DCIT, CENTRAL CIRCLE- I, GURUGRAM vs. HANAK PROPERTIES (P) LTD., NEW DELHI
In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal dismissed the Revenue's appeal. This was done in accordance with CBDT Circular No. 17/2019, which mandates withdrawal of appeals with a tax effect below Rs. 50 lacs.
What were the facts?
The Revenue filed an appeal before the ITAT for the assessment year 2013-14. The Revenue later requested withdrawal of the appeal as the tax effect was below the monetary limit prescribed by CBDT circular.
What were the issues?
Whether the appeal filed by the Revenue is maintainable given the CBDT's monetary limit for filing appeals.
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
ORDER
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