DCIT, MUZAFFARNAGAR vs. M/S. RADHEY METALLOYS PVT. LTD., MUZAFFARNAGAR

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ITA 2959/DEL/2017Status: DisposedITAT Delhi25 November 2020AY 2012-132 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 noted that the CBDT's Circular No. 17/2019 revised the monetary limit for filing departmental appeals to the ITAT at Rs. 50 Lakhs. The Revenue's counsel agreed with this position.

What were the facts?

The Revenue filed an appeal before the ITAT for the assessment year 2012-13. The assessee submitted that the tax effect in the appeal was below Rs. 50 Lakhs.

What were the issues?

Whether the Revenue's appeal should be dismissed based on the revised monetary limit for filing appeals as per CBDT circular.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI G.S. PANNUSHRI G.S. PANNU & AND BEFORE SHRI G.S. PANNUSHRI G.S. PANNU

For Appellant: Shri M. Baranwal, Sr. DR, Shri S.K. Tandon, CA
Pronounced: 25.11

ORDER ORDER ORDER ORDER

This appeal by the Revenue for the assessment year 2012-13 is directed against the order of learned CIT(A), Muzaffarnagar dated 02.03.2017.

2.

At the time of hearing before us, it was submitted by the learned counsel for the assessee that the tax effect in this appeal by the Revenue is below Rs.50 Lakhs. The CBDT in its Circular No.17/2019 dated 8th August, 2019 has revised the monetary limit for filing of the departmental appeals to the ITAT at Rs. 50 Lakhs.

3.

Learned Senior DR agreed with the same.

2 ITA-2959/Del/2017

4.

In view of the above position, we deem it proper to dismiss the appeal of the Revenue in the light of the Circular No.17/2019 of CBDT dated 8th August, 2019.

5.

In the result, the appeal of the Revenue is dismissed.

Decision pronounced in the open Court on 25th November, 2020.

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