What did the Tribunal hold?

The Tribunal held that the Revenue's appeals were not maintainable due to a low tax effect, as per CBDT Circular No. 17/2019. Consequently, the Assessee's cross-objections were also dismissed as infructuous.

The Revenue filed appeals before the ITAT, and the Assessee filed cross-objections. Both parties agreed that the appeals and cross-objections were infructuous if the Revenue's appeals were dismissed.

What were the issues?

The primary issue was the maintainability of the Revenue's appeals before the ITAT based on the monetary limits prescribed by CBDT Circular No. 17/2019.

DCIT vs Ypt Entertainment House P. Ltd… | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI BENCH ‘F’ : NEW DELHI

Before: SHRI KULDIP SINGH & SHRI PRASHANT MAHARISHI

For Appellant: Shri Ved Jain, CA, Sh. Ashish Goel, CA

Hearing: 08.09.2021

Assessee are filed against the impugned order of Ld. Commissioner of Income Tax (Appeals)-IV, Kanpur, [“Ld.

CIT(A)”, for short], dated 25.04.2018 for Assessment Year 2012- 13 & 2013-14 respectively.

Perusal of the aforesaid appeals filed by the Revenue and Cross Objection filed by the assessee apparently show that the same is having low tax effect as per CBDT Circular No.17/2019 dated 8th August, 2019 vide which the Revenue has been directed not to prefer any appeal in case the tax effect is less than Rs.50,00,000/- and this factual position has been fairly conceded by the Ld. D.R. The Ld. A.R. contended that the appeals of the Revenue may be dismissed in the light of CBDT Circular (supra).

We have heard the parties on the issue in controversy and perused the material on record. Perusal of CBDT Circular (supra) shows that monetary limit for filing the appeals by the Department

3 4948/Del/2018 CO No. 162 & 163/Del/2019 before the Tribunal, Hon'ble High Court and Hon'ble Supreme Court has been revised. In view of the CBDT Circular No.17/2019 dated 8th August, 4. 2019 having retrospective effect as coordinate Bench of the Tribunal in case of Dinesh Madhavlal Patel [TS-469-ITAT- 2019(Ahd)] 2019-TIOL-1556-ITAT-AHM dated 14th August, 2019 has already decided the issue as to the applicability of the captioned circular to the pending appeals in affirmative and what has been discussed above, we are of the considered view that the aforesaid appeals is not maintainable because of low tax effect i.e. less than Rs.50,00,000/- hence, the aforesaid appeals filed by the Revenue is hereby dismissed having been become infructuous.

However, in case, the present appeal is found to be maintainable at any stage for any technical reasons, the Department shall be at liberty to seek recall of this order under relevant provisions of law.

Both sides were in agreement, at the time of hearing before us; that the assessee’s Cross Objection deserved to be dismissed (being infructuous), if Revenue’s appeal was dismissed. In view of the foregoing, and as we have already dismissed Revenue’s appeal; we hereby dismiss assessee’s Cross Objection, being infructuous.

Objection filed by the Assessee; both are dismissed. Order pronounced in open court on 8th day of September, 2021 after conclusion of virtual hearing.

DCIT, CENTRAL CIRCLE, NOIDA vs. YPT ENTERTAINMENT HOUSE P. LTD., PATIALA

What did the Tribunal hold?

What were the facts?

What were the issues?

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