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Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE
Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI
PER R.S.SYAL, VP : This appeal by the Revenue is directed against the order dated 02.05.2017 passed by the Commissioner of Income-tax (Appeals)-3, Nashik in relation to the assessment year 2014-15. It has been fairly admitted by the ld. DR that the tax effect in this appeal is less than Rs.50.00 lakh
Recently, the CBDT has issued circular No.17/2019 dated 08-08-2019 revising upward the monetary limits for filing of
2 ITA No.1921/PUN/2017 M/s. Indian Poultry Equipments Manufacturers Association
appeals by the Department in Income-tax Cases before various
appellate forums. The earlier circular No.03/2018 dated 11-07-2018
fixed monetary limit for filing of appeals by the Revenue before the
Tribunal at Rs.20.00 lakh. Such limit has now been enhanced in the
recent Circular dated 08-08-2019 to Rs.50.00 lakh. Since tax effect
in the instant appeal is less than the revised monetary limit of
Rs.50.00 lakh, we are not inclined to entertain this appeal.
At this juncture, it is pertinent to note that the CBDT vide
F.No.279/Misc/M-13/2018-ITJ dated 20-08-2019 has clarified that
the revised monetary limits so mentioned in Circular No.17/2019
are applicable to all pending appeals. Not only that, it has further
been directed to the competent authorities to withdraw all such
appeals on or before 31-10-2019.
In view of the foregoing discussion, we dismiss the appeal filed by the Revenue.
In the result, the appeal is dismissed. Order pronounced in the Open Court on 11th September, 2019.
Sd/- Sd/- (S.S. VISWANETHRA RAVI) (R.S.SYAL) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; �दनांक Dated : 11th September, 2019 सतीश
ITA No.1921/PUN/2017 M/s. Indian Poultry Equipments Manufacturers Association
आदेश क� क� �ितिलिप �ितिलिप अ�ेिषत अ�ेिषत/Copy of the Order is forwarded to: आदेश क� क� �ितिलिप �ितिलिप अ�ेिषत अ�ेिषत आदेश आदेश अपीलाथ� / The Appellant; 1. ��यथ� / The Respondent; 2. 3. The CIT(A)-3, Nashik 4. The CIT (Exemption), Pune िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, पुणे “B” / DR 5. ‘B’, ITAT, Pune; 6. गाड� फाईल / Guard file. आदेशानुसार आदेशानुसार/ BY ORDER, आदेशानुसार आदेशानुसार // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune
Date 1. Draft dictated on 09-09-2019 Sr.PS 2. Draft placed before author 09-09-2019 Sr.PS 3. Draft proposed & placed JM before the second member 4. Draft discussed/approved JM by Second Member. 5. Approved Draft comes to Sr.PS the Sr.PS/PS 6. Kept for pronouncement on Sr.PS 7. Date of uploading order Sr.PS 8. File sent to the Bench Clerk Sr.PS 9. Date on which file goes to the Head Clerk 10. Date on which file goes to the A.R. 11. Date of dispatch of Order. *