DY COMMISSIONER OF INCOME TAX,CENTRAL CIRLCE, AKOLA vs. SHRI KAMLKISHOR BHIKAMCHAND BAJAJ, AKOLA

ITA 373/NAG/2014Status: DisposedITAT Nagpur25 March 2019AY 2008-094 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the tax effect in the appeal was less than the monetary limit prescribed by the CBDT Circular. Therefore, the appeal was dismissed on account of low tax effect without going into the merits of the case.

What were the facts?

The Revenue filed an appeal against the deletion of an addition made on a protective basis. 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 should be dismissed due to low tax effect in light of the CBDT Circular No. 3/2018.

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 S.C. Thakar
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)-III, Nagpur dated 09-05-2014 for the assessment year 208-09. 2. Shri S.C. Thakar 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.

The order continues below.

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