ACIT, NEW DELHI vs. SH. ASHOK GUPTA, NEW DELHI

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ITA 4646/DEL/2016Status: DisposedITAT Delhi29 July 2019AY 2013-142 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. This was done in accordance with CBDT Circular No. 03/2018, which mandates dismissal of appeals where the tax effect is below a certain threshold.

What were the facts?

The Revenue appealed against the CIT(A)'s order deleting additions of Rs. 33,46,505/- on account of undisclosed sales. The tax effect of the appeal was less than Rs. 20 lakhs.

What were the issues?

The primary issue was whether the Revenue's appeal should be dismissed based on the tax effect, as per CBDT circulars.

Which sections of the Income-tax Act were involved?

None

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI ‘A’ BENCH,

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

For Respondent: Shri S. L. Poddar
Hearing: 29/07/2019Pronounced: 29/07/2019

PER N.K. BILLAIYA, ACCOUNTANT MEMBER, This appeal by the Revenue is preferred against the order of the CIT(A)-24, New Delhi, dated 27/06/2016 pertaining to AY 2013-14.

2.

The only grievance of the Revenue is that the Ld. CIT(A) erred in deleting the additions of Rs.33,46,505/- on account of undisclosed sales.

3.

It can be seen from the quantum involved in the grievance of the Revenue that the tax effect will be less than Rs.20 lakhs, hence, this appeal of the Revenue has to be dismissed in the light of the CBDT Circular No. 03/2018.

4.

In the result, appeal filed by the Revenue is dismissed. The order is pronounced in the open court on 29 /07/2019.

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