DCIT CC 8(2),MUMBAI, MUMBAI vs. SKYLINE GREATHILLS, MUMBAI

In the course of hearing, it was noticed that the tax effect on the disputed issue in the impugned assessments years Skyline Greathills filed by the Revenue was Rs.24,31,101/- for A.Y.2017-18; Rs.103,84,620/- for A.Y.2015-16; Rs.93,19,470/- for A.Y.2014-15; and Rs.1,68,73,160/- for A.Y.2013-14 wherein, the tax effect involved in this appeal was below the prescribed limit of Rs.60 Lacs. The Ld. DR, fairly conceded that the present appeal needs to be withdrawn in accordance with the CBDT Circular No.09/2024 dated 17th September, 2024. He, however, requested that a liberty may be given to the Department to verify whether the case was covered in any of the exceptions and, if so, to approach the Tribunal at a later date.

We have considered the request of the Ld. DR. As the tax effect involved in this case is below the limit of Rs.60 Lacs as prescribed in CBDT's Circular No.09/2024 dated 17th September, 2024, the present appeal filed by the Revenue is not maintainable. The said Circular stipulated that the revised monetary limit for filing of appeals shall apply to pending appeals as well, which may be accordingly withdrawn.

Accordingly, these appeals are liable to be withdrawn by the Revenue and to be treated as dismissed. At the same time, the Revenue is free to approach this Tribunal, in case it is found that the case is covered in any of the exceptions of the said Circular.