DCIT, NEW DELHI vs. M/S QUADRANT TELEVENTURES LTD., CHANDIGARH

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ITA 5952/DEL/2015Status: DisposedITAT Delhi26 July 2018AY 2011-124 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 dismissed the appeal filed by the Revenue. This was based on a CBDT circular revising the monetary limit for filing appeals before the ITAT to Rs. 20,00,000/-, and treating pending appeals below this limit as withdrawn.

What were the facts?

The Revenue filed an appeal before the ITAT against an order of the CIT(A) for Assessment Year 2011-12. No one appeared on behalf of the assessee. The Ld. DR conceded that the tax effect was below Rs. 20,00,000/-.

What were the issues?

The primary issue was whether the Revenue's appeal should be dismissed due to a low tax effect, in light of the revised CBDT monetary limits for filing appeals before the ITAT.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘B’, NEW DELHI

Before: SH. R. K. PANDA & SMT. BEEN A. PILLAI

Hearing: 26/07/2018Pronounced: 26/07/2018

ORDER PER R.K. PANDA, AM:

1.

This appeal filed by the revenue is directed against the order dated 05.08.2015 of the CIT(A), New Delhi relating to A. Y. 2011-12.

2.

None appeared on behalf of the assessee at the time of hearing. Therefore, this appeal is being disposed of on the basis of material available on record and after hearing the Ld. DR.

3.

The Ld. DR fairly conceded that the tax effect involved in the appeal filed by the revenue is below Rs.20,00,000/-. The CBDT vide circular No.03/2018 [F.No.279/Misc.142/2007-ITJ (Pt.)] dated 11.07.2018 has revised the monetary limit to Rs.20,00,000/- for filing of the appeals by the department before ITAT. As per para 3 of the said circular it is also clarified that the pending appeals of the department before ITAT having monetary limit of Rs. 20,00,000/- will be treated as withdrawn. Since in the instant case the tax effect is admittedly below Rs. 20,00,000/-, therefore, in view of the latest CBDT Circular cited (supra) the appeal filed by the revenue is dismissed.

4.

In the result, the appeal filed by the revenue is dismissed.

Order pronounced in the open court at the time of hearing itself i.e. on 26.07.2018.

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