JCIT, (OSD), CIR-4(1), KOLKATA, KOLKATA vs. M/S BEEYU OVERSEAS LTD., KOLKATA

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ITA 630/KOL/2016Status: DisposedITAT Kolkata09 October 2018AY 2004-052 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal followed the CBDT circular which mandates dismissal of appeals with tax effect below a certain limit. Therefore, the appeal was dismissed as withdrawn.

What were the facts?

The revenue filed an appeal before the ITAT. The tax effect in the appeal did not exceed the monetary limit prescribed by a CBDT circular.

What were the issues?

Whether the appeal filed by the revenue should be dismissed based on the monetary limit prescribed by the CBDT circular.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH ‘A’, KOLKATA

Before: Shri J. Sudhakar Reddy, AM & Shri S.S. Viswanethra Ravi, JM

order

: October 9th, 2018 ORDER

Per S.S. Viswanethra Ravi, JM

1.

In the revenue 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. 279/Misc. 142/2007-ITJ (Pt), dt. 11th July, 2018.

As mandated by this above referred Circular No. 3/2018, the appeal is dismissed as withdrawn.

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