ACIT, ROHTAK CIRCLE, ROHTAK vs. GURGAON GRAMIN BANK (NOW SARVA HARYANA GRAMIN BANK), ROHTAK

PDF · subscribers
ITA 4239/DEL/2018Status: DisposedITAT Delhi20 June 2022AY 2011-123 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 revenue's appeal. This decision was based on CBDT Circular No. 17/2019, which mandates dismissal of appeals where the tax effect is less than Rs. 50 lacs.

What were the facts?

The revenue filed an appeal against the CIT(A)'s order deleting a penalty of Rs. 27,79,990/- levied under Section 271(1)(c) for the Assessment Year 2011-12. The penalty amount was less than Rs. 50 lacs.

What were the issues?

Whether the revenue's appeal should be dismissed based on the monetary limit prescribed by CBDT Circular No. 17/2019 for filing appeals.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

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

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

Hearing: 20/06/2022Pronounced: 20/06/2022

ORDER PER N.K. BILLAIYA, AM:

This appeal by the revenue is preferred against the order of the CIT(A), Rohtak dated 15.03.2018 pertaining to A.Y.2011-12.

2.

The solitary grievance of the revenue is that the CIT(A) erred in deleting the penalty of Rs.27,79,990/- levied u/s. 271 (1) (c) of the Act.

3.

Since the amount is less than Rs.50 lacs, therefore, this appeal of the revenue has to be dismissed in the light of CBDT Circular No. 17/2019 dated 08.08.2019.

4.

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

Decision announced in the open court on 20.06.2022.

More judgments on Section 271(1)(c)

All 25,141 judgments and leading authorities on Section 271(1)(c) →

Recent GST High Court judgments

Search GST case law →