ITO, WARD- 126(2), NEW DELHI vs. VICHARA TECHNOLOGY (I) PVT. LTD., NEW DELHI

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ITA 6142/DEL/2017Status: DisposedITAT Delhi23 February 2021AY 2011-123 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 Revenue's appeal as the tax effect was below the threshold stipulated by the CBDT. The assessee's cross-objection was also dismissed as it was not pressed by the counsel.

What were the facts?

The Revenue filed an appeal and the assessee filed a cross-objection against the CIT(A)'s order for AY 2011-12. The Revenue's appeal was to be dismissed due to low tax effect as per CBDT instructions.

What were the issues?

The primary issue was the maintainability of the Revenue's appeal based on the tax effect. The secondary issue was the assessee's cross-objection.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘I-2’, NEW DELHI

Before: SH. N. K. BILLAIYA & MS. SUCHITRA KAMBLE

For Respondent: Ms. Lalita Krishana Murty, Advocate
Hearing: 23/02/2021Pronounced: 23/02/2021

PER N. K. BILLAIYA, AM:

1.

This appeal filed by the revenue and the cross objection by the assessee are preferred against the order of the CIT(A)-13, New Delhi dated 30.06.2017 pertaining to A.Y.2011-12.

2.

The appeal of the revenue has to be dismissed as the tax effect is less than Rs. 50,00,000/- and as per the CBDT order No.17 of 2019 dated 08.08.2019. The revenue is directed not to file appeal before the Tribunal if the tax effect is less than Rs.50,00,000/-. Accordingly the appeal of the revenue is dismissed. Cross Objection No.20/Del/2018 ( A.Y.2011-12) 3. The counsel did not press the cross objection filed by the assessee and the same are also dismissed as not pressed. 4. Decision announced in the open court in the presence of both the representatives on 23.02.2021.

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