What did the Tribunal hold?

The Tribunal noted that the tax effect in the appeal did not exceed the revised monetary limit of Rs. 50,00,000/- for filing appeals by the department. Therefore, the appeal was not maintainable.

The Department appealed an order of the CIT(A) for assessment year 2014-15. The tax effect of the relief granted by the CIT(A) was less than Rs. 50,00,000/-.

What were the issues?

Whether the Department's appeal is maintainable before the ITAT when the tax effect is below the revised monetary limit prescribed by the CBDT.

DCIT vs M/S. Ritu Cargo Pvt. Ltd. | ITAT Jodhpur 2020

Income Tax Appellate Tribunal, JODHPUR BENCH, JODHPUR

Before: SHRI R.C.SHARMA & SHRI SANDEEP GOSAIN

For Appellant: Shri Amit Kothari (CA)

For Respondent: Shri Amit Kothari (CA)

Hearing: 16.03.2020

PER SANDEEP GOSAIN, J.M.

This appeal by the department is directed against the order dated 06.03.2019 of

ld. CIT (A)-I, Jodhpur for the assessment year 2014-15. As per the grounds of

appeal, the tax effect calculated by the AO in respect of the relief granted by the ld.

CIT (Appeals) which has been challenged in the present appeal is less than Rs.

50,00,000/-.

We have heard the ld. D/R as well as the ld. A/R. At the outset, we note that the

tax effect in this appeal is not exceeding the monetary limit as revised by the CBDT

vide Circular dated 08.08.2019 for the purpose of filing of appeal by the department

before the Income Tax Appellate Tribunal from Rs. 20,00,000/- to Rs. 2 ITA No.

505/JP/2018 Shri Ashutosh Bansal, Ajmer. 50,00,000/-. For ready reference, we

reproduce the CBDT Circular No. 17 of 2019 dated 08.08.2019 as under :- Further Enhancement of Monetary limits for filing of appeals by the Department before Income Tax Appellate Tribunal, High Courts and SLPs/appeals before Supreme Court - Amendment to Circular 3 of 2018 - Measures for reducing litigation.

Circular No. 3/2018 dated 11th July 2018 has been replaced by Circular No. 17/2019 dated 8th August 2019 to enhance Monetary limits for filing of appeals by the Department before Income Tax Appellate Tribunal, High Courts and SLPs/appeals before Supreme Court for reducing litigation. Appeals/SLPs in Monetary Limit Monetary Limit Income-tax matters (Rs.) (previous (Rs.) limit) (Revised Limit) Before Appellate 20,00,000 50,00,000 Tribunal Before High Court 50,00,000 1,00,00,000 Before Supreme 1,00,00,000 2,00,00,000 Court

• The Assessing Officer shall calculate the tax effect separately for every assessment year in respect of the disputed issues in the case of every assessee. If, in the case of an assessee, the disputed issues arise in more than one assessment year, appeal can be filed in respect of such assessment year or years in which the tax effect in respect of the disputed issues exceeds the monetary limit. No appeal shall be filed in respect of an assessment year or years in which the tax effect is less than the monetary limit.

• Further, even in the case of composite order of any High Court or appellate authority which involves more than one assessment year and common issues in more than one assessment year, no appeal shall be filed in respect of an assessment year or years in which the tax effect is less than the monetary limit. • In case where a composite order/ judgement involves more than one assessee, each assessee shall be dealt with separately.”

Accordingly, the appeal of the department is not maintainable being monetary limit is less than/not exceeding Rs. 50,00,000/-. 3. The department is at liberty to file the Miscellaneous Application in case the tax effect in this appeal is found to be more then Rs. 50,00,000/- or the case falls in any of the exceptions of the circular. 4. In the result, appeal of the department is dismissed. Order pronounced in the open court on 19/03/2020.

SD/- Sd/- (R.C.SHARMA) (SANDEEP GOSAIN) Accountant Member Judicial Member Dated :. 19/03/2020 Santosh आदेशक��त�ल�पअ�े�षत/ Copy of the order forwarded to : 1. अपीलाथ�/ The Appellant 2. ��यथ�/ The Respondent 3. आयकरआयु�त/ CIT 4. आयकरआयु�त (अपील)/ The CIT(A) 5. �वभागीय��त�न�ध, आयकरअपील यआ�धकरण, च#डीगढ़/ DR, ITAT, Jodhpur 6. गाड&फाईल/ Guard File आदेशानुसार/ By order सहायकपंजीकार/ Assistant Registrar

DCIT, CENTRAL CIRCLE-2, JODHPUR vs. M/S. RITU CARGO PVT. LTD., JODHPUR

What did the Tribunal hold?

What were the facts?

What were the issues?

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