ACIT, DELHI vs. M/S. B.L. KASHYAP & SONS PVT. LTD., NEW DELHI

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ITA 4342/DEL/2016Status: DisposedITAT Delhi04 September 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, in light of the CBDT Circular No.17/2019, dismissed the appeal filed by the revenue. The cross objection filed by the assessee was also dismissed as not pressed.

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 CBDT circular clarified that this limit is applicable to all pending appeals.

What were the issues?

The primary issue was whether the revenue's appeal was maintainable given the low tax effect in light of a recent CBDT circular.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘A’ BENCH,

Before: SHRI N.K. BILLAIYA & MS. SUCHITRA KAMBLE

Hearing: 04.09.2019Pronounced: 04.09.2019

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.302/Del/2016 (A. Y.2009-10)

4.

Cross objection is dismissed as not pressed.

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 04.09.2019.

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