What did the Tribunal hold?

The Tribunal, considering the CBDT's revised circular increasing the monetary limit for filing appeals to Rs. 50.00 lakh, decided not to entertain the appeals. The cross-objection filed by the assessee was rendered infructuous.

The Revenue filed appeals before the ITAT for assessment years 2010-11 and 2011-12. The tax effect in these appeals was admitted by the Revenue to be less than Rs. 50.00 lakh.

What were the issues?

Whether appeals filed by the Revenue with a tax effect below the revised monetary limit should be entertained by the Tribunal.

DCIT vs M/S. Shalaka Infra - Tech Private… | ITAT Pune 2019

Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE

Before: SHRI R.S. SYAL & SHRI S.S. VISWANETHRA RAVI

For Appellant: Shri Pankaj Garg &, Shri Sudhendu Das

For Respondent: Shri Hari Krishan

Heard together (2 matters)

ITA No.1221/PUN/2017

C.O. No.27/PUN/2018

Read from the judgment's own cause title. This page is filed under one of them.

आदेश / ORDER

PER BENCH :

These two appeals by the Revenue are directed against the

separate orders of the Commissioner of Income-tax (Appeals) dated

12.01.2017 & 02.05.2017 respectively in relation to the assessment

years 2010-11 & 2011-12. Assessee has also filed the cross-

objection against the appeal by the Revenue for the A.Y. 2011-12.

It has been fairly admitted by the ld. DR that the tax effect in these

two appeals 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

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 appeals is less than the revised monetary limit of

Rs.50.00 lakh, we are not inclined to entertain the appeals of the

Revenue.

3 M/s. Shalaka Infra Tech Pvt. Ltd., A.Yrs. 2010-11 & 2011-12

In view of the foregoing discussion, we dismiss the appeals

filed by the Revenue. The Cross objection filed by the assessee has

become infructuous.

In the result, the appeals of the Revenue and cross objection of

the assessee stands dismissed.

Order pronounced in the Open Court on 13th September, 2019.

Sd/- Sd/- (S.S. VISWANETHRA RAVI) (R.S.SYAL) JUDICIAL MEMBER VICE PRESIDENT पुणे Pune; �दनांक Dated : 13th September, 2019 सतीश

आदेश क� क� �ितिलिप �ितिलिप अ�ेिषत अ�ेिषत/Copy of the Order is forwarded to: क� क� �ितिलिप �ितिलिप अ�ेिषत अ�ेिषत आदेश आदेश आदेश अपीलाथ� / The Appellant; 1. ��यथ� / The Respondent; 2. 3. The CIT(A)-2, Pune/CIT(A)-4, Pune 4. The Pr.CIT-1, Pune/Pr. CIT-3, Pune िवभागीय �ितिनिध, आयकर अपीलीय अिधकरण, पुणे 5. “B” / DR ‘B’, ITAT, Pune; 6. गाड� फाईल / Guard file. आदेशानुसार आदेशानुसार आदेशानुसार/ BY ORDER, आदेशानुसार

// True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune

M/s. Shalaka Infra Tech Pvt. Ltd., A.Yrs. 2010-11 & 2011-12

Date 1. Draft dictated on 12-09-2019 Sr.PS 2. Draft placed before author 12-09-2019 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. *

DEPUTY COMMISSIONER OF INCOME-TAX vs. M/S. SHALAKA INFRA - TECH PRIVATE LTD., PUNE

What did the Tribunal hold?

What were the facts?

What were the issues?

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