ACIT, NEW DELHI vs. M/S. LOGICAL DEVELOPERS PVT. LTD., NEW DELHI

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ITA 2006/DEL/2015Status: DisposedITAT Delhi16 January 2018AY 2010-112 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 Revenue's appeal. This decision was based on the CBDT's Circular No. 21/2015, which revised the monetary limit for filing departmental appeals to the ITAT to ₹10 lakhs.

What were the facts?

The Revenue filed an appeal for the assessment year 2010-11. During the hearing, it was submitted that the tax effect in the appeal was below ₹10 lakhs.

What were the issues?

The primary issue was whether the Revenue's appeal should be entertained given the low tax effect, in light of the CBDT's revised monetary limits for appeals.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL

Before: SHRI G.D. AGRAWAL, G.D. AGRAWAL & AND BEFORE SHRI & AND SMT. BEENA A. PILLAI SMT. BEENA A. PILLAISMT. BEENA A. PILLAI SMT. BEENA A. PILLAI

For Appellant: Shri Vaansh Sharma, CAs
For Respondent: Shri Amit Jain, Senior DR
Hearing: 16.01.2018Pronounced: 16.01.2018

PER G.D. AGRAWAL, PER G.D. AGRAWAL, PRESIDENT PER G.D. AGRAWAL, PER G.D. AGRAWAL, PRESIDENT PRESIDENT :- PRESIDENT

1.

This appeal by the Revenue for the assessment year 2010-11 is directed against the order of learned CIT(A)-V, New Delhi dated 30th January, 2015.

2.

At the time of hearing before us, it was submitted by the learned counsel for the assessee that the tax effect in this appeal by the Revenue is below `10 lakhs. The CBDT in its Circular No.21/2015 dated 10th December, 2015 has revised the monetary limit for filing of the departmental appeals to the ITAT at `10 lakhs. Learned Senior DR agreed with the same.

2 ITA-2006/Del/2015

3.

In view of the above position, we deem it proper to dismiss the appeal of the Revenue in the light of the Circular No.21/2015 of CBDT dated 10th December, 2015.

4.

In the result, the appeal of the Revenue is dismissed Decision pronounced in the open Court on 16.01.2018.

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