DCIT, CIRCLE - 6(1), KOLKATA, KOLKATA vs. M/S. ORIENT PAPER & INDUSTRIES LIMITED, KOLKATA

ITA 1513/KOL/2018Status: DisposedITAT Kolkata20 March 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 held that as per CBDT Circular No. 3/2018, appeals with a tax effect below the specified monetary limit are to be dismissed. Therefore, the revenue's appeal was dismissed.

What were the facts?

The appeal was filed by the revenue (DCIT) against an order concerning M/s. Orient Paper & Industries Limited for the assessment year 2013-14. The tax effect in the appeal did not exceed the monetary limit prescribed by CBDT Circular No. 3/2018.

What were the issues?

The primary issue was whether the revenue's appeal should be dismissed based on the monetary limit stipulated by the CBDT circular.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH, KOLKATA

Before: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi

Date of concluding the hearing : February 28th , 2019 Date of pronouncing the order : March 20th ,2019

O R D E R Per J. Sudhakar Reddy :- The undisputed fact in this appeal 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. 279/Misc. 142/2007-ITJ (Pt), dt. 11th July, 2018. As mandated by this above referred Circular No. 3/2018, the appeal of the revenue is dismissed. 2. In the result, appeal of the revenue is dismissed. Kolkata, the 20th March, 2019.

Sd/- Sd/- [S.S. Viswanethra Ravi] [J. Sudhakar Reddy] Judicial Member Accountant Member Dated : 20.03.2019 (RS, Sr. PS)

M/s. Orient Paper & Industries Limited Copy of the order forwarded to: 1. DCIT, Circle-6(1), Kol. 2. M/s Orient Paper & Industries Ltd., 9/1, R.N. Mukherjee Road, Kol-1. 3. CIT(A)- 4. CIT- , 5. CIT(DR), Kolkata Benches, Kolkata.

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