ASSISTANT COMMISSIONER OF INCOME-TAX, CORPORATE CIRCLE 1(1), CHENNAI vs. DHANALAXMI JEWELLWERS (INDIA) PRIVATE LIMITED, CHENNAI

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ITA 421/CHNY/2024Status: DisposedITAT Chennai28 November 2024AY 2017-18Bench: SHRI MANU KUMAR GIRI, HON'BLE (Judicial Member), SHRI S. R. RAGHUNATHA, HON'BLE (Accountant Member)1 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 heard both parties and, in light of Circular No. 9/2024 dated 17.09.2024, found the revenue's appeal to be not maintainable.

What were the facts?

The revenue filed an appeal against the order of the CIT (NFAC) for assessment year 2017-18. The appeal was filed by the revenue with a tax effect less than Rs. 60,00,000/- and did not fall under any exceptions mentioned in the circular.

What were the issues?

Whether the appeal filed by the revenue is maintainable considering the tax effect and relevant circulars.

Which sections of the Income-tax Act were involved?

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI

Before: SHRI MANU KUMAR GIRI, HON’BLE & SHRI S. R. RAGHUNATHA, HON’BLE

Hearing: 25.09.2024Pronounced: 28.11.2024

आयकर अपीलीय अिधकरण,‘ए’ �यायपीठ,चे�ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI �ी मनु कुमार िग�र, �याियक सद�य एवं�ी एस. आर.रघुनाथा, लेखा सद�य के सम� BEFORE SHRI MANU KUMAR GIRI, HON’BLE JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.: 421/Chny/2024 िनधा�रणवष� / Assessment Year: 2017-18 Dhanalaxmi Jewellers (India) Assistant Commissioner of v. Private Limited, Income Tax, 118, NSC Bose Road, Corporate Circle -1(1), Sowcarpet, Chennai. Tamil nadu – 600 079. [PAN: AADCD-8049-G] (अपीलाथ�/Appellant) (��यथ�/Respondent) अपीलाथ�क�ओरसे/Appellant by : Dr. Samuel Pitta, JCIT ��यथ�क�ओरसे/Respondent by : Shri. D. Anand, Advocate सुनवाई क� तारीख/Date of Hearing : 25.09.2024 घोषणा क� तारीख/Date of Pronouncement : 28.11.2024 आदेश /O R D E R PER S. R. RAGHUNATHA, ACCOUNTANT MEMBER:

This appeal by the revenue is filed against the order of the Commissioner of Income Tax, National Faceless Appeal Centre (NFAC), Delhi, for the assessment year 2017-18, vide order dated 23.12.2023.

2.

At the outset, the ld.AR pointed out that being this appeal is filed by the revenue, wherein the tax effect is less

:-2-: ITA. No:421/Chny/2024 than Rs.60,00,000/- as shown in Form 36 and also does not come under the exception given in the circular.

3.

The ld.DR fairly argued to the submissions of the ld.AR.

4.

We have heard both the parties. Hence, in the light of Circular no. 9/2024 fated 17.09.2024, the appeal of the revenue is dismissed as not maintainable.

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