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Income Tax Appellate Tribunal - Delhi

Dcit (E), New Delhi vs M/S The Ajay G Piramal Foundation,, New ... on 16 May, 2019

          IN THE INCOME TAX APPELLATE TRIBUNAL
                DELHI BENCH "G" NEW DELHI

      BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER
                          AND
         SHRI L.P. SAHU, ACCOUNTANT MEMBER

                    I.T.A No.5264/DEL/2016
                    Assessment Year: 2012-13

Dy.CIT(E), Circle-2(1),     vs.   M/s. The Ajay G. Piramal
New Delhi.                        Foundation,
                                  320, Tower-B, 11 DLF Tower,
                                  Jasola, New Delhi.

TAN/PAN: AABTT 1789N
(Appellant)                       (Respondent)


Appellant by:              Shri F.R. Meena, Sr.D.R.
Respondent by:             Shri Ankit Agarwal, C.A.
Date of hearing:           16 05 2019
Date of pronouncement:     16 05 2019

                           ORDER
PER AMIT SHUKLA, JUDICIAL MEMBER:

The aforesaid appeal has been filed by the Revenue against the impugned order dated 08.07.2016 passed by Commissioner of Income Tax (Appeals)-XL, New Delhi.

2. Admittedly, the tax effect on the disputed issue raised in the grounds of appeal is much below the new prescribed monetary limit for filing of appeal by the Department before the ITAT of Rs.20 lac vide CBDT Circular No. 03/2008 [F.No.279/Misc.142/2007-ITJ (Pt)] dated 11th July, 2018. Accordingly, the appeal of the Revenue is dismissed as non maintainable because of low tax effect.

3. In the result, the appeal filed by the Revenue is dismissed.

Order pronounced in the open Court on 16th May, 2019.

         Sd/-                                       Sd/-
       [L.P. SAHU]                              [AMIT SHUKLA]
   ACCOUNTANT MEMBER                          JUDICIAL MEMBER
DATED: 16th May, 2019
PKK: