DCIT, CIRCLE - 13(2), KOLKATA, KOLKATA vs. M/S. SUNSHINE TRACON PVT. LTD., HOWRAH

ITA 1281/KOL/2018Status: DisposedITAT Kolkata23 January 2019AY 2012-132 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?

Following CBDT Circular No.3/2018, the Tribunal dismissed the Revenue's appeal as withdrawn. The appeal was dismissed due to the low tax effect.

What were the facts?

The Revenue filed an appeal against the CIT(A) order for AY 2012-13. The tax effect in the appeal did not exceed the monetary limit prescribed by 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Whether the Revenue's appeal should be dismissed as withdrawn based on the CBDT circular regarding monetary limits for appeals.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 “D”, KOLKATA

Hearing: 16.01.2019Pronounced: 23.01.2019

ORDER PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER This appeal filed by the Revenue against the order dated 13.03.2018 passed by CIT(A)-I, Kolkata for AY 2012-13. 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 As mandated by this above referred Circular No.3/2018, the appeal of the Revenue is dismissed as withdrawn. 4.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 23.01.2019.

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