ACIT CENTRAL CIRCLE 3(1) , CHENNAI vs. MAYAN INFRASTRUCTURE PVT LTD., CHENNAI

These appeals filed by the Revenue are directed against the order of the Commissioner of Income Tax (Appeals)-19, Chennai, in 78, 79, 80/14-15 dated 21.03.2017 for the AYs 2008-09, 2010-11 & 2011-12 and the Cross-Objections filed by the assessee in ITA Nos.1527, 1528 & 1529/Chny/2017.

The appeals of the Revenue are filed with ‘07’ days delay and the reason stated in the Affidavit are just, therefore, we condoned the delay and admit the appeals for hearing.

The Bench observed that the tax effect in these appeals were less than Rs.20.00 lakhs and hence, the appeals of the Revenue would not lie before this Tribunal by virtue of CBDT Circular No. 3/2018 dated 11.07.2018. Ld.DR fairly agreed that the tax effect was less than Rs.20.00 lakhs.

We have heard the Ld.DR and perused the orders of the authorities below. The tax effect in the appeals of the Revenue being less than Rs.20.00 lakhs, it cannot survive. Thus, all the appeals of the Revenue are dismissed.

Since we have dismissed all the appeals filed by the Revenue, the Cross-Objections filed by the assessee become infructuous and accordingly, all the Cross-Objections are dismissed.

In the result, the appeals filed by the Revenue & Cross-Objections filed by the assessee are dismissed.