What did the Tribunal hold?

The Tribunal held that the appeal filed by the Revenue was not admissible in light of CBDT Circular No. 09 of 2024. Consequently, the appeal was dismissed.

The Revenue filed an appeal before the ITAT against an order of the NFAC for Assessment Year 2018-19. The tax effect of the appeal was less than Rs. 60,00,000.

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. 09 of 2024.

ITO vs M/S Insight Merchants Pvt Ltd… | s.250 | ITAT Kolkata 2026

Income Tax Appellate Tribunal, ‘SMC’ BENCH,

Before: SHRI YOGESH KUMAR U.S. & SHRI GOPALAN GURUSAMY

For Appellant: Shri Subas Agarwal, AR

For Respondent: Shri Debasish Biswas, JCIT

Hearing: 20.08.2026Pronounced: 24.08.2026

IN THE INCOME TAX APPELLATE TRIBUNAL ‘SMC’ BENCH, KOLKATA BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI GOPALAN GURUSAMY, ACCOUNTANT MEMBER ITA No.377/KOL/2026 Assessment Year: 2018-19

ITO Ward-10(2), Kolkata Vs. M/s Insight Merchants Private Limited Flat No.-G87, Block-3, Dumdum Road Kolkata West Bengal-700074 [PAN: AABCI4049P] APPELLANT RESPONDENT Appellant by : Shri Subas Agarwal, AR Respondent by : Shri Debasish Biswas, JCIT Date of hearing : 20.08.2026 Date of Pronouncement : 24.08.2026 O R D E R PER YOGESH KUMAR U.S., JUDICIAL MEMBER: This Appeal is filed by the Revenue against the order of the NFAC, Delhi (‘Ld. CIT(A)’ for short) dated 12.11.2025, passed u/s 250 of the Income Tax Act, 1961 ('Act' for short) for the Assessment Year 2018-19. 2. The grievance of the Revenue shows that the tax effect would be less than Rs.60,00,000/-, therefore, the present Appeal filed by the Revenue is not admissible in the light of the CBDT Circular No.09 of 2024 dated 17/09/2024. The Appeal is accordingly dismissed.

ITA No.377/Kol/2026 M/s Insight Merchants Pvt Ltd; A.Y: 2018-19 3. In the result, the appeal filed by the Revenue is accordingly dismissed.

Order pronounced on 24.08.2026. Sd/- Sd/- (GOPALAN GURUSAMY) (YOGESH KUMAR U.S.) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 24.08.2026 DP, PS Copy of the order forwarded to: 1. Appellant 2. Respondent 3. Pr. CIT 4. CIT(A) 5. CIT(DR) //TRUE COPY//

DEPUTY REGISTRAR ITAT KOLKATA BENCHES, KOLKATA

INCOME TAX OFFICER, WARD - 10(2), KOLKATA, KOLKATA vs. M/S INSIGHT MERCHANTS PVT LTD, KOLKATA

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