DCIT CORPORATE CIRCLE 4 (1), CHENNAI vs. M/S MPL AUTOMOBILES AGENCY PVT LTD, CHENNAI

PDF · subscribers
ITA 1111/CHNY/2018Status: DisposedITAT Chennai05 November 2018AY 2011-122 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 noted that the tax effect was less than Rs. 20,00,000/-. Therefore, the appeal of the Revenue could not be sustained.

What were the facts?

The Revenue's appeal was filed against an order of the CIT(A). The Departmental Representative conceded that the tax effect was below the threshold limit specified by CBDT Circular No. 3/2018.

What were the issues?

Whether the Revenue's appeal should be withdrawn or not pressed due to a low tax effect as per CBDT circular.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH: CHENNAI

Before: SHRI N.R.S. GANESAN & SHRI A. MOHAN ALANKAMONY

Hearing: 05.11.2018Pronounced: 05.11.2018

आदेश / O R D E R

PER A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER:

1.

This appeal of the Revenue is directed against an order dated 19.01.2018 of the Commissioner of Income-tax (Appeals)-8, Chennai.

2.

Ld. Departmental Representative fairly agreed that the tax effect was less than Rs.20,00,000/- and by virtue of para 13 of CBDT Circular No.3/2018, dated 11.07.2018, pending appeals below the specified tax limit had to be withdrawn/not pressed.

3.

None appeared on behalf of the assessee.

4.

We have considered the submission of the ld. Departmental Representative. Since the tax effect in this appeal is less than Rs.20,00,000/-, appeal of the Revenue cannot survive.

5.

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

Recent GST High Court judgments

Search GST case law →