ACIT, FARIDABAD vs. SH. SHYAM LAL SETHI, FARIDABAD

ITA 5903/DEL/2014Status: DisposedITAT Delhi30 March 2016AY 2000-012 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 CBDT Circular No. 21 of 2015 mandates withdrawal or non-pressing of appeals with a tax effect below Rs. 10,00,000/-. Therefore, the appeal was dismissed on this ground.

What were the facts?

The Revenue filed an appeal before the ITAT for assessment year 2000-01. The tax effect involved in the appeal was less than Rs. 10,00,000/-.

What were the issues?

Whether the appeal filed by the Revenue should be dismissed due to the tax effect being below the revised monetary limit prescribed by the CBDT for filing appeals before the Tribunal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘G’: NEW DELHI

Before: SH. I.C. SUDHIR & SH. O.P. KANT

For Appellant: Smt. Anima Barnwal, Sr.DR

Hearing: 16.03.2016Pronounced: 30.03.2016

Appellant by Smt. Anima Barnwal, Sr.DR Respondent by None Date of hearing 16.03.2016 Date of pronouncement 30.03.2016 ORDER PER O.P. KANT, A.M.: This appeal by the Revenue is directed against the order of learned Commissioner of Income Tax(Appeals) dated 26.08.2014 in relation to assessment year 2000-01.

None appeared on behalf of the assessee. We have heard the ld. Sr. Departmental Representative and perused the relevant material on record. It is noticed that the CBDT has issued Circular No. 21 of 2015 dated 10.12.2015 with retrospective effect, revising the monetary limit to Rs.10,00,000/- for not filing appeals before the Tribunal. The ld. Sr. Departmental Representative, although

Recent GST High Court judgments

Search GST case law →