DCIT CORPORATE CIRCLE 2(1), CHENNAI vs. GRASSLANDS AGRO PVT LTD., CHENNAI

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ITA 1370/CHNY/2018Status: DisposedITAT Chennai03 October 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 noted that the tax effect was less than ₹20,00,000/-. Following CBDT Circular No.3/2018, the appeal of the Revenue could not be pressed.

What were the facts?

The Revenue filed an appeal against an order of the CIT(A). The Departmental Representative agreed that the tax effect was below the specified limit for pending appeals.

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Whether the Revenue's appeal should be withdrawn or not pressed due to a low tax effect as per CBDT circular.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 ABRAHAM P. GEORGE & SHRI DUVVURU RL REDDY]

आदेश / O R D E R

PER ABRAHAM P. GEORGE, ACCOUNTANT MEMBER

1.

This appeal of the Revenue is directed against an order dated 08.01.2018 of ld. Commissioner of Income-tax (Appeals)-13, Chennai.

Ld. Departmental Representative fairly agreed that the tax 2. effect was less than �20,00,000/- and by virtue of para 13 of CBDT /2018 :- 2 -:

Circular No.3/2018, dated 11.07.2018, pending appeals below the specified tax limit had to be withdrawn/not pressed.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 �20,00,000/-, appeal of the Revenue cannot survive.

In the result, the appeal of the Revenue stands dismissed . 5.

Order pronounced in the open court at the time of hearing on Wednesday, the 3rd day of October, 2018, at Chennai.

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