What did the Tribunal hold?

The Tribunal dismissed the assessee's appeal as not pressed. The revenue's appeal was dismissed as withdrawn due to the tax effect not exceeding the monetary limit prescribed by CBDT Circular No. 3/2018.

The assessee filed an appeal (ITA 248/Kol/2015) and the revenue filed a cross-appeal (ITA 347/Kol/2015) for the assessment year 2011-12. The assessee was not interested in contesting its grounds of appeal.

What were the issues?

Whether the assessee's appeal should be dismissed as not pressed. Whether the revenue's appeal should be dismissed as withdrawn based on CBDT monetary limits.

DCIT vs S. M. Carriers Pvt. Ltd. | ITAT Kolkata 2018

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

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

Heard together (2 matters)

I.T.A. No. 248/Kol/2015

I.T.A. No. 347/Kol/2015

Read from the judgment's own cause title. This page is filed under one of them.

Date of concluding the hearing : May 15, 2018 Date of pronouncing the order : August 03, 2018 ORDER Per S.S. Viswanethra Ravi, JM ITA 248/Kol/2015 The learned AR submitted that the assessee is not interested to contest the grounds raised in appeal no 248/K/2015 and accordingly the grounds raised by the assessee in the said appeal dismissed as not pressed.

In the result the appeal of the assessee is dismissed.

ITA 347/Kol/2015 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As mandated by this above referred Circular No. 3/2018, the appeal is dismissed as withdrawn.

DCIT, CIR-10(2), KOLKATA, KOLKATA vs. S. M. CARRIERS PVT. LTD., KOLKATA

What did the Tribunal hold?

What were the facts?

What were the issues?

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