DCIT, CIRCLE-1(1), NEW DELHI vs. ABHIPRA CAPITAL LTD, NEW DELHI

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ITA 2695/DEL/2022Status: DisposedITAT Delhi25 May 2023AY 2019-203 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 the tax effect was less than Rs. 50 lakhs, making the appeal not maintainable as per CBDT Circular No. 17/2019. Consequently, the appeal was dismissed.

What were the facts?

The Revenue filed an appeal before the ITAT against an order of the NFAC for AY 2019-20. The tax effect of the appeal was examined.

What were the issues?

The primary issue was the maintainability of the Revenue's appeal based on the monetary limit prescribed by CBDT circulars.

AI-generated summary — verify with the full judgment below

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

Before: SH. N. K. BILLAIYA & SH.C.N. PRASAD

Hearing: 25/05/2023Pronounced: 25/05/2023

This appeal filed by the revenue is preferred against the order of National Faceless Appeal Centre (NFAC), Delhi dated 21.09.2022 for A.Y. 2019-20.

2.

The grievance of the revenue read as under :-

3.

A perusal of the grievance of the revenue show that the tax effect would be less than Rs. 50 lakhs, therefore, this appeal is not maintainable as per CBDT Circular No. 17/2019 dated 08.08.2019.

4.

This appeal is, accordingly, dismissed with liberty to the revenue to approach the Tribunal as per the provisions of law, should it feel that the tax effect is more than Rs. 50 lakhs.

5.

In the result, the appeal filed by the revenue is dismissed.

The order is pronounced in the open court on 25.05.2023 in the presence of both the rival representatives.

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