ASST. COMMISSIONER OF INCOME TAX, CIRCLE-1, KURNOOL vs B.ASHOK KUMAR (HUF), KURNOOL

Income Tax Appellate Tribunal, HYDERABAD BENCHES “B”: HYDERABAD

Before: SHRI SATBEER SINGH GODARA & LAXMI PRASAD SAHU

For Appellant: Smt. S. Sandhya

For Respondent: Shri Rohit Mujumdar, Smt. S. Sandhya

Hearing: 08/04/2021Pronounced: 21/04/2021

O R D E R PER BENCH: This appeal filed by the Revenue for AY 2014-15 is directed against CIT(A), Kurnool’s order dated 09/03/2018 involving proceedings u/s 143(3) of the Income Tax Act, 1961 ; in short “the Act”.

At the time of hearing it has been brought to our notice that as per the CBDT Circulars No.03/2018 dated 11.07.2018 and Circular No.17 of 2019 dated 9 th August,

:- 2 -: B. Ashok Kumar (HUF), Kurnool.

2019, the tax limit for filing of appeal by the Revenue before the Tribunal has been fixed at Rs.50.00 lakhs. Since the tax effect in this appeal is less than Rs.50.00 lakhs, we are dismissing the same on account of low tax effect with the liberty to the Revenue to seek recall of the order, if any of these cases falls within the exceptions mentioned in the Circulars cited above.

In the result, Revenue’s appeal is dismissed in above terms. Pronounced in the open court on 21st April, 2021.

ASST. COMMISSIONER OF INCOME TAX, CIRCLE-1, KURNOOL vs. B.ASHOK KUMAR (HUF), KURNOOL