DCIT -12 (2)(1), MUMBAI vs. FUTURE DIGITAL INFOTAINMENT PVT. LTD., MUMBAI

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ITA 3422/MUM/2018Status: DisposedITAT Mumbai04 November 2020AY 2013-143 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 was below the revised monetary limit for filing appeals. The revenue was allowed to withdraw its appeal.

What were the facts?

The revenue filed an appeal before the ITAT against the order of the CIT(A) for AY 2013-14. The tax effect of the relief granted by the CIT(A) was below Rs. 50 lacs.

What were the issues?

Whether the revenue's appeal should be withdrawn due to low tax effect as per CBDT circular.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “F”

Before: SHRI C. N. PRASAD, JM & SHRIS. RIFAUR RAHMAN, AM

M/s Future Digital DCIT – 12 (2) (1) Room No. 223, 2nd Floor, Infotainment Pvt. Ltd. बिधम/ Sonali Nivas-2, Sonali AayakarBhavan, M. K. House, Durga Lane, Marg, Mumbai 400 020. Vs. Liberty Lane, Malad(E), Mumbai-400 064 स्थायीलेखासं./जीआइआरसं./ PAN No. AABCF3234D (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant : Ms. Samatha M, DR by प्रत्यथीकीओरसे/Respondentby : None सुनवाईकीतारीख/ : 20.10.2020 Date of Hearing घोषणाकीतारीख / : 04.11.2020 Date of Pronouncement आदेश / O R D E R

Per S. Rifaur Rahman, Accountant Member:

1.

The presentAppeal has been filed by the revenue against the order of Ld. Commissioner of Income Tax (Appeals) - 20 in short referred as ‘Ld. CIT(A)’, Mumbai, dated 20.02.2018 for Assessment Year (in short AY) 2013-14. M/s Future Digital Infotainment Pvt. Ltd.

2.

At the outset, we notice none has appeared on behalf of the assessee inspite of calls. On the other hand, Ld. DR is present in the court. It is brought to our notice by Ld. DR that the tax effect of the relief granted by the Ld. Commissioner of Income Tax (Appeals) is below Rs. 50 lacs and as per Circular No.17 of 2019 dated 08.08.2019 issued by the Central Board of Direct Taxes (CBDT), Department of Revenue, Ministry of Finance, Government of India, the CBDT has revised the monetary limit for filing appeals before the ITAT from the existing limit of Rs. 20 lacs to Rs. 50 lacs.

3.

The Ld. Departmental Representative (DR) submitted that due to low tax effect in this appeal, the revenue is withdrawing the present appeal by filing the withdrawal letter for the records.

4.

We have gone through the order of the Ld. Commissioner of Income Tax (Appeals) and the grounds of appeals. We find that the tax effect in the above referred appeal is less than Rs. 50 lacs. Accordingly, we allow the department to withdraw the present appeal.

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