ACIT, CIRCLE-2, ERODE vs. M/S. GESTIONE CONSULTING INDIA PVT. LTD., ERODE

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ITA 2262/CHNY/2019Status: DisposedITAT Chennai24 February 2020AY 2014-153 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 condoned the delay in filing the appeal. However, it was held that the Revenue was precluded from filing the appeal due to the low tax effect, and therefore, the appeal was dismissed.

What were the facts?

The Revenue filed an appeal before the ITAT which was delayed by 5 days. The assessee's counsel pointed out that the tax effect in the appeal was below the monetary limit prescribed by the CBDT for filing appeals.

What were the issues?

Whether an appeal filed by the Revenue can be admitted when the tax effect is below the prescribed monetary limit by the CBDT. The validity of the appeal filed by the Revenue.

Which sections of the Income-tax Act were involved?

CBDT Circular No. 17/2019

AI-generated summary — verify with the full judgment below

Before: Shri Inturi Rama Rao & Shri Duvvuru R.L. Reddy

Hearing: 20.02.2020Pronounced: 24.02.2020

Heard together (2 matters)

I.T.A. No. 2262/Chny/2019
C.O. No. 89/Chny/2019

Read from the judgment's own cause title. This page is filed under one of them.

आयकर अपीलीय अिधकरण, ‘‘सी’’ �ायपीठ, चे�ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI �ी इंटूरी रामा राव, लेखा सद� एवं �ी धु�ु� आर.एल रे�ी, �ाियक सद� के सम� Before Shri Inturi Rama Rao, Accountant Member & Shri Duvvuru R.L. Reddy, Judicial Member आयकर अपील सं./ Year: 2014-15 & C.O. No. 89/Chny/2019 [In The Assistant Commissioner of M/s. Gestione Consulting India Pvt. Ltd., Income Tax Vs. No. 14, Vathiyar Thottam, Rambaiyal Circle 2, Erode. Chikkarasampalayam, Sathyamangalam, Erode Dt. 638 401. [PAN:AACCG5394A] (अपीलाथ� /Appellant) (Respondent/Cross Objector) अपीलाथ� की ओर से / Appellant by : Ms. Vijayaprabha, JCIT ��थ� की ओर से/Respondent by : Shri S. Senthil Kumar, Advocate सुनवाई की तारीख/ Date of hearing : 20.02.2020 घोषणा की तारीख /Date of Pronouncement : 24.02.2020 आदेश /O R D E R PER BENCH:

The appeal filed by the Revenue is directed against the order of the ld. Commissioner of Income Tax (Appeals) 3, Coimbatore dated 16.05.2019 relevant to the assessment year 2014-15.

2.

The appeal filed by the Revenue is delayed by 5 days, for which, the Revenue has filed a petition for condonation of the delay, to which; the ld. Counsel for the assessee has not raised any serious objection. Consequently, since the Revenue was prevented by sufficient cause, the delay of 5 days in filing of the appeal stands condoned and the appeal is admitted for adjudication.

3.

At the time of hearing the ld. Counsel for the assessee has submitted that the tax effect in the appeal filed by the Revenue is less than the monetary limit of ₹.50,00,000/- fixed by the CBDT to file an appeal by the Revenue before the Tribunal as per the CBDT Circular No. 17/2019, dated 08.08.2019. The ld. DR fairly conceded the submissions made by the ld. Counsel for the assessee. Being so, the Revenue authorities are precluded from filing the appeal before the Tribunal, since the tax effect is less than ₹.50,00,000/- in this appeal and the appeal filed by the Revenue is liable to be dismissed. Accordingly, the appeal filed by the Revenue is dismissed.

4.

Since we have dismissed the appeal filed by the Revenue on low tax effect, the Cross Objection filed by the assessee became infructuous and accordingly dismissed.

5.

In the result, the appeal filed by the Revenue and the CO filed by the assessee are dismissed. Order pronounced on the 24th February, 2020 at Chennai.

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