DCIT, CIRCLE-11(1), KOLKATA, KOLKATA vs. EPCOS INDIA PRIVATE LIMITED, NADIA

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ITA 1814/KOL/2017Status: DisposedITAT Kolkata02 August 2018AY 2002-032 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?

The Tribunal, following the CBDT circular, dismissed the appeal as withdrawn. The appeal was accordingly dismissed.

What were the facts?

The revenue filed an appeal before the ITAT. The tax effect in the appeal did not exceed the monetary limit prescribed by a CBDT circular.

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.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH ‘C’, 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 As mandated by this above referred Circular No. 3/2018, the appeal is dismissed as withdrawn.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: 2002-03 M/s. Epcos IndiaPvt. Ltd.

In the result, the appeal of the revenue is dismissed. Order Pronounced in the Open Court on 2nd August, 2018. J. Sudhakar Reddy S.S. Viswanethra Ravi ACCOUNTANT MEMBER JUDICAL MEMBER Dated: 02/08/2018 Biswajit, SPS Copy of order forwarded to:

1.

M/s. Epcos India Pvt. Ltd., Kulia Kanchrapara Road, Kalyani, Nadia – 741 251. 2. ACIT Circle – 11(1), P-7, Chowringhee Square, Kolkata – 700 069. 3. The CIT(A)

4.

The CIT

5.

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

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