ACIT, CIRCLE-2(3), KOLKATA, KOLKATA vs. SRI SUDESH GUPTA, KOLKATA

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ITA 475/KOL/2017Status: DisposedITAT Kolkata02 November 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?

Following CBDT Circular No.3/2018, the Tribunal dismissed the Revenue's appeal as withdrawn due to the low tax effect.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order for AY 2013-14. The tax effect in the appeal did not exceed the monetary limit prescribed by CBDT Circular No.3/2018.

What were the issues?

The primary issue was whether the appeal should be dismissed based on the monetary limit set by CBDT circulars for filing appeals.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH A”, KOLKATA

Before: SH. J.SUDHAKAR REDDY & SH. S.S.VISWANETHRA RAVI

Hearing: 05.11.2018Pronounced: 05.11.2018

Appellant by Sh. Sankar Halder, Addl. CIT Sr.DR Respondent by Sh. A.K.Tibrewal, FCA Date of Hearing 05.11.2018 Date of Pronouncement 05.11.2018 ORDER

PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER

1.

This appeal filed by the Revenue against the order dated 02.01.2017 passed by CIT(A)-20, Kolkata for AY 2013-14.

2.

In the relevant appeal, the undisputed fact is that the tax effect does not exceed the monetary limit of Rs.20,00,000/-, fixed by the CBDT Circular No.3/2018, F.No.0279/Misc.142/2007-ITJ(Pt), dated 11th July, 2018. 3. As mandated by this above referred Circular No.3/2018, the appeal of the Revenue is dismissed as withdrawn.

4.

In the result, the appeal of the Revenue is dismissed. Order pronounced in the open court on 05.11.2018.

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