ACIT, CIRCLE- 25(2), NEW DELHI vs. TMZ REALITY PVT. LTD., NEW DELHI

PDF · subscribers
ITA 5155/DEL/2017Status: DisposedITAT Delhi12 April 2021AY 2012-134 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 held that the Department's appeal was not maintainable due to revised monetary limits for filing appeals as per CBDT Circular No.17/2019. The assessee also did not press their cross objections.

What were the facts?

The Department filed an appeal before the ITAT against an order of the CIT(A). The assessee also filed cross objections. The appeal was filed for Assessment Year 2012-13.

What were the issues?

The primary issue was the maintainability of the Department's appeal before the Tribunal in light of revised monetary limits set by the CBDT.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘G’: NEW DELHI

Hearing: 12.04.2021Pronounced: 12.04.2021

This appeal is preferred by the Department against order dated 30.03.2017 passed by the Learned Commissioner of Income Tax (Appeals)-10, New Delhi {CIT(A)} for Assessment Year 2012-13, whereas the Cross Objections are filed by the assessee.

2.0 At the outset, the Ld. Departmental Representative (DR) submitted that the Department’s appeal was not maintainable in view of the CBDT Circular No.17/2019 dated 08.08.2019 has revised the monetary limit for filing the appeals before the Tribunal to Rs.50 Lacs. Further, CBDT vide letter dated 20.08.2019 has also clarified that Circular No.17/2019 would be applicable to all pending appeals. In such circumstances, the present appeal filed by the Revenue in case of low tax effect is not maintainable.

4.0 Before parting, we clarify here that the Revenue shall be at liberty to approach the Tribunal for re-institution of appeal, if the requisite material is brought to show that the appeal is protected by the exceptions prescribed in para-10 of the Circular dated 11.07.2018.

5.0 In conclusion, by applying the CBDT Circular dated 08.08.2019 and letter dated 20.08.2019 (supra), the captioned appeal of the Revenue is dismissed as withdrawn/not pressed.

6.0 In the result, the appeal of the Revenue stands dismissed.

7.0 As far as the Cross Objections of the assessee is concerned, the Ld. Authorized Representative (AR) submitted that the Cross Objections was only supporting the CIT(A)’s order and in view of the dismissal of the Department’s appeal, the assessee was not pressing the Cross Objections.

8.0 In the result, the Cross Objections of the assessee is dismissed as not press.

9.0 In the final result, the appeal of the Department as well as the Cross Objection of the assessee are dismissed.

Above decision was announced on conclusion of Virtual Hearing on 12th April, 2021.

Recent GST High Court judgments

Search GST case law →