Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, DELHI BENCH “ A ”: NEW DELHI
Before: SHRI R.K. PANDA & SHRI KULDIP SINGH
2013-14 and 2014-15 respectively. For the sake of convenience, all these appeals were heard together and are being disposed of by this common order.
Ld. Counsel for the assessee, at the outset, submitted that the tax effect involved in the grounds raised by the revenue in each of the appeal is below Rs. 50 lakhs. Therefore, in view of the CBDT Circular No. 17/2019 dated 8th August, 2019, the appeals filed by the revenue are not maintainable and, therefore, the appeals are liable to be dismissed.
Ld. DR fairly conceded that the tax effect involved in the grounds raised by the revenue is admittedly below Rs. 50 lakhs in each appeal.
After hearing both the sides, we find the tax effect involved in the grounds raised by the revenue in all the above three appeals is admittedly below Rs. 50 lakhs. CBDT vide circular No. 17/2019 dated 8th August, 2019 has increased the monetary limit for filing of appeals by the Revenue to Rs. 50 lakhs. It has subsequently been clarified by the CBDT that the said circular is applicable even to pending appeals. In view of the above, the appeals filed by the revenue are not maintainable and are accordingly dismissed.
In the result all the three appeals filed by the revenue are dismissed.