DCIT, CIRCLE-25(2), NEW DELHI vs. TRANSCEND INDIA PVT. LTD., NEW DELHI

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ITA 7328/DEL/2018Status: DisposedITAT Delhi11 April 2022AY 2013-142 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 admissible in light of CBDT Circular No. 17 of 2019. Therefore, the appeal filed by the Revenue was dismissed.

What were the facts?

The Revenue filed an appeal before the ITAT against an order of the CIT(A). The tax effect of the appeal was less than Rs. 50 lacs. The appeal was filed for the Assessment Year 2013-14.

What were the issues?

The primary issue was the admissibility of the Revenue's appeal based on the tax effect and the applicability of CBDT Circular No. 17 of 2019.

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 ‘I-2’, NEW DELHI

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

Hearing: 11/04/2022Pronounced: 11/04/2022

PER N. K. BILLAIYA, AM:

1.

This appeal filed by the revenue is preferred against the order of the CIT(A)-44, New Delhi dated 30.08.2018 for A.Y.2013-14.

2.

The grievance of the revenue shows that the tax effect would be less than Rs.50 lacs and, therefore, this appeal is not admissible in the light of the CBDT Circular No.17 of 2019 dated 08.08.2019. The appeal is accordingly dismissed.

3.

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

4.

Decision announced in the open court in the presence of both the parties.

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