DCIT, NEW DELHI vs. M/S SHILPI CABLE TECHNOLOGIES LTD., NEW DELHI

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ITA 5953/DEL/2015Status: DisposedITAT Delhi01 October 2019AY 2009-103 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 and the applicability of the CBDT circulars. The Revenue was granted liberty to approach the Tribunal if exceptions applied.

What were the facts?

The Revenue filed an appeal against an order of the CIT(A) for assessment year 2009-10. The company was in liquidation, and the tax effect of the appeal was below the revised monetary limit set by the CBDT.

What were the issues?

Whether the Revenue's appeal is maintainable given the low tax effect and the applicability of CBDT circulars regarding monetary limits for appeals.

Which sections of the Income-tax Act were involved?

Section 153A,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘B’ NEW DELHI

Before: MS. SUSHMA CHOWLA & SHRI B.R.R.KUMAR

For Appellant: Ms. Nidhi Srivastava, CIT DR
For Respondent: Ms. Barkha Chhetri, CS
Hearing: 01.10.2019Pronounced: 01.10.2019

आदेश / ORDER आदेश आदेश आदेश PER SUSHMA CHOWLA, JM: The appeal filed by Revenue is against order of CIT(A)-I, New Delhi, dated 05.08.2015 relating to assessment year 2009-10 against the order passed under section 153A/143(3) of the Income-tax Act, 1961 (in short ‘the Act’).

1.

ITA No:5953/Del/2015 Assessment Year: 2009-10 2. The representative appeared on behalf of the liquidator and pointed out that the company is in liquidation. Ld.DR for the Revenue fairly pointed out that the tax effect in the present appeal filed by the Revenue was below the monetary limit fixed by CBDT.

3.

The CBDT vide Circular No.17/2019 dated 08.08.2019 has revised the monetary limit for filing the appeals before the Tribunal to Rs.50 Lacs. Further, CBDT vide letter dated 20.08.2019 has also clarified that Circular No.17/2019 would be applicable to all pending appeals. In such circumstances, the present appeal filed by the Revenue in case of low tax effect is not maintainable.

4.

Before parting, we clarify here that the Revenue shall be at liberty to approach the Tribunal for re-institution of appeal, if the requisite material is brought to show that the appeal is protected by the exceptions prescribed in para 10 of the Circular dated 11.07.2018.

5.

In conclusion, by applying the CBDT Circular dated 08.08.2019 and letter dated 20.08.2019 (supra), the captioned appeal of the Revenue is dismissed as withdrawn/not pressed.

6.

In the result, the appeal of Revenue is dismissed.

Order pronounced in the open court on 01st day of October, 2019.

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