ACIT(INTERNATIONAL TAXATION), CIRCLE-1(2)(2), NEW DELHI vs. DHI, DENMARK

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ITA 4851/DEL/2018Status: DisposedITAT Delhi26 March 2021AY 2013-142 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 dismissed the appeals of the Revenue. This decision was based on the CBDT Circular No. 17/2019, which revised the monetary limit for filing departmental appeals to the ITAT to Rs. 50 Lakhs.

What were the facts?

The Revenue filed appeals for assessment years 2013-14 and 2014-15. The tax effect in these appeals was below Rs. 50 Lakhs.

What were the issues?

The primary issue was whether the Revenue's appeals should be entertained given the low tax effect in light of the CBDT's revised monetary limits for appeals.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & BEFORE SHRI G.S. PANNU & SHRI K. NARASIMHA CHARY SHRI K. NARASIMHA CHARYSHRI SHRI

For Appellant: Shri M. Baranwal, Senior DR
For Respondent: Ms. Prashuka Jain, CA
Hearing: 26.03

PER G.S. PANNU PER G.S. PANNU, , , , VP PER G.S. PANNU PER G.S. PANNU VP VP : VP These appeals by the Revenue for the assessment years 2013-14 & 2014-15 are directed against the order of learned CIT-44, New Delhi dated 30th November, 2017 and 31st October, 2017.

2.

At the time of hearing before us, it was submitted by the learned counsel for the assessee that the tax effect in these appeals by the Revenue is below Rs.50 Lakhs. The CBDT in its Circular No.17/2019 dated 8th August, 2019 has revised the monetary limit for filing of the departmental appeals to the ITAT at Rs. 50 Lakhs.

3.

Learned Senior DR agreed with the same.

2 ITA-4851 & 4852/Del/2018

4.

In view of the above position, we deem it proper to dismiss the appeals of the Revenue in the light of the Circular No.17/2019 of CBDT dated 8th August, 2019.

5.

In the result, the appeals of the Revenue are dismissed.

1.

Above decision was announced in the presence of both parties on conclusion of Virtual Hearing on 26th March, 2021.

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