INCOME TAX OFFICER,WARD-1, UDUPI vs. MANIPAL TECHNOLOGIES LIMITED, MANIPAL

PDF · subscribers
ITA 2303/BANG/2024Status: DisposedITAT Bangalore14 October 2025AY 2014-15Bench: SHRI PRASHANT MAHARISHI (Vice President), SHRI SOUNDARARAJAN K., JUDICIAL MEMBER | Detail | Value | |---------------------------|--------------------------------------------------------------------| | ITA No. | 2303/Bang/2024 | | Assessment year | 2014-15 | | Appellant | The Income Tax Officer, Ward 1, Udupi. | | Respondent | Manipal Technologies Ltd., Udayavani Building, Press Corner, Manipal. PAN: AABCM 9516H | | Appellant represented by | Shri Aseem Mishra, CIT(DR), ITAT, Benga2 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the Revenue's appeal as the tax effect of Rs.59,83,534 was below the revised monetary threshold of Rs.60 lakhs, as stipulated by CBDT Circular No.09/2024 dated 17.9.2024. The Department, acknowledging the low tax effect and compliance with the circular, withdrew its appeal.

What were the facts?

The Revenue filed an appeal for the assessment year 2014-15 against an order passed by the CIT(Appeals) dated 25.2.2020. The CIT(Appeals) had previously allowed the assessee's appeal, which was filed against an assessment order from the DCIT, Circle 1, Udupi.

What were the issues?

Whether the Revenue's appeal is maintainable given that the tax effect falls below the monetary limit prescribed by the CBDT Circular.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH : BANGALORE

Before: SHRI PRASHANT MAHARISHI & SHRI SOUNDARARAJAN K.

For Appellant: Shri Aseem Mishra, CIT(DR), ITAT, Bengaluru
For Respondent: Dr. Shetall, Advocate
Hearing: 14.10.2025Pronounced: 14.10.2025

Per Prashant Maharishi, Vice President

1.

This appeal is filed by the Revenue (the appellant) for the assessment year 2014-15 against the appellate order passed by the learned CIT(Appeals), Mangaluru [ld. CIT(A)] dated 25.2.2020 wherein the appeal filed by the assessee against the assessment order passed by the DCIT, Circle 1, Udupi was allowed.

2.

We have heard both the parties. The ld. DR has filed a letter dated 11.08.2025 stating that the tax effect in this appeal by the Revenue amounts to Rs.59,83,534 which is below the revised threshold of Rs.60 lakhs prescribed by CBDT Circular No.09/2024 dated 17.9.2024 and this case does not fall within any of the exceptions laid out in the said Circular. In this regard, copy of letter from the AO dated 8.8.2025 is also filed. In view of the above, it was submitted that the Department withdraws the appeal. Accordingly, in view of the low tax effect, the appeal filed by the Department is dismissed.

Pronounced in the open court on this 14th day of October, 2025.

Recent GST High Court judgments

Search GST case law →