What did the Tribunal hold?

The Tribunal noted that the tax effect was below the prescribed monetary limit. Therefore, the grounds raised by the Revenue were not maintainable, and the appeal was dismissed.

The Revenue filed an appeal against the order of the NFAC for AY 2018-19. The Revenue's representative submitted that the tax effect in the appeal was below the monetary limit prescribed by CBDT Circular No. 17/2019.

What were the issues?

The primary issue was whether the Revenue's appeal was maintainable given the tax effect was below the CBDT's monetary limit for filing appeals.

ITO vs Shri Bhairavnath Multi State… | ITAT Pune 2022

Income Tax Appellate Tribunal, PUNE BENCHES, PUNE

Before: SHRI PARTHA SARATHI CHAUDHUARY, J.M

For Appellant: Shri Prateek Jha

For Respondent: Shri Piyush Kumar Singh Yadav

Date of Hearing : 18-10-2022 Date of Pronouncement : 21-10-2022 ORDER This appeal preferred by the Revenue emanates from the order of the National Faceless Appeal Centre (NFAC), Delhi, dated 18-05-2022 for the Assessment Year 2018-19.

At the outset, the ld. A.R submitted that in this revenue’s appeal, the tax effect is below Rs. 50.00 lakhs. Demonstrating the same, he submitted that the total addition is Rs. 40.00 lakhs and the tax effect is Rs. 12.59 lakhs. The ld. D.R conceded these submissions.

Admittedly, the tax effect involved in this appeal is below monetary limit fixed by the CBDT Circular vide its latest Circular No. 17/2019, dated 08-08-2019. Thus, grounds raised by the Revenue fail and the appeal is not maintainable. Therefore, the appeal of Revenue is dismissed.

In the result, the appeal of Revenue is dismissed.

Order pronounced in the open court on _21st October 2022

INCOME-TAX OFFICER WARD -3, SATARA vs. SHRI BHAIRAVNATH MULTI STATE CO-OP CREDIT SOCIETY LTD, SATARA

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments