ACIT, NEW DELHI vs. M/S. PEARL BOTTLING PVT. LTD., VISAKHAPATNAM

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ITA 2499/DEL/2017Status: DisposedITAT Delhi26 August 2019AY 2006-073 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 noted that the tax effect was below the monetary limit for appeals as per CBDT Circular No. 17/2019, which was applicable to pending appeals. Therefore, the appeal was dismissed.

What were the facts?

The Revenue preferred an appeal against the order of the CIT(A) for Assessment Year 2006-07. The tax effect involved in the grounds of appeal was below the monetary limit prescribed by CBDT Circular No. 17/2019.

What were the issues?

Whether the appeal filed by the Revenue is maintainable given the low tax effect in light of CBDT Circular No. 17/2019.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘F’ BENCH,

Before: MS. SUSHMA CHOWLA & BEFORE SHRI N.K. BILLAIYA,

Hearing: 26/08/2019Pronounced: 26/08/2019

PER N.K. BILLAIYA, ACCOUNTANT MEMBER,

1.

This appeal by the Revenue is preferred against the order of the Ld. CIT(A)-2 Guntur dated 25.1.2017 New Delhi, pertaining to A.Y. 2006-07.

2.

The Revenue has raised three substantive grounds of appeal and a perusal of the quantum involved in the grounds of appeal shows that the tax effect is less than the monetary limit fixed by the CBDT with its Circular No. 17/2019 dated 8.8.2019. Further the CBDT vide letter dated 20.8.2019 addressed to all the Principal Chief Commissioners of Income Tax has clarified that Circular No. 17/2019 is applicable to pending appeals.

3.

In the light of the above, this appeal by the Revenue is dismissed. The order is pronounced in the open court on 26/08/2019.

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