DCIT, CHANDIGARH vs. M/S PARUL CHEMICALS LTD., CHANDIGARH

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ITA 259/CHANDI/2015Status: DisposedITAT Chandigarh31 October 2018AY 2010-112 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the departmental appeal was below the tax effect limit as per CBDT Circular No. 3/2018. Therefore, the appeal was dismissed as not pressed.

What were the facts?

The Revenue filed an appeal against the CIT(Appeals) order for AY 2010-11. The assessee company had merged with another entity. Both parties agreed that the departmental appeal was below the tax effect threshold.

What were the issues?

The primary issue was whether the Revenue's appeal should be dismissed due to low tax effect as per CBDT guidelines.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CHANDIGARH BENCH

Before: SMT. DIVA SINGH, JM & SMT.ANNAPURNA GUPTA, AM

For Respondent: Shri Manjit Singh, Sr.DR, Shri Anil Khanna, CA
Hearing: 03.10.2018Pronounced: 31.10.2018

आदेश/ORDER

PER DIVA SINGH

The present appeal has been filed by the Revenue assailing the correctness of the order dated 17.12.2014 of ld. CIT(Appeals)-2 Vadodara pertaining to 2010-11 assessment year. 2. It was a common stand of the parties before the Bench that the departmental appeal is below the tax effect as laid down by the CBDT vide Circular No.3/2018 dated 11.07.2018. It was submitted that the assessee M/s Parul Chemicals Ltd. merged with Punjab Chemicals Corp. Protection Ltd. which fact has been noticed in the impugned order. 3. We have heard the rival submissions and perused the material on record. In the light of the submissions advanced by the parties before the Bench. In view of the low tax effect in terms of the aforesaid circular of the CBDT by

ITA-259/CHD/2015 Page 2 of 2

which the Tax Authorities are bound, the appeal of the Revenue, accordingly, is dismissed as not pressed. 4. In the result the appeal of the Revenue is dismissed. Order pronounced in the Open Court on 31.10. 2018.

Sd/- Sd/- ( अ�नपूणा� गु�ता ) ( �दवा �संह ) (ANNAPURNA GUPTA) (DIVA SINGH) लेखा सद�य/ Accountant Member �या�यक सद�य/ Judicial Member “पूनम” आदेश क� ��त�ल�प अ�े�षत/ Copy of the order forwarded to :

अपीलाथ�/ The Appellant - 1. ��यथ�/ The Respondent - 2. आयकर आयु�त/ CIT 3. आयकर आयु�त (अपील)/ The CIT(A) 4. �वभागीय ��त�न�ध, आयकर अपील�य आ�धकरण, च�डीगढ़/ DR, ITAT, CHANDIGARH 5. गाड� फाईल/ Guard File 6.

आदेशानुसार/ By order, सहायक पंजीकार/ Assistant Registrar

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