DCIT, ROHTAK vs. M/S. KLA FOOD (INDIA) LTD., NEW DELHI

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ITA 2847/DEL/2015Status: DisposedITAT Delhi24 September 2019AY 2008-093 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 dismissed the Revenue's appeal as per CBDT Circular No. 17/2019 due to the low tax effect. The assessee's cross-objection was dismissed as withdrawn.

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 for filing appeals. The assessee also filed a cross-objection.

What were the issues?

Whether the Revenue's appeal should be dismissed based on the CBDT's monetary limit 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

For Appellant: Dr. Vijay Kumar Chadha, Sr. DR
Hearing: 24.09.2019Pronounced: 24.09.2019

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.

Cross objection No.334/Del/2015 (A.Y.2008-09)

4.

Cross objection is dismissed as withdrawn.

5.

In the result, the appeal filed by the Revenue and Cross Objection filed by the assessee stand dismissed.

The order is pronounced in the open court on 24.09.2019.

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