Income Tax Appellate Tribunal - Delhi
Acit Circle-19(2), New Delhi vs Payal Polyplast Pvt Ltd (Earlier Known ... on 16 June, 2022
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'F' NEW DLEHI
BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER
AND
SHRI N.K. CHOUDHRY, JUDICIAL MEMBER
ITA No. 5874/Del/2019
Assessment Year: 2015-16
ACIT, Versus M/s Payal Polyplast Pvt. Ltd.
Circle-19(2), (Earlier known as Payal
Room No.221, Petrochem Pvt. Ltd.)
C.R. Building, I.P. Estate, E-24, 1st Floor,
New Delhi-110002 Netaji Subhash Marg,
Daryaganj,
New Delhi-110002
PAN:AAFCP5296B
(Appellant) (Respondent)
Appellant by : Sh. Toufel Tahir, Sr. DR
Respondent by : Sh. Ved Jain, Adv. &
Sh. Ashish Goal, CA
Date of hearing : 16.06.2022
Date of order : 16.06.2022
ORDER
PER N.K. CHOUDHRY, J.M.
This appeal has been preferred by the Revenue against the order dated 15.03.2019, impugned herein, passed by the ld. Commissioner of Income Tax (Appeals)-19(2), New Delhi, for the assessment year 2015-16.
2. At the outset it was claimed by the Assessee and also observed by the bench that tax effect involved in the appeal under consideration is neither more than Rs. 50 lacs nor the case is based upon any of the exceptions prescribed in CBDT Circular [2] No.17/2019, dated 08.08.2019 read with Circular No.03/2018, whereby the Revenue Department is precluded from filing the appeal(s) before appellate tribunal against the order of ld. Commissioner, in which the tax effect does not exceed Rs.50,00,000/- as specified in the Circular and the CBDT Clarification dated 20th August 2019 whereby it is clarified that revised monetary limits so mentioned in the circular 17/2019 is also applicable to all pending SLPs/Appeals/Cross Objections/ References. Hence the instant is liable to be dismissal as withdrawn being not maintainable, however with liberty to the Revenue to approach the Tribunal for recall of order, in case it reveals that the tax effect is more than the prescribed limit or the appeal is protected by any of the exceptions prescribed in para-10 of the Circular No.03/2018 dated 11.07.2018.
3. Ld. DR did not refute the claim of the Assessee and accepted the factual position.
4. In the result, the appeal under consideration filed by the Revenue Department stands dismissed as withdrawn.
Order pronounced in the open court on 16/06/2022.
Sd/- Sd/-
(ANIL CHATURVEDI) (N.K. CHOUDHRY)
ACCOUNTANT MEMBER JUDICIAL MEMBER
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