ASST. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(1), HYDERABAD vs. SAROTHAM REDDY CHERAKU, HYDERABAD

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ITA 203/HYD/2019Status: DisposedITAT Hyderabad30 August 2019AY 2014-154 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed all the appeals filed by the Revenue due to low tax effect, as per CBDT Circulars. The Revenue was granted liberty to seek recall if any appeal fell within the exceptions mentioned in the circulars.

What were the facts?

The Revenue filed multiple appeals before the Income Tax Appellate Tribunal (ITAT) against orders of the Commissioner of Income Tax (Appeals). The tax effect in all these appeals was below Rs. 50.00 lakhs.

What were the issues?

The primary issue was whether appeals filed by the Revenue with a tax effect below a certain threshold, as stipulated by CBDT circulars, should be entertained by the Tribunal.

Which sections of the Income-tax Act were involved?

N/A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD BENCH-A AT HYDERABAD

Before: Smt. P. MADHAVI DEVI & Shri. A. MOHAN ALANKAMONY

For Respondent: Smt. Neeju Gupta, Smt. Matta Padmaa

Per Smt. P. Madhavi Devi, J.M. All these appeals are the appeals of the Revenue for the relevant A.Y. of the respective assessees against the order of the respective CIT (A).

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Low Tax Appeals Group 30 Aug 2019 - A

2.

At the time of hearing it has been brought to our notice that as per the CBDT Circulars No.03/2018 dated 11.07.2018 and Circular No.17 of 2019 dated 9th August, 2019, the tax limit for filing of appeal by the Revenue before the Tribunal has been fixed at Rs.50.00 lakhs. Since the tax effect in all these appeals is less than Rs.50.00 lakh, we are dismissing the same on account of low tax effect with the liberty to the Revenue to seek recall of the order, if any of these appeals falls within the exceptions mentioned in the Circulars cited above.

3.

In the result, all these appeals filed by the Revenue are dismissed as withdrawn and the cross objections are dismissed as infructuous.

Order pronounced in the Open Court on 30 August 2019.

(A. MOHAN ALANKAMONY) (P. MADHAVI DEVI) ACCOUNTANT MEMBER JUDICIAL MEMBER Hyderabad dated 30 August 2019 Vinodan/sps Copy to: 1 All the Appellants 2 All the Respondents 3 All the Commissioners of Income Tax (Appeals) 4 All the Principal Commissioners of Income Tax 5 The CIT-DR, ITAT, A-Bench / B-Bench, Hyderabad 6 Guard File By Order 1 Draft dictated on 30 Aug 2019 2 Draft placed before author 30 Aug 2019 3 Draft proposed & placed before the Aug 2019 second Member 4 Draft discussed/approved by second Aug 2019 Member 5 Approved Draft comes to the Sr.PS /PS Aug 2019 6 Kept for pronouncement on Aug 2019 7 File sent to the Bench Clerk Aug 2019 8 Date on which file goes to the Head Aug 2019 Clerk 9 Date of Dispatch of order Aug 2019

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