The Revenue filed an appeal against the order of the CIT(A) for the assessment year 2013-14. The tax effect in this case was less than ₹50 lakhs.

What were the issues?

Whether the Revenue's appeal should be withdrawn or proceeded with, given the low tax effect and binding CBDT circular.

DCIT vs State Industries Promotion… | ITAT Chennai 2019

Q: What did the Tribunal hold?

The Tribunal noted that CBDT Circular No. 17/2019 instructs officers to withdraw appeals pending before the ITAT where the tax effect is less than ₹50 lakhs. The Tribunal considered this circular binding on the Department.

Income Tax Appellate Tribunal, ‘D’ BENCH, CHENNAI

Before: SHRI N.R.S. GANESAN & SHRI INTURI RAMA RAO

For Respondent: Ms. S. Sriniranjani, Advocate

Hearing: 30.08.2019Pronounced: 03.09.2019

आदेश /O R D E R

PER N.R.S. GANESAN, JUDICIAL MEMBER:

This appeal of the Revenue is directed against the order of the Commissioner of Income Tax (Appeals)-15, Chennai, dated 30.10.2017 and pertains to assessment year 2013-14.

On hearing the Ld. Departmental Representative, we find that the tax effect in this case is less than `50 lakhs. The CBDT in its Circular No.17/2019 dated 08.08.2019 increased the monetary limit for filing appeal before this Tribunal and instructed its officers to withdraw all the appeals pending before the ITAT where the tax effect is less than `50 lakhs. This Tribunal is of the considered opinion that this Circular of CBDT is binding on the officers of the Department. Therefore, the Revenue cannot proceed further in this appeal. Accordingly, this appeal stands dismissed.

In the result, the appeal filed by the Revenue stands dismissed. 3.

DCIT, CHENNAI vs. STATE INDUSTRIES PROMOTION CORPORATION OF TAMILNADU LTD., CHENNAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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