the tax effect was below the monetary limit prescribed by CBDT Circular No. 17/2019. The Revenue's counsel could not provide any exceptions to this circular.

What were the facts?

The Revenue filed an appeal before the ITAT. The assessee is Dragonfly Education Pvt. Ltd. The appeal pertains to the assessment year 2014-15.

What were the issues?

The primary issue was whether the Revenue's appeal was maintainable given the tax effect and the CBDT's monetary limit for filing appeals.

Which sections of the Income-tax Act were involved?

N/A

AI-generated summary — verify with the full judgment below

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

Before: Dr. B. R. R. KumarSh. Yogesh Kumar US

Hearing: 24.05.2022Pronounced: 27.06.2022

Per Dr. B. R. R. Kumar, Accountant Member:

1.

The present appeal has been filed by the Revenue against the order of the ld. CIT(A)-3, New Delhi, dated 11.03.2019.

2.

As per the instant Circular No. 17/2019 dated 08/08/2019 inforce, the CBDT in supersession of earlier instructions has directed that department’s appeals before ITAT shall not be filed in cases where the tax effect does not exceed the monetary limit of Rs. 50 lacs. The tax will not include any interest thereon. It is further clarified that even if in the case of an assessee, disputed issues arise in more than one assessment year, appeal cannot be filed in respect of such assessment year or years in which the tax effect in respect of disputed issues exceeds the monetary limit so specified.

2 Dragonfly Education Pvt. Ltd. 3. Admittedly, in the departmental appeal, the tax effect is less than Rs. 50 lacs, therefore, departmental appeal is not maintainable. The Ld. DR could not bring to our notice any exceptions mentioned in the said Circular.

4.

In the result, the appeal of the Revenue is dismissed. Order Pronounced in the Open Court on 27/06/2022.

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