DEPUTY COMMISSIONER OF INCOME-TAX, PUNE vs. M/S. ALCOB INDIA PVT.LTD, PUNE

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ITA 1115/PUN/2017Status: DisposedITAT Pune12 July 2019AY 2007-084 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 held that the Revenue's appeal was not maintainable due to low tax effect, as per CBDT Circular No. 3 of 2018. The appeal was dismissed without expressing any opinion on the merits of the case.

What were the facts?

The Revenue appealed against the CIT(A)'s order which granted partial relief to the assessee. The original assessment was accepted, but the case was re-opened, leading to a higher taxable income. The Revenue's appeal was based on grounds related to reconciliation of sales and lack of supporting evidence.

What were the issues?

The primary issue was the maintainability of the Revenue's appeal before the ITAT due to a low tax effect, as per CBDT guidelines.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147,Section 148

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE

Before: SHRI ANIL CHATURVEDI, AM & SHRI VIKAS AWASTHY, JM

For Appellant: Shri Umesh Patwardhan
For Respondent: Shri Pankaj Garg
Hearing: 11.07.2019

//// व"र"ठ "नजी स"चव / Sr. Private Secretary आयकर अपील"य अ"धकरण ,पुणे / ITAT, Pune.

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