ITO CORPORATE WARD 5(2), CHENNAI vs. PRUDENTIAL SUGAR CORPORATION LTD., CHENNAI

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ITA 3225/CHNY/2017Status: DisposedITAT Chennai23 July 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 agreed that the tax effect was below the prescribed limit. Therefore, the appeal filed by the Revenue could not be sustained.

What were the facts?

The Revenue filed an appeal before the ITAT. The assessee's counsel pointed out that the tax effect was below the threshold limit specified by CBDT Circular No. 3/2018.

What were the issues?

Whether the appeal filed by the Revenue is maintainable before the Tribunal given the tax effect and the CBDT circular.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘ B’ BENCH : CHENNAI

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

आदेश / O R D E R

PER ABRAHAM P. GEORGE, ACCOUNTANT MEMBER This appeal of the Revenue is directed against an order dated 29.09.2017 of the Commissioner of Income-tax (Appeals)- 3, Chennai.

1.

Ld. Counsel for the assessee pointed out the tax effect in this 2. case was less than �20,00,000/- and hence an appeal would not lie

ITA No.3225/2017 :- 2 -: before this Tribunal by virtue of CBDT Circular No.3/2018, dated 11.07.2018

Per contra, ld. Departmental Representative fairly agreed 3. 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and by virtue of para 13 of the Circular mentioned (supra) pending appeals before the specific tax limit had to be withdrawn/not pressed.

4.

We have considered the rival contentions and perused the 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.

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