DCIT, CENTRAL CIRCLE - 2(2), KOLKATA, KOLKATA vs. M/S. ENFIELD INDUSTRIES LTD., KOLKATA

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ITA 160/KOL/2018Status: DisposedITAT Kolkata30 April 2019AY 2013-142 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The Tribunal, following CBDT Circular No. 3/2018, dismissed the Revenue's appeal as withdrawn. This was due to the tax effect being below the prescribed monetary limit for filing appeals.

What were the facts?

The Revenue filed an appeal against the order of the CIT(A) for AY 2013-14. The tax effect in the appeal did not exceed the monetary limit of Rs. 20,00,000/- as per CBDT Circular No. 3/2018.

What were the issues?

Whether the Revenue's appeal should be dismissed as withdrawn based on the CBDT circular regarding monetary limits for appeals.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH “B”, KOLKATA

Before: SH. J.SUDHAKAR REDDY & SH.S.S.VISWANETHRA RAVI

Hearing: 11.04.2019Pronounced: 30.04.2019

ORDER

PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER This appeal filed by the Revenue against the order dated 30.11.2017 passed by CIT(A)-20, Kolkata for AY 2013-14.

2.

In the relevant appeal, the undisputed fact is that the tax effect does not exceed the monetary limit of Rs.20,00,000/-, fixed by the CBDT Circular No.3/2018, F.No.0279/Misc.142/2007-ITJ(Pt), dated 11th July, 2018.

3.

As mandated by this above referred Circular No.3/2018, the appeal of the Revenue is dismissed as withdrawn.

4.

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

Order pronounced in the open court on 30.04.2019.

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