ACIT, CIRCLE-15(1), KOLKATA, KOLKATA vs. ABCI INFRASTRUCTURE PVT. LTD., KOLKATA

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ITA 1787/KOL/2016Status: DisposedITAT Kolkata03 August 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Following the CBDT Circular, the Tribunal dismissed the appeal as withdrawn. The appeal of the revenue was accordingly dismissed.

What were the facts?

The appeal was filed by the Revenue. The tax effect in the appeal did not exceed the monetary limit prescribed by CBDT Circular No. 3/2018.

What were the issues?

The primary issue was whether the appeal filed by the Revenue should be dismissed due to the tax effect being below the prescribed monetary limit.

AI-generated summary — verify with the full judgment below

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

Before: Shri S.S. Viswanethra Ravi, JM & Dr. A.L. Saini, AM

Per S.S. Viswanethra Ravi, JM 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 As mandated by this above referred Circular No. 3/2018, the appeal is dismissed as withdrawn.

2 Assessment Year: 2007-08

In the result, the appeal of the revenue is dismissed. Order Pronounced in the Open Court on 3rd August, 2018. A.L. Saini S.S. Viswanethra Ravi ACCOUNTANT MEMBER JUDICAL MEMBER Dated: 03/08/2018 Biswajit, SPS Copy of order forwarded to:

1.

ABCI Infrastructure Pvt. Ltd., 6th Floor, Vasundhara 2/7, Sarat Bose Road, Bhawanipore, Kolkata – 700 020. 2. ACIT Circle – 15(1), Aayakar Bhawan Poorva, 110, Shantipally, Kolkata – 700 107. 3. The CIT(A)

4.

The CIT

5.

DR, By order, Sr. P.S. / H.O.O. ITAT, Kolkata

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