What did the Tribunal hold?

The Revenue Department applied to withdraw the appeal due to low tax effect, as per CBDT circulars. The Tribunal accepted the withdrawal application.

The Revenue Department filed an appeal against an order passed by the CIT(A). The appeal was for the assessment year 2011-12.

What were the issues?

Whether the Revenue's appeal should be withdrawn due to low tax effect.

ITO vs Mesers Indian Freightways… | 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 30.03.2018 passed by the Ld. CIT(A)-Jalandhar, 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 Therefore, the appeal is dismissed as withdrawn.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.355(Asr)/2018 (A.Y.2011-12) 2 ITO v. Indian Freightways, Jal.

In the result, the appeal filed by the Revenue Department stands dismissed. Order pronounced in the open Court on 29.11.2018. Sd/- Sd/- (N.K.SAINI) (N.K.CHOUDHRY) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated:29.11.2018 /PK/ Ps. Copy of the order forwarded to: (1) M/s. Indian Freightways, 16, Patel Chowk, Jalandhar. (2) The ITO Ward-I(2), Jalandhar (3) The CIT(A), Jalandhar (4) The CIT concerned. (5) The SR DR, I.T.A.T., Amritsar

INCOME TAX OFFICER, WARD I(2), JALANDHAR vs. MESERS INDIAN FREIGHTWAYS, JALANDHAR

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