THE ASSTT. COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(2), BARODA vs. M/S. NEXUS SOFTWAR LTD., VADODARA

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ITA 588/AHD/2017Status: DisposedITAT Ahmedabad23 September 2019AY 2006-075 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the appeals filed by the Revenue were no longer maintainable due to the low tax effect, as per the enhanced monetary limits prescribed by CBDT Circular No. 17 of 2019. The circular was applicable to pending appeals.

What were the facts?

The Revenue appealed against the CIT(A)'s order deleting additions made in reassessment proceedings for Assessment Years 2006-07 and 2009-10. The assessee argued that the appeals should be dismissed due to low tax effect based on a new CBDT circular.

What were the issues?

The primary issue was the maintainability of the Revenue's appeals before the Tribunal due to low tax effect in light of a new CBDT circular. The validity of reassessment proceedings was also a background issue.

Which sections of the Income-tax Act were involved?

Section 148

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD

Before: SHRI RAJPAL YADAV & SHRI AMARJIT SINGH

Hearing: 13/09/2019Pronounced: 23/09/2019

आदेश क" �'त(ल)प अ*े)षत/Copy of the Order forwarded to : अपीलाथ� / The Appellant 1. ��यथ� / The Respondent. 2. 3. संबं!धत आयकर आयु#त / Concerned CIT 4. आयकर आयु#त(अपील) / The CIT(A) 5. &वभागीय ��त�न!ध, आयकर अपील�य अ!धकरण, अहमदाबाद / DR, ITAT, Ahmedabad गाड� फाईल / Guard file. 6. आदेशानुसार/ BY ORDER, TRUE COPY

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