ASSISTANT COMMISSIONER OF INCOME-TAX vs. SHRI RATANLAL CHUNILAL BAFNA, JALGAON

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ITA 59/PUN/2016Status: DisposedITAT Pune21 November 2019AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal held that the appeals filed by the Revenue were not maintainable due to the low tax effect. Consequently, the appeals were dismissed as withdrawn in accordance with the CBDT Circular.

What were the facts?

The Revenue filed appeals against the orders of the CIT(A) for assessment years 2005-06, 2007-08, and 2010-11. The tax effect involved in these appeals was below the monetary limit fixed by a CBDT Circular.

What were the issues?

The primary issue was whether the Revenue's appeals were maintainable given that the tax effect was below the prescribed monetary limit set by the CBDT.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, PUNE

Before: SHRI D. KARUNAKARA RAO & SHRI S.S. VISWANETHRA RAVI

For Appellant: Shri Sunil Ganoo
For Respondent: Shri Hoshang Boman Irani

आदेश / ORDER

PER S.S. VISWANETHRA RAVI, JM :

The captioned appeals by the Revenue against the orders dated 20-10-2015 and 21-10-2015 passed by the Commissioner of Income Tax (Appeals)-12, Pune for assessment years 2005-06, 2007-08 and 2010-11.

2 ITA Nos.56, 58 & 59/PUN/2016, A.Ys. 2005-06, 2007-08 & 2010-11

2.

Admittedly, the tax effect involved in the captioned appeals is below monetary limit fixed by the CBDT Circular vide its latest Circular No. 17/2019, dated 08-08-2019. Thus, grounds raised by the Revenue fail and the appeals are not maintainable. Therefore, the appeals of Revenue are dismissed as withdrawn in terms of CBDT Circular mentioned here-in- above.

3.

In the result, the appeals of Revenue are dismissed.

Order pronounced in the open court on 21st November, 2019.

Sd/- Sd/- (D.Karunakara Rao) (S.S. Viswanethra Ravi) ACCOUNTANT MEMBER JUDICIAL MEMBER ऩुणे / Pune; ददनाांक / Dated : 21st November, 2019 GCVSR आदेश की प्रनिलऱपप अग्रेपषि / Copy of the Order forwarded to : अऩीऱाथी / The Appellant. 1. प्रत्यथी / The Respondent. 2. आयकर आयुक्त (अऩीऱ) / The CIT(A)-12, Pune 3. 4. The Pr.CIT Central, Nagpur ववभागीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, “बी” बेंच, 5. ऩुणे / DR, ITAT, “B” Bench, Pune. गार्ड फ़ाइऱ / Guard File. 6. //सत्यावऩत प्रतत// True Copy// आदेशानुसार / BY ORDER,

वररष्ठ तनजी सधचव / Sr. Private Secretary आयकर अऩीऱीय अधधकरण, ऩुणे / ITAT, Pune

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