What did the Tribunal hold?

The Tribunal, considering the agreement of both parties and CBDT instructions regarding low tax effect appeals, dismissed the Revenue's appeal. The Assessee also stated they were not pressing their cross-objection.

The Revenue filed an appeal and the Assessee filed a cross-objection against an order of the CIT(A) for assessment year 2012-13. Both parties agreed that the tax effect in the Revenue's appeal was less than Rs. 50 lacs.

What were the issues?

The primary issue was the dismissal of the Revenue's appeal due to low tax effect and the Assessee's decision not to press their cross-objection.

ACIT vs M/S Becon Construction Pvt. Ltd… | ITAT Delhi 2020

Income Tax Appellate Tribunal, DELHI BENCH: ‘A’, NEW DELHI

Before: SHRI H.S. SIDHU & SHRI ANIL CHATURVEDI

filed the Cross Objection against the impugned order dated 25.7.2016 passed by the Ld. CIT(A)-24, New Delhi relevant to assessment year 2012-13.

At the time of hearing both the parties agreed that in the aforesaid Revenue Appeal the tax effect involved is less than Rs. 50 lacs and therefore, the same should be dismissed. At the same time, Ld. AR for the assessee submitted that he is not pressing the Cross Objection filed by the Assessee in the aforesaid Revenue Appeal, hence, the same may also be dismissed as not pressed.

Keeping in view of the statements made by both the partiers and in view of the Instructions of CBDT circulated vide Circular No.17/2019 Dated 08.08.2019, the Revenue’s Appeal as well as Assessee’s Cross Objection stand dismissed.

In the result, the Revenue’s Appeal as well as Assessee’s Cross Objection stand dismissed.

The decision was pronounced in the Open Court on 17.12.2020.

ACIT, NEW DELHI vs. M/S BECON CONSTRUCTION PVT. LTD., NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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