ASSTT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1(2), NAGPUR vs. SHREE SUNIL HARPALDAS MIHANI, WARDHA
What did the Tribunal hold?
The Tribunal dismissed the appeals filed by the Revenue and the cross-objections filed by the assessees as withdrawn due to low tax effect. The Revenue was granted liberty to seek recall if the appeals met certain exceptions.
What were the facts?
The Revenue filed three appeals and the assessees filed cross-objections against the orders of the CIT(A). The tax effect in the Revenue's appeals was below the threshold prescribed by CBDT circular No. 17/2019.
What were the issues?
The primary issue was whether the appeals should be dismissed on account of low tax effect as per CBDT circular No. 17/2019, and whether the cross-objections should be allowed to be withdrawn consequently.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR
Before: SHRI VIKRAM SINGH YADAV & SHRI YOGESH KUMAR U.S
Heard together (3 matters)
Read from the judgment's own cause title. This page is filed under one of them.
Date of Hearing – 09.06.2022 Date of Order – 09 .06.2022
O R D E R PER SHRI VIKRAM SINGH YADAV, A.M.
These are three appeals filed by the Revenue and Cross Objections filed by the assesse directed against the respective orders of the Learned
4 Sunil Harpaldas Mihani Commissioner of Income Tax(Appeals)-3, Nagpur, dated 22.12.2017 for Assessment Years 2009–10 & 2012–13 respectively.
During the course of hearing, the ld. AR submitted that the tax effect involved in all these appeals filed by the Revenue are less than . 50 lacs and the Cross Objections filed by the assessee are in support of the order passed by the ld.CIT(A). It was submitted that given the tax effect involved in these appeals filed by the Revenue are below the threshold prescribed by CBDT circular No. 17/2019, dated 08.08.2019. The appeal of the Revenue be dismissed and consequentially be in the Cross Objections filed by the assessee may also be allowed to be withdrawn.
Per contra, the ld. DR is heard, who has submitted that prima–facie the tax effect involved in these appeals filed by the Revenue are below the tax effect. However, the Revenue may be granted a liberty to seek a recall, where the appeals are dismissed on account of low tax effect.
After hearing both the parties and perusing the material available on record, the appeals filed by the Revenue as well as Cross Objections filed by the assessee are dismissed as withdrawn on account of low tax effect as per the aforesaid CBDT circular No.17/2019, dated 08.08.2019. The Revenue is at liberty to seek a recall, where the appeals so filed by the 5 Sunil Harpaldas Mihani Revenue fall above the prescribed threshold or falls under any of the exceptions so prescribed in the aforesaid CBDT circular No. 17/2019, dated 08.08.2019 and in the event, where the appeals of the Revenue are recalled, the assessee would be at liberty to seek a recall of its Cross Objection.
In the result, all the three appeals filed by the Revenue and Cross Objections filed by the assessee are dismissed as withdrawn.
Order pronounced in the open Court on 09 .06.2022
Sd/– Sd/– YOGESH KUMAR U.S VIKRAM SINGH YADAV JUDICIAL MEMBER ACCOUNTANT MEMBER
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