What did the Tribunal hold?

The Tribunal noted that the tax effect was below the threshold limit specified by CBDT Circular No. 3/2018. The Departmental Representative also agreed that the appeal should not be pressed.

The Revenue filed an appeal before the ITAT against an order of the CIT(A). The assessee pointed out that the tax effect was less than ₹20,00,000.

What were the issues?

Whether the appeal filed by the Revenue is maintainable before the Tribunal considering the tax effect below the prescribed monetary limit.

DCIT vs Sword Global India Pvt Ltd. | ITAT Chennai 2018

Income Tax Appellate Tribunal, ‘C’ BENCH : CHENNAI

Before: SHRI ABRAHAM P. GEORGE & SHRI DUVVURU RL REDDY]

आदेश / O R D E R

PER ABRAHAM P. GEORGE, ACCOUNTANT MEMBER

This appeal of the Revenue is directed against an order dated 29.12.2017 of the Commissioner of Income-tax (Appeals)-15, Chennai.

Ld. Counsel for the assessee pointed out the tax effect in this case was less than �20,00,000/- and hence an appeal would not lie

ITA No.1198/2018 :- 2 -: before this Tribunal by virtue of CBDT Circular No.3/2018, dated 11.07.2018

Per contra, ld. Departmental Representative fairly agreed that the tax effect was less than �20,00,000/- and by virtue of para 13 of the Circular mentioned (supra) pending appeals before the specific tax limit had to be withdrawn/not pressed.

We have considered the rival contentions and perused the 4. orders of the authorities below. Considering the submissions of the ld. Authorised Representative and the tax effect in this appeal which is less than �20,00,000/-, appeal of the Revenue cannot survive.

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

DCIT CORPORATE CIRCLE 6(2), CHENNAI vs. SWORD GLOBAL INDIA PVT LTD., CHENNAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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