DCIT, NEW DELHI vs. M/S. GLOBAL MINETEC LTD., NEW DELHI

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ITA 903/DEL/2015Status: DisposedITAT Delhi03 May 2018AY 2007-082 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The Tribunal noted that as per CBDT Circular No. 21/2015, appeals with a tax effect below Rs. 10 lakhs should be withdrawn or not pressed. The Revenue's counsel conceded to this fact.

What were the facts?

The Revenue filed an appeal before the ITAT. The tax effect in the appeal was less than Rs. 10 lakhs. The Assessing Officer (AO) was the appellant and M/s Global Minetec Ltd. was the respondent.

What were the issues?

Whether the Revenue's appeal should be dismissed due to low tax effect as per CBDT guidelines.

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 BENCHES: ‘C’, NEW DELHI

Hearing: 02.05.2018

ORDER

PER BEENA A PILLAI, JUDICIAL MEMBER

1.

This appeal is filed by Revenue. Admittedly the tax effect in the present appeal is less than Rs.10 lakhs. 1.1. In terms of CBDT Circular No.21/2015 dated 10th December,2015, F.No. 279/Misc./142/2007-ITJ(Pt.) read with S.268 A of the Income Tax Act 1961, this appeal by the Revenue should have been withdrawn or should not have been pressed by the Revenue. 1.2. Ld.D.R. conceded to this fact that the tax effect in the appeal filed by Revenue is less than Rs.10 lakhs.

2.

In view of the above the appeal by the revenue is dismissed in limine. 3. In the result revenue’s appeal is dismissed in limine. Order pronounced in the Open Court on 03rd .May, 2018. (N.K.SAINI) (BEENA A PILLAI) ACCOUNTANTMEMBER JUDICIAL MEMBER Dt. 03rd May, 2018 • Mv

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