INCOME TAX OFFICER WARD-1(1)(2), BANGALORE vs. M/S ANJANEYA STORAGE & WARE HOUSING INDIA PVT LTD, BANGALORE

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ITA 2508/BANG/2017Status: DisposedITAT Bangalore28 August 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 noted that the tax effect in the appeal was below the minimum threshold prescribed by CBDT instructions. Therefore, the appeal was not maintainable.

What were the facts?

The Revenue filed an appeal against the order of the CIT(A) for the assessment year 2013-14. The assessed income was Rs. 92,00,460/-.

What were the issues?

The primary issue was the maintainability of the Revenue's appeal due to low tax effect as per CBDT instructions.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, BANGALORE BENCH ‘A’, BANGALORE

Before: SHRI A. K. GARODIA & SHRI PAVAN KUMAR GADALE

For Appellant: Shri Aravindranath Reddy, C. A
For Respondent: Shri Ujjal Kumar, JCIT DR

O R D E R

Per Shri A.K. Garodia, Accountant Member This appeal is filed by the revenue and this is directed against the order of learned CIT (A) – 1, Bangalore dated 31.07.2017 for A. Y. 2013 – 14.

2.

At the very outset, it was pointed out by the bench that the tax effect in this appeal is below the minimum amount of tax effect as per latest CBDT instructions and therefore, this appeal is not maintainable because of low tax effect. The bench pointed out that as per the assessment order, the amount of assessed income is Rs. 92,00,460/- only and therefore, the tax effect in the appeal of the revenue is bound to be below Rs. 50 lacs. In reply, learned DR of the revenue had nothing to say. Hence, we dismiss this appeal of the revenue because of low tax effect.

3.

In the result, the appeal of the revenue is dismissed. Order pronounced in the open court on the date mentioned on the caption page.

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