DCIT, CIRCLE-14(2), NEW DELHI vs. KRISHAN KRIPA COMPUTERS INDUSTRIES PVT LTD, NEW DELHI

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ITA 9500/DEL/2019Status: DisposedITAT Delhi10 January 2025AY 2015-16Bench: SHRI VIKAS AWASTHY (Judicial Member), SHRI S RIFAUR RAHMAN (Accountant Member)3 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 held that the Revenue's appeal was liable to be dismissed due to low tax effect, as the demand was less than the monetary limit for filing appeals as per Circular No. 9/2014. The assessee withdrew their cross-objections as the Revenue's appeal was dismissed.

What were the facts?

The Revenue filed an appeal before the ITAT against an order of the CIT(A) for AY 2015-16. The assessee also filed cross-objections. The Revenue's appeal was based on a total demand of Rs. 98,57,359/-, but the tax computation provided to the assessee showed a demand of Rs. 57,09,181/-.

What were the issues?

The primary issue was whether the Revenue's appeal should be dismissed on the grounds of low tax effect, considering the discrepancy in the demand amount.

Which sections of the Income-tax Act were involved?

Not explicitly mentioned, but relates to appeal filing limits based on tax effect.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “C”, DELHI

Before: SHRI VIKAS AWASTHY & SHRI S RIFAUR RAHMAN

For Appellant: Shri Divyanshu Agarwal & Anubhav Rastogi, Advocates
For Respondent: Shri Om Prakash, Sr. DR
Hearing: 10/01/2025

Heard together (2 matters)

CO No. 80/DEL/2024
ITA No. 9500/DEL/2019

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

CO 80/Del/2024 (AY 2015-16) आदेश/ORDER

PER VIKAS AWASTHY, JM:

1.

This appeal by the Revenue is directed against the order of Commissioner of Income Tax (Appeals)-5, New Delhi (hereinafter referred to as 'the CIT(A)’) dated 30.09.2019, for assessment year 2015-16. The assessee has filed Cross Objections in appeal filed by the Revenue.

2.

Shri Divyanshu Agarwal, appearing on behalf of the assessee submitted that appeal by Revenue is liable to be dismissed on account of lower tax effect. He furnished a copy of Tax Computation received by the assessee along with assessment order to show that the total demand as per the tax computation is Rs.57,09,181/- which is less than the monetary limit for filing of appeal by the Revenue before the Tribunal in terms of Circular No. 9/2014.

3.

The ld. DR pointed that as per Form No. 36, the total demand is Rs.98,57,359/-. However, he fairly submitted that as per tax computation the demand is less than Rs.60 lakhs. 4. In view of the fact that tax effect involved in appeal as per Income Tax Computation Form provided to the assessee alongwith assessment order is less than Rs. 60 lakhs, appeal of the Revenue is liable to dismissed on account of low tax effect. We hold accordingly. 5. Liberty is granted to the Revenue to revive appeal, in case the addition is made on account of any exception provided in para 3.1 of Circular No. 5/2024 dated 15.03.2024.

CO 80/Del/2024 (AY 2015-16) 6. The ld. Counsel for the assessee made a statement at Bar, that since appeal of the Revenue is dismissed on account of low tax effect, he is not pressing cross objections and is withdrawing the same. Accordingly, the cross objection of the assessee is dismissed as withdrawn.

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