DCIT, NEW DELHI vs. M/S GEODIS OVERSEAS PVT. LTD., GURGAON

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ITA 2995/DEL/2017Status: DisposedITAT Delhi30 January 2020AY 2003-042 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, in light of CBDT Circular No. 17/2019, which is applicable to pending appeals, decided to dismiss the revenue's appeal.

What were the facts?

The revenue filed an appeal before the Income Tax Appellate Tribunal. The tax effect in the appeal was below the monetary limit prescribed by the CBDT.

What were the issues?

Applicability of CBDT Circular No. 17/2019 to pending appeals and whether the appeal should be dismissed due to low tax effect.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘C’ BENCH,

Before: SHRI N.K. BILLAIYA & SHRI KULDIP SINGH

For Respondent: Ms. Surbhi Suri, Advocate
Hearing: 29.01.2020Pronounced: 30.01.2020

PER N. K. BILLAIYA, AM:

1.

The above captioned appeal by the revenue is taken up as in this appeal the tax effect is less than the monetary limit fixed by the CBDT in its circular No.17/2019 dated 08.08.2019.

2.

Vide letter dated 20.08.2019 addressed to all the Principal Chief Commissioners of Income Tax, the board has clarified that circular No.17/2019 is applicable to all pending appeals.

3.

In the light of the CBDT Circular No.17/2019 the above appeal by the revenue is dismissed.

The order is pronounced in the open court on 30.01.2020.

Sd/- Sd/- [KULDIP SINGH] [N.K. BILLAIYA] JUDICIAL MEMBER ACCOUNTANT MEMBER Dated:30.01.2020 *Neha* Copy forwarded to: 1. Appellant 2. Respondent 3. CITi 4. CIT(A) 5. DR

Asst. Registrar ITAT, New Delhi

Date of dictation 30.01.2020 Date on which the typed draft is placed before the dictating 30.01.2020 Member 30.01.2020 Date on which the typed draft is placed before the Other member 30.01.2020 Date on which the approved draft comes to the Sr.PS/PS

30.01.2020 Date on which the fair order is placed before the Dictating Member for Pronouncement 30.01.2020 Date on which the fair order comes back to the Sr. PS/ PS

30.01.2020 Date on which the final order is uploaded on the website of ITAT 30.01.2020 Date on which the file goes to the Bench Clerk

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