INCOME TAX OFFICER, BARGARH vs. TAMPERSARA SERVICE COOPERATIVE SOCIETY LIMITED, KADOBAHAL

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ITA 327/CTK/2024Status: DisposedITAT Cuttack25 September 2024AY 2018-193 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the appeal was covered by CBDT Circular No. 09/2024, which stipulates that appeals shall not be filed or pursued if the tax effect does not exceed Rs. 60,00,000. Therefore, the appeal was dismissed.

What were the facts?

The Revenue filed an appeal against an order of the CIT(A) for AY 2018-19. The tax effect in the appeal was Rs. 13,29,967.

What were the issues?

Whether the appeal filed by the Revenue should be dismissed due to low tax effect as per the prevailing CBDT circular.

Which sections of the Income-tax Act were involved?

Section 268A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL,

Before: BEFORE SHRI GEORGE MATHAN

For Appellant: Shri Narayan Dash, Adv
For Respondent: Shri S.C.Mohanty, Sr DR
Hearing: 25/9/202Pronounced: 25/9/20

Assessment Year :2018-19 Income Tax Officer, Naidu Income Tax Officer, Naidu Vs. Tampersara Tampersara Service Service Sankul Sankul Building, Building, Railway Railway Cooperative Society Limited, Cooperative Society Limited, Station Road, Bargarh Station Road, Bargarh At/PO: At/PO: Kadobahal, Kadobahal, BO: BO: Tampersara, Dist: Bargarh Tampersara, Dist: Bargarh PAN/GIR No. No.AACAT 1500 F (Appellant (Appellant) .. ( Respondent Respondent) Assessee by : Shri Narayan Dash, Adv Narayan Dash, Adv Revenue by : Shri S.C.Mohanty, Sr DR DR Date of Hearing : 25/9/202 24 Date of Pronouncement : 25/9/20 024 O R D E R

This is an appeal filed by the revenue an appeal filed by the revenue against the order of the ld against the order of the ld CIT(A), NFAC, Delhi dated CIT(A), NFAC, Delhi dated 26.6.2024 in Appeal No.NFAC/2017 26.6.2024 in Appeal No.NFAC/2017-18/10242860 for the assessment year for the assessment year 2018-19.

2.

Shri Narayan Dahs, Narayan Dahs, ld AR appeared for the assessee and Shri the assessee and Shri S.C.Mohanty, Sr. S.C.Mohanty, Sr. DR appeared for the revenue.

3.

It was submitted by ld AR that It was submitted by ld AR that in this appeal the tax effect is in this appeal the tax effect is Rs.13,29,967/-, which is below than the monetary limit prescribed vide , which is below than the monetary limit prescribed vide , which is below than the monetary limit prescribed vide recent Circular No.09/2024 dated 17.9.2024 recent Circular No.09/2024 dated 17.9.2024 issued by the Central Board issued by the Central Board

P a g e 1 | 3 Direct Taxes, wherein, it is stipulated that appeals shall not be filed/pursued by the Department before the Tribunal in cases where the tax effect does not exceed Rs.60,00,000/- (Rupees sixty lakhs). Therefore, the appeal filed by the revenue be dismissed.

4.

In reply, the ld. Sr DR did not dispute applicability of the recent CBDT circular and also tax effect being below Rs.60 lakhs in the assessee's case. He, however, left the issue to the Tribunal to pass appropriate order in the matter.

5.

I have considered the rival submissions and perused the CBDT Instruction. I am of the view that the present appeal of the Revenue falls within the purview of the CBDT Instruction cited (supra). It is not disputed by the Revenue that tax effect on the disputed addition is Rs. 13,29,967/-, which is less than Rs.60 lakhs, and therefore, keeping in view the above CBDT circular and provisions of section 268A of the Income Tax Act, I am of the view that the present appeal of the Revenue deserves to be dismissed. It is accordingly dismissed.

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