ACIT, NEW DELHI vs. M/S LG LIFE SCIENCES INDIA PVT. LTD., NEW DELHI

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ITA 1610/DEL/2016Status: DisposedITAT Delhi03 October 2019AY 2011-122 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, dismissed the appeal filed by the revenue.

What were the facts?

The revenue filed an appeal before the ITAT. The tax effect in this appeal was below the monetary limit prescribed by CBDT circular No. 17/2019.

What were the issues?

Applicability of CBDT circular No. 17/2019 to pending appeals.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘I-2’ BENCH,

Before: SHRI N.K. BILLAIYA & SHRI SUCHITRA KAMBLE

For Appellant: Ms. Vrinda Tulsan, Advocate
Hearing: 03.10.2019Pronounced: 03.10.2019

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 03.10.2019.

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