DCIT CORPORATE CIRCLE 2(1), CHENNAI vs. FITNESS ONE GROUP INDIA LTD., CHENNAI

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ITA 711/CHNY/2018Status: DisposedITAT Chennai01 August 2018AY 2013-142 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 accepted the submission of the Departmental Representative. Since the tax effect was less than ₹20,00,000/-, the appeal of the Revenue could not be sustained.

What were the facts?

The Revenue filed an appeal against an order of the CIT(A). The Departmental Representative acknowledged that the tax effect was below the threshold limit specified by the CBDT.

What were the issues?

Whether the appeal filed by the Revenue should be withdrawn or not pressed due to low tax effect as per CBDT Circular No. 3/2018.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘C’ BENCH : CHENNAI

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

For Respondent: Mr. Clement Ramesh Kumar, Mr. R. Kumar, Adv

आदेश / O R D E R

PER ABRAHAM P. GEORGE, ACCOUNTANT MEMBER

1.

This appeal of the Revenue is directed against an order dated 27.11.2017 of the Commissioner of Income-tax (Appeals)-06, 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 No.711/2018 :- 2 -:

Circular No.3/2018, dated 11.07.2018, pending appeals below the specified tax limit had to be withdrawn/not pressed.

We have considered the submission of the ld. Departmental 3. Representative. Since the tax effect in this appeal is less than ₹20,00,000/-, appeal of the Revenue cannot survive.

4.

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

Order pronounced on the day of 1st August, 2018, at Chennai.

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