DCIT CORPORATE CIRCLE 1 (2), CHENNAI vs. M/S BHART ENGINEERING CONSTRUCTIONS COMPANY PVT LTD, CHENNAI

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ITA 622/CHNY/2018Status: DisposedITAT Chennai01 August 2018AY 2009-102 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 below the threshold specified by CBDT Circular No. 3/2018. Therefore, the appeals filed by the Revenue could not be pressed.

What were the facts?

The Revenue filed appeals against the orders of the CIT(A) for assessment years 2009-10 and 2014-15. The tax effect in these appeals was less than ₹20,00,000.

What were the issues?

Whether appeals with a tax effect below the specified limit, as per CBDT circular, should be withdrawn or not pressed.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH : CHENNAI

Before: SHRI N.R.S. GANESAN & SHRI ABRAHAM P. GEORGE]

आदेश / O R D E R PER ABRAHAM P. GEORGE, ACCOUNTANT MEMBER

1.

There are appeals filed by the Revenue directed against orders dated 30.11.2017 of ld.Commissioner of Income-tax (Appeals)- 03, 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

ITA Nos.622 & 623/2018 :- 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Circular No.3/2018, dated 11.07.2018, pending appeals below the specified tax limit had to be withdrawn/not pressed.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.

We have considered the submission of the ld. Departmental 4. Representative. Since the tax effect in these appeals are less than �20,00,000/-, appeals of the Revenue cannot survive.

In the result, the appeals of the Revenue stand dismissed. 5. Order pronounced on 1st the Wednesday of August, 2018, at Chennai.

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