ACIT, NON CORPOATE CIRCLE -1(1), CHENNAI vs. GRT SIVERWARES, CHENNAI

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ITA 98/CHNY/2018Status: DisposedITAT Chennai08 November 2018AY 2013-143 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 the appeal of the Revenue could not survive due to the low tax effect, as per the CBDT circular. Therefore, the appeal was dismissed.

What were the facts?

The Revenue filed an appeal against the order of the CIT(A). The assessee's counsel pointed out that the tax effect was below the threshold specified by CBDT Circular No. 3/2018. The Departmental Representative agreed with this submission.

What were the issues?

Whether an appeal filed by the Revenue is maintainable before the Tribunal when the tax effect is below the monetary limit prescribed by the CBDT circular.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH : CHENNAI

Before: SHRI ABRAHAM P.GEORGE & SHRI GEORGE MATHAN

For Respondent: Shri. AR.V. Sreenivasan, JCIT

आदेश / O R D E R

PER ABRAHAM P. GEORGE, ACCOUNTANT MEMBER:

1.

This appeal of the Revenue is directed against an order dated 29.09.2017 of the Commissioner of Income-tax (Appeals)-2, Chennai.

Ld. Counsel for the assessee pointed out the tax effect in this 2. case was less than �20,00,000/- and hence an appeal would not lie

ITA No.98/2018. :- 2 -: before this Tribunal by virtue of CBDT Circular No.3/2018, dated 11.07.2018.

3.

Per contra, ld. Departmental Representative fairly agreed that the tax effect was less than �20,00,000/- and by virtue of para 13 of the Circular mentioned (supra) pending appeals below the specified tax limit had to be withdrawn/not pressed.

We have considered the rival contentions and perused the 4. orders of the authorities below. Considering the submissions of the ld. Authorised Representative and the tax effect in this appeal which is less than �20,00,000/-, appeal of the Revenue cannot survive.

5.

In the result, the appeal of the Revenue stands dismissed . Order pronounced on Thursday, the 8th day of November, 2018, at Chennai.

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