INCOME TAX OFFICER, DELHI vs. INTERNATIONAL LAND DEVELOPERS PRIVATE LIMITED, DELHI

ITA 733/DEL/2025Status: DisposedITAT Delhi12 May 2026AY 2018-192 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the CBDT's revised circular on monetary limits for appeals is applicable to pending appeals. Consequently, the appeal filed by the Revenue was not maintainable due to the low tax effect.

What were the facts?

The Revenue filed an appeal before the ITAT concerning AY 2018-19. The Departmental Representative pointed out that the tax effect in the case was below the revised monetary limit for filing appeals.

What were the issues?

Whether the Revenue's appeal is maintainable before the ITAT given the revised monetary limits prescribed by CBDT circulars for appeals with low tax effect.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “C”: NEW DELHI

Before: SHRI M. BALAGANESH

For Appellant: Shri Jaspal Singh Sethi, Adv, Ms. Rashmi Jha, Adv

For Respondent: Shri Om Prakash, Sr. DR

Hearing: 12/05/2026Pronounced: 12/05/2026

INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND MS MADHUMITA ROY, JUDICIAL MEMBER ITA No. 733/Del/2025 (Assessment Year: 2018-19) Income Tax Officer, Vs. International Land Delhi Developers Pvt Ltd, B-418, F/F, New Friends Colony, New Delhi (Appellant) (Respondent) PAN: AABCI5518F

Assessee by : Shri Jaspal Singh Sethi, Adv Ms. Rashmi Jha, Adv Revenue by: Shri Om Prakash, Sr. DR Date of Hearing 12/05/2026 Date of pronouncement 12/05/2026

O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in ITA No.733/Del/2025 for AY 2018-19, arises out of the order of the ld National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as ‘ld. CIT(A)’, in short] dated 10.12.2024 against the order of assessment passed u/s 143(3) of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 20.04.2021 by the Assessing Officer, NaFAC, Delhi (hereinafter referred to as ‘ld. AO’).

At the time of hearing, Ld. Departmental Representative (DR) pointed out that the present appeal is to be withdrawn as the tax effect involved in the case is below Rs.60 Lacs.

The CBDT vide Circular No.05/2024 dated 15/03/2024 has revised the monetary limit for filing the appeals before the Tribunal

ITA No. 733/Del/2025 International Land Developers Pvt Ltd

to Rs.60 Lacs. Further, CBDT vide letter dated 17/09/2024 has also clarified that Circular No.05/2024 would be applicable to all pending appeals. In such circumstances, the present appeal filed by the Revenue in case of low tax effect is not maintainable.

Before parting, we clarify here that the Revenue shall be at liberty to approach the Tribunal for re-institution of appeal, if the requisite material is brought to show that the appeal is protected by the exceptions prescribed in para-3.1 and 3.2 of the Circular dated 15/03/2024.

In conclusion, by applying the CBDT Circular dated 15.03.2024 and letter dated 17.03.2024 (supra), the captioned appeal of the Revenue is dismissed as withdrawn/not pressed.

In the result, the appeal of the Revenue stands dismissed.

Order pronounced in the open court on 12/05/2026.

-Sd/- -Sd/- (MADHUMITA ROY) (M. BALAGANESH) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 12/05/2026 A K Keot Copy forwarded to 1. Applicant 2. Respondent 3. CIT 4. CIT (A) 5. DR:ITAT ASSISTANT REGISTRAR ITAT, New Delhi

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