A.C.I.T., CIRCLE-2, GWALIOR vs. SMT. MEETA GARG, INDORE

Vide CBDT circular dated 8th August 2019, the income tax department has announced its policy decision not to file, or press, the appeals, before this Tribunal, against the appellate orders favourable to the assessee in the cases in which overall tax effect, including surcharge but excluding interest, is Rs 50,00,000 or less. This monetary limit, which was Rs 20,00,000 till 7th August 2019, has been in effect enhanced by almost 2.5 times over the last year, and the relief is retrospective in nature inasmuch as it not only applies to future appeals but also to the pending appeals.

As a step towards management of litigation, the CBDT has decided to further enhance the monetary limits for filing the appeals in income tax cases vide para 3 and Para 5 of the aforesaid circular and thus to remove the agony of uncertainty to the taxpayers who have been successful before the lower appellate authorities. These appeals were heard by this Bench and are being disposed of by this composite order.

The ld. Counsel for the assessees Sh. Kailash Chand Agarwal, CA referred to the CBDT circular dated 8th August 2019 and demonstrated that as to how the

The respondent ld. DR did not oppose the action propose by the tribunal, in principle, but requested that legitimate interest of revenue authorities be suitably protected so as the appeals which are found not covered by the aforesaid circular are reinstated and decided on merits. He submitted that liberty may be given to point out, upon necessary further verifications, and to seek recall the dismissal of appeals and restoration of the appeals in the cases which are inadvertently included in this bunch of appeals, wherein the tax effect, in terms of the CBDT circular (supra), exceeds Rs 50,00,000. None opposes this prayer; we accept the same. We make it clear that the appellants shall be at liberty to point out the cases which are wrongly included in the appeals so summarily dismissed, either owing to wrong computation of tax effect or owing to such cases being covered by the permissible exceptions, or for any other reason, and we will take appropriate remedial steps in this regard.

Since, we have already dismissed the appeals of the Revenue in view of CBDT Circular dated 8th August, 2019 all these appeals, involving tax effect of or less than Rs 50 lakhs, The Cross-objections filed by the assessees are supportive to the order of the CIT(A), therefore, they become infructuous. We dismiss the same as infructuous.