DEPUTY COMMISSIONER OF INCOME TAX- 3(1), INDORE vs. M/S N.R.COMPANY, INDORE

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ITA 205/IND/2018Status: DisposedITAT Indore19 August 2019AY 2010-113 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the tax effect in the disputed matter was below the prescribed limit of Rs. 50 lakhs as per CBDT instructions. Therefore, the Revenue was not expected to pursue the appeal.

What were the facts?

The Revenue filed an appeal before the ITAT against the order of the CIT(A). The assessee's counsel argued that the tax effect was below the prescribed limit, and thus the appeal should not have been filed.

What were the issues?

Whether the Revenue's appeal is maintainable when the tax effect is below the monetary limit prescribed by the CBDT circulars, and if such circulars are binding on the department.

Which sections of the Income-tax Act were involved?

Section 268A

AI-generated summary — verify with the full judgment below

आदेश 19.08.2019 को खुले �यायालय म� उ�घो�षत �कया गया है। ह�ता/- ह�ता/- (मनीष बोरड) (कुल भारत) लेखा सद�य �या�यक सद�य �दनांक : 19.08.2019 ��त�ल�प : अपीलाथ�, ��यथ�, आयकर आयु�त (अपील), आयकर आयु�त, �वभागीय ��त�न�ध, गाड� फ़ाइल

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