What did the Tribunal hold?

The Tribunal accepted the assessee's submission that the tax effect was below the monetary limit. Consequently, the Revenue was precluded from filing the appeal before the Tribunal.

The Revenue filed an appeal before the ITAT against an order of the CIT(A) for AY 2003-04. At the time of hearing, the assessee pointed out that the tax effect in the appeal was below the monetary limit set by the CBDT for filing appeals.

What were the issues?

Whether the Revenue's appeal is maintainable before the Tribunal when the tax effect is below the prescribed monetary limit.

ACIT vs Trademin Internatiional Pvt Ltd. | ITAT Chennai 2017

Before: Shri Chandra Poojari & Shri Duvvuru RL Reddy

Hearing: 07.06.2017Pronounced: 21.06.2017

O R D E R

PER DUVVURU RL REDDY, JUDICIAL MEMBER:

This appeal filed by the Revenue is directed against the order of the Commissioner of Income Tax (Appeals) 1, Chennai dated 19.02.2013 relevant to the assessment year 2003-04.

At the time of hearing the ld. Counsel for the assessee has submitted that the tax effect in the appeal filed by the Revenue is less than the monetary limit of ₹.10,00,000/- fixed by the CBDT to file an appeal by the Revenue before the Tribunal as per the CBDT Circular No. 21/2015, dated 10.12.2015. The ld. DR fairly conceded the submissions made by the ld. Counsel for the assessee. Being so, the Revenue authorities are precluded from filing the appeal before the Tribunal, since the tax effect is less than ₹.10,00,000/- in this appeal. Accordingly, the appeal filed by the Revenue is dismissed as un-admitted.

In the result, the appeal filed by the Revenue is dismissed. Order pronounced on the 21st June, 2017 at Chennai.

ACIT, CHENNAI vs. TRADEMIN INTERNATIIONAL PVT LTD., CHENNAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

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