What did the Tribunal hold?

The Tribunal held that the appeals were not maintainable due to the low tax effect, as per CBDT Circular No. 17/2019. The appeals were dismissed on this ground.

The Revenue preferred appeals against the orders of the CIT(A) for Assessment Years 2014-15 and 2013-14. The tax effect in these appeals was found to be less than Rs. 50 lakhs.

What were the issues?

The primary issue was the maintainability of the Revenue's appeals before the ITAT based on the tax effect threshold stipulated by CBDT circulars.

DCIT vs Marathon Electric India Pvt… | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI ‘E’ BENCH,

Before: SHRI N.K. BILLAIYA, & SHRI SUDHANSHU SRIVASTAVA

For Respondent: Ms. Rakhi Vimal, Sr. DR

Hearing: 04.01.2021Pronounced: 04.01.2021

PER N.K. BILLAIYA, ACCOUNTANT MEMBER:

Both the captioned appeals by the Revenue are preferred against the orders of the Commissioner of Income Tax [Appeals], Faridabad dated 14.07.2017 and 24.07.2017 pertaining to Assessment Years 2014-15 and 2013-14.

A perusal of the grievance of the revenue shows that the tax effect would be less than Rs. 50 lakhs, therefore, these appeals are not maintainable as per CBDT Circular No. 17/2019 dated 08.08.2019.

These appeals are, accordingly, dismissed with liberty to the revenue to approach the Tribunal as per the provisions of law, should it feel that the tax effect is more than Rs. 50 lakhs.

In the result, the appeals of the Revenue in and 6238/DEL/2017 are dismissed.

Decision has been announced in the open court in the presence of the ld. DR.

The order is pronounced in the open court on 04.01.2021.

[SUDHANSHU SRIVASTAVA] [N.K. BILLAIYA] JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 04th January, 2021.

VL/

DCIT, CIRCLE- I, FARIDABAD vs. MARATHON ELECTRIC INDIA PVT. LTD., FARIDABAD

What did the Tribunal hold?

What were the facts?

What were the issues?

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