ITO, WARD - 15(1), KOLKATA, KOLKATA vs. M/S. MANISH COMPANY LTD., KOLKATA

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ITA 12/KOL/2018Status: DisposedITAT Kolkata26 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The Tribunal, following the CBDT circular, dismissed the Revenue's appeal as withdrawn.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 an order of the CIT(A) for AY 2011-12. The tax effect in the appeal did not exceed the monetary limit prescribed by a CBDT circular.

What were the issues?

The primary issue was whether the appeal should be dismissed based on the monetary limit set by the CBDT circular for appeals filed by the Revenue.

Which sections of the Income-tax Act were involved?

Not Applicable

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH D”, KOLKATA

Before: SH. J.SUDHAKAR REDDY & SH. S.S.VISWANETHRA RAVI

Hearing: 26.11.2018Pronounced: 26.11.2018

Appellant by Sh. C.J.Singh, Sr.DR Respondent by Sh. D.S.Damle, Ld.AR Date of Hearing 26.11.2018 Date of Pronouncement 26.11.2018 ORDER

PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER

1.

This appeal filed by the Revenue against the order dated 27.10.2017 passed by CIT(A)-3, Kolkata for AY 2011-12.

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 As mandated by this above referred Circular No.3/2018, the appeal of the Revenue is dismissed as withdrawn.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 26.11.2018.

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