ACIT, SANGRUR vs. M/S SATYAM HOME FURNISHING PVT. LTD., BARNALA

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ITA 699/CHANDI/2016Status: DisposedITAT Chandigarh31 October 2018AY 2011-121 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the appeal of the Revenue was to be dismissed due to low tax effect, as per CBDT Circular No. 3/2018. The appeal was dismissed as not pressed.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order for AY 2011-12. Both parties agreed that the tax effect was less than Rs. 20 lacs.

What were the issues?

The primary issue was whether the Revenue's appeal should be dismissed on the grounds of low tax effect as per CBDT circulars.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CHANDIGARH BENCH

Before: SMT. DIVA SINGH, JM & Dr. B.R.R.KUMAR, AM

Hearing: 11.10.2018Pronounced: 31.10.2018

PER DIVA SINGH The present appeal has been filed by the Revenue assailing the correctness of the order dated 30.03.2016 of CIT(A) Patiala pertaining to 2011-12 assessment year on various grounds.

2.

It was common stand of the parties before the Bench that the tax effect involved in the present appeal is less than Rs. 20 lacs. The ld. AR makes a prayer that the appeal having been filed in violation of CBDT Circular No. 3/2018 dated 11.07.2018 may be dismissed. The ld. Sr.DR on going through the material available on record agreed that the submissions of the assessee on facts are correct.

3.

We have heard the rival submissions and perused the material on record. On consideration thereof, we are of the view that the appeal of the Revenue is to be dismissed on the grounds of low tax effect in terms of the aforesaid circular of the CBDT by 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 assessee is allowed for statistical purposes. Order Pronounced in the Open Court on 31.10. 2018. ( डा. बी.आर.आर. कुमार) ("दवा "संह ) (Dr. B.R.R. KUMAR) (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 – 2. ""यथ"/ The Respondent 3.आयकर आयु"त/ CIT4.आयकर आयु"त (अपील)/ The CIT(A) 1. 5."वभागीय""त"न"ध, आयकर अपील"य आ"धकरण, च"डीगढ़/ DR, ITAT, CHANDIGARH 6. गाड" फाईल/ Guard File

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