DCIT, CIRCLE- 2(1), NEW DELHI vs. AIR LIQUIDE INDIA HOLDING PVT. LTD., GHAZIABAD

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ITA 7026/DEL/2018Status: DisposedITAT Delhi25 October 2021AY 2015-162 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 filed by the Revenue was not maintainable due to the revised monetary limit for filing appeals set by the CBDT. The appeal was accordingly dismissed.

What were the facts?

The Revenue filed an appeal before the ITAT against an order of the CIT(A) for assessment year 2015-16. The tax effect involved in the grounds raised by the Revenue was below Rs. 50 lakhs.

What were the issues?

The primary issue was the maintainability of the Revenue's appeal before the Tribunal based on the monetary limit prescribed by CBDT circulars.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH : A : NEW DELHI

Before: SHRI R.K. PANDA & SHRI KULDIP SINGH

For Respondent: Shri Parikshit Singh, Sr. DR
Hearing: 25.10.2021Pronounced: 25.10.2021

(Appellant) (Respondent) Assessee by : None Revenue by : Shri Parikshit Singh, Sr. DR Date of Hearing : 25.10.2021 Date of Pronouncement : 25.10.2021 ORDER

PER R.K. PANDA, AM:

1.

This appeal filed by the Revenue is directed against the order dated 04.09.2018 of the CIT(A)-I, New Delhi, relating to assessment year 2015-16.

2.

None appeared on behalf of the assessee. Since the tax effect involved in the grounds raised by the Revenue is below Rs.50 lakhs, therefore, this appeal was taken for hearing.

3.

A perusal of the record shows that tax effect involved in the grounds raised by the Revenue is below Rs.50 lakhs. The CBDT, vide Circular No.17/2019 dated 8th August, 2019 has raised the monetary limit for filing of appeal by the Revenue before the Tribunal to Rs.50 lakhs. Vide Notification dated 20th August, 2019 it has been clarified that the revised monetary limit so mentioned in the Circular No.17/2019 is applicable even to pending

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