INCOME-TAX OFFICER, WARD - 2 (2), NASHIK vs. M/S. PITAMBER ROLLING MILLS PVT.LTD, NASHIK

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ITA 456/PUN/2019Status: DisposedITAT Pune11 May 2022AY 2010-113 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 held that the grounds raised by the Revenue failed due to the low tax effect. Consequently, the appeal was not maintainable as per the CBDT Circular.

What were the facts?

The Revenue preferred an appeal before the ITAT against an order of the CIT(A) for AY 2010-11. The tax effect involved in the appeal was below the monetary limit fixed by a CBDT Circular.

What were the issues?

Maintainability of the appeal before the ITAT due to the tax effect being below the prescribed monetary limit as per CBDT Circular.

Which sections of the Income-tax Act were involved?

Not Applicable

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH, PUNE

For Respondent: Shri R.G. Gawli

ORDER

PER PARTHA SARATHI CHAUDHURY, JM

1.

This appeal preferred by Revenue emanates from order of the Commissioner of Income Tax(A)-2, Nashik dated 03-01-2019 for A.Y. 2010-11.

2.

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 Therefore, the appeal of Revenue is dismissed as withdrawn in terms of CBDT Circular mentioned here-in-above.

3. In the result, the appeal of Revenue is dismissed. Order pronounced in the open court on ____ day of May 2022

Sd/- sd/- (R.S. SYAL) (PARTHA SARATHI CHAUDHURY) VICE PRESIDENT JUDICIAL MEMBER Pune; Dated, this 11th day of May 2022 Ankam //// TRUE COPYT //// Copy of the Order forwarded to :

1. 1. The Appellant.

2. The Respondent.

3. The CIT (A)-12 Pune 4. The Pr. CIT Central, Nagpur 5. The D.R. ITAT ‘B’ Bench, Pune.

5. Guard File BY ORDER,

Sr. Private Secretary ITAT, Pune.

Date 1 Draft dictated on 09-05-2022 Sr.PS 2 Draft placed before author 09-05-2022 Sr.PS 3 Draft proposed and placed before the JM/AM second Member 4 Draft discussed/approved by second AM/JM Member 5 Approved draft comes to the Sr. PS Sr.PS 6 Kept for pronouncement on 11-05-2022 Sr.PS 7 Date of uploading of order 11-05-2022 Sr.PS 8 File sent to Bench Clerk 11-05-2022 Sr.PS 9 Date on which the file goes to the Head Clerk 10 Date on which file goes to the A.R 11 Date of dispatch of order

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