What did the Tribunal hold?

The Tribunal held that the appeal was not maintainable as the tax effect was less than the monetary limit prescribed by the CBDT circular. The appeal was dismissed without expressing any opinion on the merits.

The Revenue filed an appeal before the ITAT against an order of the CIT(A) for Assessment Year 2014-15. The assessee's representative argued that the appeal was not maintainable due to low tax effect.

What were the issues?

The primary issue was the maintainability of the Revenue's appeal before the ITAT on account of low tax effect, as per CBDT circulars.

ITO vs Madhava Reddy Bandi | ITAT Hyderabad 2020

Income Tax Appellate Tribunal, HYDERABAD BENCH

Before: MS. SUSHMA CHOWLA & MR. ANIL CHATURVEDI

अपीलाथ� की ओर से / Applicant by : Shri Sunku Srinivasu, D.R. ��थ� की ओर से / Respondent by : --None-- : 18-06-2020 सुनवाई की तारीख/Date of Hearing : 22-06-2020 घोषणा की तारीख/Date of Pronouncement आदेश/ORDER PER SUSHMA CHOWLA, VP: This appeal filed by the Revenue is emanating out of the order of Pr. Commissioner of Income Tax – 7, Hyderabad dated 07.02.2020 for A.Y. 2014-15. :- 2 -: 2. Before us, at the outset, Ld. A.R. submitted that the appeal of the Revenue is not maintainable on account of low tax effect and therefore, the appeal of the Revenue be dismissed. Ld. D.R. did not object to the aforesaid contention made by the Ld. A.R.

We have heard the rival submissions and perused the material available on record. On perusing the grounds of appeal raised by the Revenue, we find that Revenue is aggrieved by the order of ld. CIT(A) in respect of the relief given by him. As per the recent announcement of Central Board of Direct Taxes (CBDT) dated 11.07.2018 (Circular No. 3 of 2018), no Department appeals are to be filed against relief given by ld. CIT(A) before the Income Tax Appellate Tribunal unless the tax effect, excluding interest, exceeds Rs.20 lakhs and it further states that the instructions will apply retrospectively to the pending appeals also. In the present case, it is an undisputed fact that on the addition which is in dispute, the tax effect is less than Rs.20 lakhs. In the absence of any material placed on record by the Revenue to demonstrate that the issue in the present appeal is covered by exceptions provided in para 10 of the aforesaid CBDT Circular, we are of the view that the monetary limit prescribed by the instructions of the aforesaid CBDT Circular would be applicable to the present appeal of the Department. We therefore hold the present appeal of Revenue to be not :- 3 -: maintainable on account of low tax effect and accordingly dismiss the appeal of Revenue without expressing any opinion on merits of the case. However, in case there is any error in the computation of the tax effect involved or if for any reason, the aforesaid CBDT Circular is not applicable, it would be open to the Revenue to seek revival of the appeal. Thus, the grounds of the Revenue are dismissed.

In the result, the appeal of Revenue is dismissed.

Order pronounced in the open Court on day of 22nd June, 2020.

Sd/- Sd/- (ANIL CHATURVEDI) (SUSHMA CHOWLA) ACCOUNTANT MEMBER VICE PRESIDENT New Delhi/Dated: 22nd June, 2020 Priti Yadav, Sr. PS* Copy of the Order forwarded to : 1. The Appellant 2. The Respondent 3. The CIT(A) 4. The Pr. CIT 5. DR, ITAT – Hyderabad 6. Guard File BY ORDER,

(Dy./Asst. Registrar) ITAT, Hyderabad

I.T.A. No. 175/H/2020 :- 4 -:

S.No. Details Date 1 Draft dictated on 19.06.2020 2 Draft placed before author 19.06.2020 3 Draft proposed & placed before the Second Member 4 Draft discussed/approved by Second Member 5 Approved Draft comes to the Sr. PS/PS 6 Kept for pronouncement 7 File sent to Bench Clerk 8 Date on which the file goes to Head Clerk 9 Date on which file goes to A.R. 10 Date of Dispatch of order

INCOME TAX OFFICER, WARD-15(2), HYERABAD vs. MADHAVA REDDY BANDI, HYDERABAD

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