ACIT, CIRCLE-4, NAGPUR vs. SHRI RAJENDRAKUMAR B. GOENKA, NAGPUR

ITA 165/NAG/2017Status: DisposedITAT Nagpur28 March 2019AY 2009-104 pages

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the tax effect was less than the monetary limit prescribed by the CBDT Circular for filing appeals. Therefore, the appeal was dismissed without going into the merits of the case.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order which deleted an addition of Rs. 31,12,817/-. The assessee argued that the appeal should be dismissed due to low tax effect as per CBDT Circular No. 3/2018.

What were the issues?

Whether the Revenue's appeal is maintainable before the Tribunal given the low tax effect as per the prevailing CBDT circular.

Which sections of the Income-tax Act were involved?

Not specified

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR

Before: SHRI D. KARUNAKARA RAO, AM & SHRI VIKAS AWASTHY, JM

For Appellant: Shri K.P. Dewani

For Respondent: Shri U.U. Kasar

PER VIKAS AWASTHY, JM :

The appeal has been filed by the Revenue against the order of Commissioner of Income Tax (Appeals)-4, Nagpur dated 17-02-2017 for the assessment year 2009-10. 2. Shri K.P. Dewani appearing on behalf of the assessee submitted at the outset that the appeal by Revenue is liable to be dismissed on account of low tax effect in terms of recent CBDT Circular No. 3/2018, dated 11-07-2018. 3. Shri Shri U.U. Kasar represe

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free account Sign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

Recent GST High Court judgments

Search GST case law →