DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 8, PUNE vs. M/S. ASSOCIATED EQUIPMENT RENTAL PVT.LTD, PUNE

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ITA 360/PUN/2019Status: DisposedITAT Pune07 July 2022AY 2015-163 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 noted that the tax effect involved in the appeal was below the monetary limit prescribed by the CBDT Circular. Consequently, the grounds raised by the Revenue were deemed to fail, and the appeal was not maintainable.

What were the facts?

The Revenue filed an appeal against an order passed by the CIT(A) concerning assessment year 2015-16. The appeal was filed under Section 143(3) of the Income-tax Act.

What were the issues?

Whether the Revenue's appeal is maintainable when the tax effect is below the prescribed monetary limit as per CBDT Circular.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, PUNE

For Appellant: Shri S.P. Walimbe
For Respondent: Ms. Diksha Agarwal

ORDER

PER S.S. GODARA, JM :

1.

This Revenue’s appeal in A.Y. 2015-16 arises from the CIT(A)-9, Pune’s order dated 27-12-2018, passed in case No. PN/CIT(A)-6/DCIT.Cir.8/10196/2017-18 involving proceedings u/s 143(3) of the Income-tax Act, 1961, in short “the Act”.

Heard both the parties. Case files perused.

2.

Admittedly, the tax effect involved in this appeal is below monetary limit fixed by the CBDT Circular vide its latest Circular No. 17/2019, dated 08-08- 2019. Thus, grounds raised

by the Revenue fail and the appeal is not maintainable. Therefore, the appeal of Revenue is dismissed as withdrawn in terms of CBDT Circular mentioned here-in-above.

3. In the result, the appeal of Revenue is dismissed. Order pronounced in the open Court on this 07th day of June 2022.

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