ASST.DIRECTOR OF INCOME-TAX (INTERNATIONAL TAXATION)-II, HYDERABAD vs. M/S. VENSAT SERVICES PVT. LTD., HYDERABAD
What did the Tribunal hold?
The Tribunal considered the request for withdrawal of the appeal by the Revenue. It was noted that the case did not fall under any exceptional clauses specified by the CBDT.
What were the facts?
The Revenue filed an appeal before the ITAT for the Assessment Year 2012-13. The Assessing Officer later requested withdrawal of the appeal due to low tax effect as per CBDT Circular No. 3/2018.
What were the issues?
The primary issue was whether the Revenue's appeal should be withdrawn and dismissed based on the low tax effect stipulated by a CBDT circular.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, Hyderabad ‘ B ‘ Bench, Hyderabad
Before: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman
Per Smt. P. Madhavi Devi, J.M.
This is Revenue’s appeal for the A.Y 2012-13.
The AO, vide letter dated 1/7/2018, requested for withdrawal of the appeal in view of the CBDT Circular No.3/2018 dated 28.2.2018 on account of low tax effect. The AO has clarified that after verification, it has been found that this case does not fall also under the new exceptional clauses specified by the CBDT vide the above cited circular. Taking the same into consideration, the appeal of the Revenue is dismissed.
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ITA No 107 of 2014 Vensat Tech Services P Ltd Hyderabad.
In the result, Revenue’s appeal is dismissed.
Order pronounced in the Open Court on 5th March, 2019.
Sd/- Sd/- (S.Rifaur Rahman) (P. Madhavi Devi) Accountant Member Judicial Member
Hyderabad, dated 5th March, 2019. Vinodan/sps
Copy to:
1 Dy.CIT-2, International Taxation, Room No.506, 5th Floor, Basheerbagh, Hyderabad 2 M/s. Vensat Tech Services P Ltd, No.687 Road No.33, Jubilee Hills, Hyderabad 3 Add.DIT(IT)-II Hyderabad 4 Director (International Taxation) Hyderabad 5 The DR, ITAT Hyderabad 6 Guard File
By Order
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