What did the Tribunal hold?

The Tribunal held that, as per the CBDT circular, the appeal was to be dismissed as withdrawn due to the low tax effect. Therefore, the appeal filed by the Revenue was dismissed.

The appeal was filed by the Revenue. The tax effect in the appeal did not exceed the monetary limit prescribed by a CBDT circular. The circular mandated that appeals with a tax effect below this limit should be dismissed as withdrawn.

What were the issues?

The primary issue was whether the appeal should be dismissed as withdrawn based on the CBDT's monetary limit for appeals.

ITO vs M/S National Coal Development… | ITAT Kolkata 2018

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

Before: Shri J. Sudhakar Reddy, AM & Shri S.S. Viswanethra Ravi, 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 As mandated by this above referred Circular No. 3/2018, the appeal is dismissed as withdrawn.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: 2013-14 M/s. National Coal Development Corporation Staff Cooperative Credit Society Ltd.

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

M/s. National Coal Development Corporation Staff Cooperative Credit Society Ltd., Thapar House, 5th Floor, Kolkata – 01. 2. ITO, Ward 32(2), 10B Middleton Row, 3rd Floor, Kolkata – 71. 3. The CIT(A)

The CIT

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

ITO,WARD 32(2), KOLKATA, KOLKATA vs. M/S NATIONAL COAL DEVELOPMENT CORPORATION, KOLKATA

What did the Tribunal hold?

What were the facts?

What were the issues?

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