JCIT, CIRCLE- 22(1), NEW DELHI vs. SANCO INDUSTRIES LTD., NEW DELHI

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ITA 4075/DEL/2019Status: HeardITAT Delhi13 June 2022AY 2014-153 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 per CBDT Circular No. 17/2019 due to the low tax effect. The appeal was dismissed with liberty to refile if the tax effect exceeded Rs. 50 lakhs.

What were the facts?

The revenue filed an appeal against the CIT(A)'s order for AY 2014-15. The tax effect of the appeal was less than Rs. 50 lakhs.

What were the issues?

Maintainability of the revenue's appeal before the ITAT based on the tax effect threshold stipulated by CBDT circulars.

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 ‘B’, NEW DELHI

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

Hearing: 13/06/2022Pronounced: 13/06/2022

This appeal filed by the revenue is preferred against the order of the CIT(A)-8, New Delhi dated 25.02.2019 for A.Y. 2014-15.

2.

The grievance of the revenue show that the tax effect would be less than Rs. 50 lakhs, therefore, this appeal is not maintainable as per CBDT Circular No. 17/2019 dated 08.08.2019.

3.

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.

4.

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

The order is pronounced in the open court on 13.06.2022.

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