DCIT, CENTRAL CIRCLE-II, FARIDABAD vs. PERFECT REALTECH P.LTD, FARIDABAD
ITA 3356/DEL/2018Status: DisposedITAT Delhi30 July 2021AY 2008-093 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 dismissed the Revenue's appeal as not maintainable. This was in accordance with the CBDT circular regarding the monetary limit for appeals.
What were the facts?
The Revenue filed an appeal before the ITAT for assessment year 2008-09. The CBDT issued a circular prescribing a monetary limit for filing appeals. The present appeal fell below this limit.
What were the issues?
Whether the appeal filed by the Revenue is maintainable given the tax effect is below the monetary limit prescribed by the CBDT circular.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘A’: NEW DELHI
Before: SHRI G.S. PANNU & SHRI AMIT SHUKLA
Hearing: 30.07.2021Pronounced: 30.07.2021
ORDER
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