ACIT, NEW DELHI vs. M/S. RUPA PUBLICATIONS INDIA (P) LTD., DELHI

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ITA 6038/DEL/2016Status: DisposedITAT Delhi01 October 2019AY 2012-132 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, held that the appeal filed by the revenue was to be dismissed. This was due to the tax effect being below the stipulated monetary limit for appeals.

What were the facts?

The revenue filed an appeal before the ITAT. The tax effect in the appeal was below the monetary limit prescribed by the CBDT. The CBDT circular clarified its applicability to pending appeals.

What were the issues?

Whether the revenue's appeal, with a tax effect below the monetary limit, should be dismissed in accordance with the CBDT circular.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘F’ BENCH,

Before: SHRI N.K. BILLAIYA & SHRI SUDHANSHU SRIVASTAVA

For Appellant: Smt. Sulekha Verma, CIT DR
Hearing: 01.10.2019Pronounced: 01.10.2019

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 01.10.2019.

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