ACIT, CIRCLE - 36, KOLKATA, KOLKATA vs. SHRI RAGHVENDRA MOHTA, KOLKATA

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ITA 2468/KOL/2017Status: DisposedITAT Kolkata06 February 2020AY 2014-152 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 applied a CBDT circular and a precedent from another ITAT bench. The appeal was dismissed as withdrawn.

What were the facts?

The tax effect in this appeal was below the monetary limit of Rs. 50,00,000/- as fixed by the CBDT. The revenue filed the appeal.

What were the issues?

The primary issue was whether the appeal should be dismissed based on the tax effect being below the monetary limit prescribed by CBDT circulars.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH: KOLKATA

Before: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Hearing: 04.02.2020Pronounced: 06.02.2020

ORDER

Per S.S. Viswanethra Ravi, JM

1.

In the above appeal, the undisputed fact is that the tax effect is below the monetary limit of Rs.50,00,000/- fixed by the CBDT vide Circular No.17/2019, F. No. 279/Misc. 142/2007-ITJ(Pt.), dt. 8th August, 2019. Applying the proposition of law laid down by the Ahmedabad “A” Bench of ITAT in the case of ITO, Ward-3(2), Ahmedabad vs. Dinesh Madhavlal Patel & Ors in order dated 14.08.2019, this appeal is dismissed as withdrawn in terms of the Circular issued by the CBDT mentioned hereinabove.

In the result, the appeal of the revenue is dismissed.

Order Pronounced in the Open Court on 06.02.2020.

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