What did the Tribunal hold?

The Tribunal dismissed the appeal filed by the Revenue. This decision was based on the CBDT Circular No. 17/2019, which revised the monetary limit for departmental appeals to the ITAT to Rs. 50 lakhs.

The Revenue filed an appeal against the order of the CIT(A) for assessment year 2009-10. The tax effect in the appeal was below Rs. 50 lakhs.

What were the issues?

The primary issue was whether the Revenue's appeal should be entertained given the revised monetary limits for appeals set by the CBDT.

DCIT vs M/S. Metlife Global Operations… | ITAT Delhi 2020

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

Before: SHRI G.S. PANNU & SHRI AMIT SHUKLA

For Appellant: Shri Mudit Sharma, CA

For Respondent: Shri M. Barnwal, Sr. DR

Hearing: 16.11.2020Pronounced: 16.11.2020

PER G.S. PANNU, VICE PRESIDENT

This appeal by the Revenue is directed against the order of learned CIT(A)-44, New Delhi and pertains to assessment year 2009-10.

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 ITA 3799/D/2017 revised the monetary limit for filing of the departmental appeals to the ITAT at Rs. 50 lakhs.

Learned Senior DR agreed with the same.

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.

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

Above decision was announced on conclusion of Virtual Hearing on 16th November, 2020.

DCIT, NEW DELHI vs. M/S. METLIFE GLOBAL OPERATIONS SUPPORT CENTRE PVT. LTD., NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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