Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, SURAT BENCH, SURAT
Before: SHRI PAWAN SINGH, Honble & Dr.SHRI ARJUN LAL SAINI, Honble
सुनवाई की तारीख/ Date of hearing: 18.02.2021 उ�घोषणा क� तार�ख/Pronouncement on: 18.02.2021 आदेश /O R D E R PER PAWAN SINGH, JUDICIAL MEMEBER: 1. This appeal by Revenue is directed against the order of ld.Commissioner of Income Tax(Appeals)-2, Surat, hereinafter referred as “Ld.CIT(A)”, passed under section 143(3) of the I.T.Act (hereinafter called ‘the Act’) dated 05.06.2018 for assessment year (AY) 2013-14.
This appeal come up hearing on 18.02.2021. Shri Dhruvang H.Diwan-CA appeared on behalf of the assessee. The Authorised Representative (AR) for the assessee submits that the appeal
ACIT, Circle-1(2), Surat Vs. M/s.Sai Khati Enterprise/ A.Y. 2013-14 filed by the Revenue is not maintainable since the tax effect involved in the impugned appeal does not exceed monetary limit i.e. Rs.50 lakhs specified vide CBDT Circular No.17/2019 dated 08.08.2019. He further submits that the tax effect involved in the impugned appeal is of Rs.36,17,550/- (below Rs.50 lakhs). Therefore, the appeal filed by Revenue is not maintainable due to low tax effect.
This fact was confronted with the Ld.Senior Departmental Representative (Sr.DR) for the Revenue. The Sr.DR for Revenue fairly agreed that the tax effect in this appeal is below the monetary limit of Rs.50 lakhs as per CBDT circular no.17/2019. However, the Sr.DR for the Revenue prayed that the Revenue may be given liberty to get the appeal revived, if at later stage it is discovered that the appeal is covered by exception clause of existing instructions of CBDT.
We have considered the contention of Ld.Sr.DR for the Revenue and the order of Ld.CIT(A) carefully. Considering the fact that tax effect involved in the present appeal is less than the monetary limit fixed by CBDT in its Circular No.17/2019 dated 08.08.2019, therefore, the appeal of revenue is not admitted and dismissed due to low tax effect. However, the Revenue is given liberty to get the appeal revived, if at the letter stage it is ACIT, Circle-1(2), Surat Vs. M/s.Sai Khati Enterprise/ A.Y. 2013-14 discovered that the case is covered by any exception clause of the said circular.
In the result, appeal of the Revenue is dismissed as not maintainable.
Order pronounced on 18th February 2021 while hearing the appeal.