What did the Tribunal hold?

The Tribunal dismissed the appeal filed by the Revenue. This was due to the tax effect being below the limit prescribed by the CBDT circular for filing appeals.

The Revenue filed an appeal against the order of the CIT(A) for the assessment year 2014-15. The appeal challenged an addition of Rs. 6,18,120/- made by the Revenue.

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.

DCIT vs Sh. Lakhwinder Singh Panag, Mohali | ITAT Chandigarh 2018

Income Tax Appellate Tribunal, DIVISION BENCHES ‘A, CHANDIGARH

Before: MS. DIVA SINGH & Dr. B.R.R.KUMAR

For Appellant: Smt. Chanderkanta, Sr.DR

Hearing: 25.07.2018Pronounced: 03.10

PER DIVA SINGH

The present appeal has been filed by the Revenue assailing the correctness of the order dated 29.12.2017 of CIT(A)-2 Chandigarh pertaining to 2014-15 assessment year.

At the time of hearing, no one was present on behalf of the assessee. The ld. Sr.DR inviting attention to the departmental ground submitted that the Revenue has challenged the addition of Rs. 6,18,120/-. The tax effect involved was much below the limit of Rs. 20 lacs as fixed by the CBDT vide Circular No.3/2018 dated 11.07.2018. Accordingly, in view of the above, the appeal of the Revenue is 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. Said order was pronounced in the Open Court at the time of hearing itself.

In the result, the appeal of the Revenue is dismissed. Order pronounced in the Open Court on 03.10. 2018. ( Dr.B.R.R.KUMAR) JUDICIAL MEMBER ‘Poonam’ Copy to:

The Appellant

The Respondent

The CIT

The CIT(A)

The DR Asstt.

DCIT, C-6(1), MOHALI vs. SH. LAKHWINDER SINGH PANAG, MOHALI

What did the Tribunal hold?

What were the facts?

What were the issues?

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