What did the Tribunal hold?

The Tribunal dismissed all three appeals filed by the Revenue. This decision was based on the CBDT Circular No. 3 of 2018, which mandates dismissal of appeals with a tax effect below Rs. 20 lakhs.

The Revenue preferred three separate appeals against orders of the CIT(A) for assessment years 2001-02, 2005-06, and 2006-07. The tax effect in these appeals was less than Rs. 20 lakhs.

What were the issues?

The primary issue was whether the appeals filed by the Revenue should be dismissed due to the tax effect being below the threshold stipulated by CBDT Circular No. 3 of 2018.

ACIT vs M/S. Accurate Meters Ltd., New… | ITAT Delhi 2018

Income Tax Appellate Tribunal, DELHI BENCH: “A”, NEW DELHI

Before: SHRI RAJ PAL YADAV & SHRI N.K. BILLAIYA

For Respondent: Smt. Aparna Karan, CIT (DR)

Hearing: 23.08.2018

PER: N.K. BILLAIYA, AM

These are three separate appeals by the Revenue preferred against three separate orders of the Ld. CIT(A)-III, Delhi-110092, pertaining to different Assessment Years i.e. 2001-02, 2005-06 & 2006-07.

A perusal of the grounds of appeals in the captioned appeals show that the tax effect in the impugned appeals is less than Rs. 20 lakhs and therefore all these three appeals are dismissed, in the light of the CBDT Circular No. 3 of 2018 dated 11/07/2018. However, on re-verification, if the Revenue feels that the tax effect is more than Rs. 20 lacs or the grounds of appeals are covered by the exception provided in the aforesaid CBDT Circular No. 3 of 2018 dated 11.07.2018, he may approach the Tribunal as per the provision of law.

In the results, the appeals filed by the Revenue are dismissed.

Order pronounced in the open court on 24/8/2018

ACIT, NEW DELHI vs. M/S. ACCURATE METERS LTD., NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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