ACIT, CENTRAL CIRCLE - 2(3), KOLKATA, KOLKATA vs. M/S. ALIPORE CONDOMINIUMS & INVESTMENTS PVT. LTD., KOLKATA

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ITA 1432/KOL/2017Status: DisposedITAT Kolkata27 February 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The Tribunal, following the CBDT Circular No. 3/2018, dismissed the appeal as withdrawn. The circular mandates withdrawal of appeals with a tax effect below a certain threshold.

What were the facts?

The revenue filed an appeal before the ITAT. The tax effect in the appeal did not exceed the monetary limit prescribed by the CBDT.

What were the issues?

Whether an appeal filed by the revenue should be dismissed if the tax effect is below the prescribed monetary limit as per CBDT circular.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH: KOLKATA

Before: Shri P. M. Jagtap & Shri S.S. Viswanethra Ravi

Hearing: 18.12.2018Pronounced: 27.02.2019

ACIT, Central Circle-2(3), Kolkata Appellant Vs. M/s Alipore Condominiums & Investments Pvt. Ltd. Respondent [PAN: AAECA 2881 L] For the Appellant : Shri A. K. Nayak, CIT-DR For the Respondent : Shri A. K. Tibrewal, FCA & Shri Amit Agarwal, Advocate Date of hearing : 18.12.2018 Date of pronouncement : 27.02.2019 ORDER Shri S.S. Viswanethra Ravi, JM:

In the revenue 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. 279/Misc. 142/2007-ITJ (Pt), dt. 11th July, 2018.

As mandated by this above referred Circular No. 3/2018, the appeal is dismissed as withdrawn.

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

Order pronounced in the open court on 27.02.2019.

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