ACIT CORPORATE CIRCLE 6 (1), CHENNAI vs. M/S CHEMPLAST SANMAR LTD, CHENNAI

ITA 852/CHNY/2018Status: DisposedITAT Chennai20 September 2024AY 2003-04Bench: SHRI ABY T VARKEY (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)2 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 accepted the assessee's contention that the appeal was not maintainable as the tax effect was below the threshold specified in the CBDT circular. The Revenue's counsel conceded to the applicability of the circular.

What were the facts?

The Revenue filed an appeal before the ITAT against an order of the CIT(A). The assessee argued that the appeal was not maintainable due to a CBDT circular modifying appeal filing thresholds.

What were the issues?

Whether the Revenue's appeal is maintainable before the ITAT considering the tax effect and the applicability of the CBDT circular on appeal filing thresholds.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH: CHENNAI

Before: SHRI ABY T VARKEY & SHRI AMITABH SHUKLA

Hearing: 18.09.2024Pronounced: 20.09.2024

आदेश / O R D E R PER AMITABH SHUKLA, A.M :

This appeal is filed against the dated 30.11.2017. Through the aforesaid appeal the Revenue has challenged the dated 30.11.2017 passed by the CIT(A), Chennai. 2.0 At the outset the Ld. Counsel for the assesse drew our attention to circular No.09/2042 dated 17.09.2024 issued by CBDT modifying the threshold limits for filing of appeals by the Revenue before Hon’ble Apex Court, High Court and the ITATs. It was informed that as per para-5 of

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