INCOME TAX OFFICER WARD-6(2)(4), BANGALORE vs. M/S BEL EMPLOYEES HOUSE BUILDING CO-OPERATIVE SOCIETY LTD, BANGALORE

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ITA 1586/BANG/2017Status: DisposedITAT Bangalore05 October 2021AY 2009-102 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal granted the Revenue's request to withdraw the appeals. The withdrawal was based on the tax effect being below the threshold for filing appeals as per CBDT Circular No. 17/2019.

What were the facts?

The Revenue filed appeals against the orders of the CIT(A) for assessment years 2009-2010 and 2010-2011. The Standing Counsel for the Revenue requested permission to withdraw these appeals.

What were the issues?

The primary issue was whether the Revenue's appeals should be withdrawn due to the low tax effect, as per CBDT guidelines.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE “SMC-C” BENCH, BANGALORE

Before: Shri George George K

Hearing: 05.10.2021Pronounced: 05.10.2021

Heard together (2 matters)

ITA No.1586/Bang/2017
ITA No.1587/Bang/2017

Read from the judgment's own cause title. This page is filed under one of them.

O R D E R These appeals at the instance of the Revenue are directed against consolidated order of the CIT(A) dated 24.02.2017. The relevant assessment years are 2009-2010 and 2010-2011.

2.

At the time of hearing before me, the learned Standing Counsel requested for permission to withdraw the appeals 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. 17/2019 dated 08th August, 2019 issued by the Central Board of Direct Taxes (CBDT).

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