M/S PEAREY LALL & SONS (EP) PVT. LTD.,NEW DELHI vs. ACIT, ROHTAK

ITA 4372/DEL/2015Status: DisposedITAT Delhi17 December 2018AY 2006-072 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The assessee's counsel stated that they were not pressing the appeal due to the low tax effect. The Revenue had no objection to this.

What were the facts?

The assessee filed an appeal against an assessment order for the Assessment Year 2006-07. The tax effect involved in the appeal was very low.

What were the issues?

The primary issue was whether the appeal should be pressed given the minimal tax effect.

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, DELHI BENCH “F” NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI PRASHANT MAHARISHI

For Appellant: Shri Pradeep Dinodia, Adv

For Respondent: Shri Surender Pal, CIT(DR)

The aforesaid appeal has been filed by the appellant assessee against impugned order dated 24.04.2017, passed by Ld. Commissioner of Income Tax (Appeals), Rohtak for the quantum of assessment passed u/s.143(3) for the Assessment Year 2006-07.

Learned counsel for the assessee submitted that he is not pressing this appeal, because the tax effect involved is very less. Ld. DR has no objection to this proposition.

In the result, the appeal of the assessee is dismissed as not pressed.

Order Pronounced in the open Court on 17th December, 2018.

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