DCIT, CIRCLE - 11(1), KOLKATA, KOLKATA vs. M/S. DEVELOPMENT CONSULTANTS PVT. LTD., KOLKATA

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ITA 2413/KOL/2017Status: DisposedITAT Kolkata07 September 2018AY 2007-082 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Following CBDT Circular No.3/2018, the Tribunal dismissed the Revenue's appeal as withdrawn due to the low tax effect.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 2007-08. 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Whether the Revenue's appeal should be dismissed as withdrawn based on CBDT Circular No.3/2018 regarding monetary limits for appeals.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH “D”, KOLKATA

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

For Appellant: Smt. M.Ghosh, Sr.DR
Hearing: 05.09.2018Pronounced: 07.09.2018

IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “D”, KOLKATA BEFORE SH. J.SUDHAKAR REDDY, ACCOUNTANT MEMBER AND SH. S.S.VISWANETHRA RAVI, JUDICIAL MEMBER Year: 2007-08] vs DCIT, M/s. Development Consultants. Circle-11(1), P-7, Pvt.Ltd., 24, Park Street, Chowringhee Square, Kolkata-700016. Kolkata-700069. PAN-AAACD8900F (Appellant) (Respondent) Appellant by Smt. M.Ghosh, Sr.DR Respondent by Sh. A.Biswas, FCA Date of Hearing 05.09.2018 Date of Pronouncement 07.09.2018 ORDER

PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER

1.

This appeal filed by the Revenue against the order dated 24.09.2017 passed by CIT(A)-22, Kolkata for AY 2007-08.

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 As mandated by this above referred Circular No.3/2018, the appeal of the Revenue is dismissed as withdrawn. 4.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 07.09.2018.

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