ACIT, CIRCLE-1, BURDWAN, BURDWAN vs. ARUP KUMAR BHOWMICK, BURDWAN

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ITA 1973/KOL/2014Status: DisposedITAT Kolkata08 August 2018AY 2010-20112 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Following the CBDT Circular No. 3/2018, the Tribunal dismissed the appeal as withdrawn. The circular mandates dismissal of appeals with a tax effect below a certain limit.

What were the facts?

The tax effect in the appeal did not exceed the monetary limit of Rs. 20,00,000/- as per CBDT Circular No. 3/2018. The appeal was filed by the Revenue.

What were the issues?

The primary issue was whether the appeal should be dismissed based on the monetary limit prescribed by the CBDT circular for appeals filed by the Revenue.

AI-generated summary — verify with the full judgment below

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

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

Hearing: 19.07.2018Pronounced: 08.08.2018

PER J.SUDHAKAR REDDY, ACCOUNTANT MEMBER

1.

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.

2.

As mandated by this above referred Circular No.3/2018, the appeal is dismissed as withdrawn.

3.

In the result, the appeal of the Revenue is dismissed.

Order pronounced in the open court on 08.08.2018.

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