Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Income Tax Appellate Tribunal - Kolkata

Deputy Commissioner Of Income Tax, ... vs Reform Tools Pvt Ltd, Kolkata on 30 September, 2024

                           आयकर अपीलीय अधिकरण
                          कोलकाता 'ए' पीठ, कोलकाता में
                 IN THE INCOME TAX APPELLATE TRIBUNAL
                      KOLKATA 'A' BENCH, KOLKATA

                           श्री संजय गगग, न्याधयक सदस्य
                                         एवं
                           श्री संजय अवस्थी, लेखा सदस्य
                                      के समक्ष
                                        Before
                   SRI SANJAY GARG, JUDICIAL MEMBER
                                  &
               SRI SANJAY AWASTHI, ACCOUNTANT MEMBER

                           I.T.A. No.: 1645/KOL/2024
                            Assessment Year: 2019-20
DCIT, Central Circle-3(1), Kolkata.............................................Appellant

                                           Vs.

Reform Tools Pvt. Ltd...........................................................Respondent
[PAN: AABCR 6639 J]

Appearances:

Department represented by: Subhendu Datta, CIT DR.

Assessee represented by: None.

Date of concluding the hearing : September 30th, 2024
Date of pronouncing the order : September 30th, 2024
                                        ORDER

Per Sanjay Garg, Judicial Member:

The present appeal filed by the Revenue is directed against the order dated 18.01.2024 of the Commissioner of Income Tax (Appeals)- 21, Kolkata [hereinafter referred to as ld. 'CIT(A)'].

2. It is seen, at the outset, that the tax effect on the disputed additions before us is less than Rs. 60 lakh as prescribed in the CBDT's latest Circular No. 09/2024 dated 17.09.2024 for filing appeals by the Revenue before this Tribunal.

I.T.A. No.: 1645/KOL/2024 Assessment Year: 2019-20 Reform Tools Pvt. Ltd.

2.1. This circular prescribes that the revised monetary limits shall apply retrospectively to pending appeals as well.

3. The ld. DR has also fairly stated that tax effect involved in appeal is less than the prescribed limit.

4. In view of above stated position, the appeal of the Revenue is dismissed u/s 268A of the Act because of low tax effect than the prescribed limits as per CBDT Circular No. 09/2024 (supra).

Order pronounced in the open Court on 30th September, 2024.

                Sd/-                                                     Sd/-
  [Sanjay Awasthi]                                                [Sanjay Garg]
 Accountant Member                                               Judicial Member

Dated: 30.09.2024
Bidhan (P.S.)

Copy of the order forwarded to:

1. DCIT, Central Circle-3(1), Kolkata.

2. Reform Tools Pvt. Ltd., 225D, A.J.C Bose Road, Kolkata, West Bengal, 700020.

3. CIT(A)-21, Kolkata.

4. CIT-

5. CIT(DR), Kolkata Benches, Kolkata.

//True copy // By order Assistant Registrar ITAT, Kolkata Benches Kolkata Page 2 of 2