ADDL.CIT, SPECIAL RANGE-4, NEW DELHI vs. IIGM PVT. LTD., NEW DELHI

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ITA 6726/DEL/2017Status: DisposedITAT Delhi28 October 2020AY 2014-152 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the tax effect was below the revised monetary limit set by the CBDT. Consequently, the appeal was deemed not maintainable.

What were the facts?

The Revenue filed an appeal for the assessment year 2014-15. The tax effect in this appeal was below ₹50 lakhs. The CBDT had revised the monetary limit for filing departmental appeals to the ITAT to ₹50 lakhs.

What were the issues?

The primary issue was whether the Revenue's appeal was maintainable given the revised monetary limits for filing appeals as per CBDT circulars.

Which sections of the Income-tax Act were involved?

Not Applicable

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 & AND SHRI SUDHANSHU SRIVASTAVASHRI SUDHANSHU SRIVASTAVASHRI SUDHANSHU SRIVASTAVASHRI SUDHANSHU SRIVASTAVA

For Appellant: Ms. Rakhi Vimal, Senior DR

PER G.S. PANNU, VICE PRESIDENT PER G.S. PANNU, VICE PRESIDENT : PER G.S. PANNU, VICE PER G.S. PANNU, VICE PRESIDENT PRESIDENT

1.

This appeal by the Revenue for the assessment year 2014-15 is directed against the order of learned CIT(A)-35, New Delhi dated 17th August, 2017.

2.

It is observed that the tax effect in this appeal by the Revenue is below `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 `50 lakhs.

3.

Learned Senior DR agreed that the tax effect in this appeal of the Revenue is below `50 lakhs.

2 ITA-6726/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 the CBDT dated 8th August, 2019, as not maintainable.

5.

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

Above decision was announced on conclusion of Virtual Hearing on 28th October, 2020.

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