What did the Tribunal hold?

The Tribunal granted permission to the Revenue to withdraw its appeal. The withdrawal was based on a CBDT circular regarding the tax effect threshold for filing appeals.

The Revenue filed an appeal before the Income Tax Appellate Tribunal. During the hearing, the Departmental Representative requested permission to withdraw the appeal.

What were the issues?

The primary issue was whether the appeal filed by the Revenue met the monetary limit prescribed by the CBDT for filing appeals before the Tribunal.

ACIT vs M/S.Indiavision Satellite… | ITAT Cochin 2018

Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN

Before: Shri Chandra Poojari, AM & Shri George George K, JM

Hearing: 04.10.2018Pronounced: 04.10.2018

Per Chandra Poojari, AM

At the time of hearing before us, the learned Departmental Representative requested for permission to withdraw the appeal filed by the Revenue, since the tax effect is below the taxable limit to file the appeal before the Tribunal as per latest Circular No. 3/2018 dated 11.07.2018 issued by the Central Board of Direct Taxes (CBDT). We, therefore, permit the Revenue to withdraw its appeal with the permission to file Miscellaneous Application to recall this order, if necessary.

In the result, Revenue’s appeal is dismissed, as withdrawn.

ITA No.154/Coch/2017. 2 M/s.India Vision Satellite Communications Ltd.

Order pronounced on this 04th day of October, 2018.

Sd/- Sd/- (George George K) (Chandra Poojari) JUDICIAL MEMBER ACCOUNTANT MEMBER

Cochin ; Dated : 04th October, 2018. Devdas*

Copy of the Order forwarded to : 1. The Applicant. 2. The Respondent. 3. The CIT (A)-III, Kochi 4. The CIT(TDS) Kochi. 5. DR, ITAT, Cochin 6. Guard file.

BY ORDER,

(Asstt. Registrar) ITAT, Cochin

THE ACIT(TDS), COCHIN vs. M/S.INDIAVISION SATELLITE COMMUNICATIONS LTD, COCHIN

What did the Tribunal hold?

What were the facts?

What were the issues?

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