DCIT, DEHRADUN vs. M/S. JUYAL & CO. (AOP), DEHRADUN

PDF · subscribers
ITA 4852/DEL/2016Status: DisposedITAT Delhi17 September 2019AY 2010-112 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 the CBDT Circular No. 17/2019, decided to dismiss the appeal filed by the revenue.

What were the facts?

The revenue filed an appeal before the ITAT. The tax effect in the appeal was less than the monetary limit fixed by the CBDT.

What were the issues?

Applicability of CBDT circular regarding monetary limits for pending appeals.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘D’ BENCH,

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

Hearing: 17.09.2019Pronounced: 17.09.2019

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.

4.

In the result, the appeal filed by the Revenue stand dismissed.

The order is pronounced in the open court on 17.09.2019.

Recent GST High Court judgments

Search GST case law →