What did the Tribunal hold?

The Tribunal dismissed the Revenue's appeal. This was based on a CBDT circular that set a monetary limit for appeals, and the tax effect in this case was below that limit.

The Revenue filed an appeal against the CIT(A)'s order for the assessment year 2013-14. The CIT(A) had allowed a deduction that was restricted by the Assessing Officer.

What were the issues?

Whether the appeal filed by the Revenue is maintainable given the tax effect and CBDT circular guidelines.

DCIT vs M/S Skg Print O Pack, Baddi | ITAT Chandigarh 2018

Income Tax Appellate Tribunal, CHANDIGARH BENCHES, ‘SMC’, CHANDIGARH

Before: MS. DIVA SINGH

For Appellant: Shri Manoj Kumar, Sr.DR

Hearing: 18.07.2018Pronounced: 05.09

The present appeal has been filed by the Revenue assailing the correctness of the order dated 17/01/2018 of CIT(A) Shimla pertaining to 2013 – 14 assessment year.

At the time of hearing, no one was present on behalf of the assessee. The ld. Sr.DR was heard.

A perusal of the record shows that the tax effect involved in the present appeal is much below the taxable limit of Rs. 20 lakh as laid down by the CBDT circular No. 3/2018 dated 11.07.2018 wherein the tax limit for filing of the appeals before the ITAT has been fixed at Rs. 20 lakh. It is seen that the addition made by way of restricting the deduction to 25% resulted in an addition of Rs. 11,77,108/- which has been allowed by the CIT(A) which is under challenge in the present proceedings. Accordingly, relying on the aforesaid Circular, the appeal of the revenue is dismissed as not pressed.

In the result, the appeal of the Revenue is dismissed. Order pronounced in the Open Court on 05.09.2018. (DIVA SINGH) JUDICIAL MEMBER ‘Poonam’ Copy to:

The Appellant 2.The Respondent 3.The CIT 4. The CIT(A)

The DR Asstt.

DCIT, CIRCLE, PARWANOO vs. M/S SKG PRINT O PACK, BADDI

What did the Tribunal hold?

What were the facts?

What were the issues?

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