ACIT, CIRCLE-32, KOLKATA, KOLKATA vs. CHANDA DEVI NATHANI, KOLKATA

PDF · subscribers
ITA 789/KOL/2017Status: DisposedITAT Kolkata14 September 2018AY 2012-132 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Following the CBDT Circular No. 3/2018, the Tribunal dismissed the appeal of the Revenue as withdrawn.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 CBDT Circular No. 3/2018.

What were the issues?

Whether the appeal filed by the Revenue should be dismissed as withdrawn due to the tax effect being below the prescribed monetary limit as per CBDT Circular No. 3/2018.

AI-generated summary — verify with the full judgment below

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

Before: Sri J. Sudhakar Reddy & Smt. Madhumita Roy

Assessment Year: 2012-13 Assistant Commissioner of Income Tax, Circle-32, Kolkata.....…...................….......…....... Appellant Chanda Devi Nathani...........................................…………..………………………………..….……......Respondent DB-73 Nathani House Salt Lake City 24 Sector-I Kolkata – 700 064 [PAN : ABOPN 5150 F] Appearances by: None, appeared on behalf of the assessee. Shri Saurabh Kumar, Addl. CIT, Sr. D/R. appearing on behalf of the Revenue. Date of concluding the hearing : September 12th, 2018 Date of pronouncing the order : September 14th , 2018 ORDER Per J. Sudhakar Reddy, AM :- In this appeal of the revenue, the undisputed fact is that the tax effect does not exceed the monetary limit of Rs.20,00,000/-, as 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 As mandated by this above referred Circular No. 3/2018, this appeal of the revenue is dismissed as withdrawn. In the result, appeal of the revenue is dismissed.

Kolkata, the 14th day of September, 2018. Sd/- Sd/- [Madhumita Roy] [J. Sudhakar Reddy] Judicial Member Accountant Member Dated : 14.09.2018 {SC SPS}

Assessment Year: 2012-13 Chanda Devi Nathani Copy of the order forwarded to:

1.

Chanda Devi Nathani DB-73 Nathani House Salt Lake City 24 Sector-I Kolkata – 700 064 2. Assistant Commissioner of Income Tax, Circle-32, Kolkata 3. CIT(A)- 4. CIT- , 5. CIT(DR), Kolkata Benches, Kolkata.

Recent GST High Court judgments

Search GST case law →