ITO, BANGALORE vs. M/S BODHI PROFESSIONAL SOLUTIONS PVT. LTD., BANGALORE

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ITA 996/BANG/2016Status: DisposedITAT Bangalore29 July 2020AY 2007-082 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 appeal was not maintainable due to the low tax effect, as per the CBDT circular. The circular also applies to pending appeals.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order. The tax effect in the appeal was below Rs. 50 lakhs, which is the threshold specified by CBDT Circular No. 17/2019.

What were the issues?

Whether the Revenue's appeal is maintainable before the Tribunal when the tax effect is below the threshold specified by the CBDT circular.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 250,Section 254

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCHES “ B ” BENCH: BANGALORE

Before: SHRI B.R. BASKARAN & SHRI PAVAN KUMAR GADALEShri Venkatesh Pani, Advocate. Shri Priyadarshi Misra, JCIT (D.R)

For Appellant: Shri Venkatesh Pani, Advocate
For Respondent: Shri Priyadarshi Misra, JCIT (D.R)
Hearing: 28.07.2020

O R D E R

PER SHRI PAVAN KUMAR GADALE, JM :

1.

The Revenue has filed an appeal against the order of Commissioner of Income Tax (Appeals)-1, Bangalore passed u/s. 143(3) r.w.s 254 and 250 of the Income Tax Act, 1961.

2.

At the time of hearing, it was brought to the knowledge of the Bench that the tax effect in the appeal is below Rs.50 lakhs, therefore covered by CBDT Circular No.17/2019 Dt.8.8.2019.We find as per the CBDT Circular No.17/2019

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