What did the Tribunal hold?

The Tribunal noted that the Revenue had applied to withdraw the appeal due to a low tax effect, as per CBDT circulars. Consequently, the appeal was dismissed as withdrawn.

The Revenue Department filed an appeal against an order passed by the CIT(A). The appeal was for the assessment year 2012-13. The Revenue sought to withdraw the appeal.

What were the issues?

Whether the Revenue's application to withdraw the appeal should be allowed based on CBDT circulars regarding low tax effect.

The Asstt. Commissioner of Income… vs Sh. Rakesh Kumar, Muktsar | ITAT Amritsar 2018

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR

Before: SH. N.K.SAINI & SH. N.K.CHOUDHRY

Hearing: 29.11.2018Pronounced: 29.11.2018

PER N.K. CHOUDHRY,(JM) The instant appeal has been filed by the Revenue Department, on feeling aggrieved against the order dated 03.05.2016 passed by the Ld. CIT(A)-Bathinda, u/s 250(6) of the I.T. Act, 1961 (hereinafter called as ‘the Act’).

At the outset, it is brought to our notice that the Revenue/Department has submitted an application for withdrawing the said appeal as per CBDT Circular No.03 of 2018, dated 11.07.2018 as amended by Circular dated 20.08.2018 being a low tax effect case. Therefore, the appeal is dismissed as withdrawn.

ITA No.368(Asr)/2016 (A.Y.2012-13) 2 ACIT v. Sh. Rakesh Kumar, Muktsar

In the result, the appeal filed by the Revenue Department stands dismissed. Order pronounced in the open Court on 29.11.2018. (N.K.SAINI) (N.K.CHOUDHRY) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 29.11.2018 /PK/ Ps. Copy of the order forwarded to: (1) Sh. Rakesh Kumar S/o Sh. Vijay Kumar, Green Park Colony, Muktsar. (2) The ACIT, Bathinda (3) The CIT(A), Bathinda (4) The CIT concerned. (5) The SR DR, I.T.A.T., AmritsarBy order

THE ASSTT. COMMISSIONER OF INCOME TAX, BATHINDA vs. SH. RAKESH KUMAR, MUKTSAR

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments