ACIT, CIRCLE PANIPAT, PANIPAT vs. ABHITEX INTERNATIONAL PVT. LTD., PANIPAT

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ITA 4580/DEL/2018Status: HeardITAT Delhi08 December 2021AY 2014-153 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the appeal was not maintainable due to the low tax effect, as per CBDT Circular No. 17/2019. The appeal was dismissed on this ground.

What were the facts?

The Revenue preferred an appeal against the CIT(A)'s order for AY 2014-15. The tax effect of the appeal was found to be less than Rs. 50 lakhs.

What were the issues?

Maintainability of the appeal before the Tribunal based on the tax effect as per CBDT circulars.

AI-generated summary — verify with the full judgment below

Before: SH. AAKASH DEEP JAIN & SH. N. K. BILLAIYA

Hearing: 08/12/2021Pronounced: 08/12/2021

This appeal by the revenue is preferred against the order of the CIT(A), Karnal dated 17.04.2018 pertaining to A.Y. 2014-15.

2.

A perusal of the grievance of the revenue shows that the tax effect would be less than Rs. 50 lakhs, therefore, this appeal is not maintainable as per CBDT Circular No.17/2019 dated 08.08.2019.

3.

This appeal is, accordingly, dismissed with liberty to the revenue to approach the Tribunal as per the provisions of law, should it feel that the tax effect is more than Rs. 50 lakhs.

4.

In the result, the appeal filed by the Revenue is dismissed.

5.

Decision announced in the open court in the presence of Ld. DR on 08.12.2021.

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