ITO, NEW DELHI vs. M/S. DLF LTD., NEW DELHI

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ITA 3609/DEL/2015Status: DisposedITAT Delhi04 July 20183 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 noted that as per CBDT Circular No. 21/2015, appeals with a tax effect below Rs. 10 lakhs should not be pressed by the Revenue. Therefore, the appeal was dismissed.

What were the facts?

The Revenue filed an appeal against the order of the CIT(A) for Assessment Year 2007-08. The tax effect in this appeal was less than Rs. 10 lakhs.

What were the issues?

Whether the Revenue's appeal should be entertained given the low tax effect, in light of CBDT circulars.

Which sections of the Income-tax Act were involved?

Section 268A

AI-generated summary — verify with the full judgment below

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

Before: SHRI G.D. AGRAWAL, HON’BLE & SHRI SUDHANSHU SRIVASTAVA

For Appellant: Shri Satyajeet Goel, CA
For Respondent: Ms Ashima Neb, Sr. DR, Shri Satyajeet Goel, CA
Hearing: 04.07.2018Pronounced: 04.07.2018

PER SUDHANSHU SRIVASTAVA, JM The appeal filed by the Revenue is directed against the order passed by the ld. CIT(A)-13, New Delhi dated 18.03.2015 for A.Y. 2007-08. Admittedly, the tax effect in this appeal is less than Rs. 10 lakhs.

1.

1.1 In terms of CBDT Circular No. 21/2015 dated 10th December, 2015, F. No. 279/Misc./142/2007-ITJ(Pt.) read with Section 268 A of the Income Tax Act, 1961, this appeal by the ITA 3609/Del/2015 Assessment year 2007-08 Revenue should have been withdrawn or should not have been pressed by the Revenue.

2.

In view of the above, this appeal by the Revenue is dismissed in limine.

4.

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

Order pronounced in the Open Court on 4th July, 2018.

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