ACIT, FARIDABAD vs. M/S. HINDUSTAN SYRINGES & MEDICAL DEVICES LTD., FARIDABAD

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ITA 5408/DEL/2013Status: DisposedITAT Delhi19 April 2016AY 2006-072 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The Tribunal noted that as per CBDT Circular No. 21/2015, appeals with a tax effect below Rs. 10 lakhs should be withdrawn or not pressed. Therefore, the appeal was dismissed at the outset.

What were the facts?

The Revenue filed an appeal before the Income Tax Appellate Tribunal. The tax effect in this appeal was less than Rs. 10 lakhs.

What were the issues?

Whether an appeal filed by the Revenue with a tax effect below the prescribed limit should be entertained.

Which sections of the Income-tax Act were involved?

Section 268A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘C’, NEW DELHI

ACIT, Central Circle II vs. Hindustan Syringes & Medical Faridabad Devices Ltd. Sector 25, Ballabgarh Faridabad PAN: AAACH 0007 (Appellant) (Respondent) Appellant by : Sh. AK Saroha, CIT, D.R. Respondent by : Sh. VK Agarwal, A.R. ORDER

PER J. SUDHAKAR REDDY, ACCOUNTANT MEMBER

1.

This is an appeal filed by the Revenue. Admittedly the tax effect in this appeal by the Revenue is less than Rs.10 lakhs. 1.1. In terms of CBDT Circular No.21/2015 dated 10th December,2015, F.No. 279/Misc./142/2007-ITJ(Pt.) read with S.268 A of the Income Tax Act 1961, this appeal by the Revenue should have been withdrawn or should not have been pressed by the Revenue.

2.

In view of the above this appeal by the Revenue is dismissed in limini. 3. In the result Revenue’s appeal is dismissed in limini. Order pronounced in the Open Court on 19th April, 2016.

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