ASSISTANT COMMISSIONER OF INCOME TAX, RANGE-1, LUCKNOW vs. SMT. POONAM GOEL, LUCKNOW

IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “A”, LUCKNOW BEFORE SHRI. A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER ITA No.438/LKW/2017 Assessment Year: 2008-09 DCIT-4 v. Shri Yogendra Mohan Gupta Kanpur Kanpur TAN/PAN:AAXPG9726A (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri P. K. Kapoor, C.A. C.O. No.23/LKW/2017 [In ITA No.438/LKW/2017] Assessment Year: 2008-09 Shri Yogendra Mohan Gupta v. DCIT-4 Kanpur Kanpur TAN/PAN:AAXPG9726A (Cross-Objector) (Respondent) Assessee by: Shri P. K. Kapoor, C.A. Respondent by: Shri A. K. Bar, CIT (DR) ITA No.439/LKW/2017 Assessment Year: 2008-09 DCIT-4 v. Shri Sandeep Gupta Kanpur Kanpur TAN/PAN:ACZPG8333P (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri P. K. Kapoor, C.A. C.O. No.24/LKW/2017 [In ITA No.439/LKW/2017] Assessment Year: 2008-09 Shri Sandeep Gupta v. DCIT-4 Kanpur Kanpur TAN/PAN:ACZPG8333P (Cross Objector) (Respondent)

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Assessee by: Shri P. K. Kapoor, C.A. Respondent by: Shri A. K. Bar, CIT (DR) ITA No.125 & 126/LKW/2018 Assessment Year: 2010-11 & 2011-12 JCIT(OSD)-6 v. M/s Jama Corporation Pvt. Ltd. Kanpur Kanpur TAN/PAN:AACCM1582E (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri P. K. Kapoor, C.A. C.O. No.6 & 7/LKW/2018 [In ITA No.125 & 126/LKW/2018] Assessment Year: 2010-11 & 2011-12 M/s Jama Corporation Pvt. Ltd. v. JCIT(OSD)-6 Kanpur Kanpur TAN/PAN:AACCM1582E (Cross Objector) (Respondent) Assessee by: Shri P. K. Kapoor, C.A. Respondent by: Shri A. K. Bar, CIT (DR) ITA No.253/LKW/2018 Assessment Year: 2010-11 DCIT-2 v. Shri Upendra Singh Kanpur Kanpur TAN/PAN:ALJPS9333E (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: None ITA No.436/LKW/2017 Assessment Year: 2008-09 DCIT-4 v. Shri Siddhartha Gupta Kanpur Kanpur TAN/PAN:AEWPG3950R (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri P. K. Kapoor, C.A. C.O. No.32/LKW/2017

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[In ITA No.436/LKW/2017] Assessment Year: 2008-09 Shri Siddhartha Gupta v. DCIT-4 Kanpur Kanpur TAN/PAN:AEWPG3950R (Cross Objector) (Respondent) Assessee by: Shri P. K. Kapoor, C.A. Respondent by: Shri A. K. Bar, CIT (DR) ITA No.441/LKW/2017 Assessment Year: 2008-09 DCIT-4 v. Shri Sanjay Gupta Kanpur Kanpur TAN/PAN:ACZPG8332N (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri P. K. Kapoor, C.A. C.O. No.26/LKW/2017 [In ITA No.441/LKW/2017] Assessment Year: 2008-09 Shri Sanjay Gupta v. DCIT-4 Kanpur Kanpur TAN/PAN:ACZPG8332N (Cross Objector) (Respondent) Assessee by: Shri P. K. Kapoor, C.A. Respondent by: Shri A. K. Bar, CIT (DR) ITA No.67/LKW/2019 Assessment Year: 2014-15 ITO v. M/s Sahkari Ganna Vikas Samiti Ltd. Basti Sant Kabir Nagar TAN/PAN:AAGAS9349R (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: None ITA No.64/LKW/2019 Assessment Year: 2014-15

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ITO-2(1) v. Smt. Bharti Thakkar Kanpur Kanpur TAN/PAN:ABJPT2745D (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: None ITA No.829/LKW/2017 Assessment Year: 2014-15 ACIT v. Shri Ram Mohan Agarwal Range 1, Lucknow Lucknow TAN/PAN:ACOPA9404A (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Ms. Sweta Mittal, FCA ITA No.48/LKW/2015 Assessment Year: 2010-11 DCIT v. Shri Shyam Kishore Tandon Lucknow Barabanki TAN/PAN:AMEPT9050H (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri S. C. Agarwal, Advocate C.O. 07/LKW/2015 [In ITA No.48/LKW/2015] Assessment Year: 2010-11 Shri Shyam Kishore Tandon v. DCIT Barabanki Lucknow TAN/PAN:AMEPT9050H (Cross Objector) (Respondent) Assessee by: Shri S. C. Agarwal, Advocate Respondent by: Shri A. K. Bar, CIT (DR) ITA No.506, 507 & 508/LKW/2018 Assessment Year: 2008-09, 2009-=10 & 2010-11 ACIT-5, v. M/s M.K.U. Pvt. Ltd. Kanpur Kanpur TAN/PAN:AACCM6302Q

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(Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri P. K. Kapoor, C.A. C.O. No.20, 21 & 22/LKW/2018 [In ITA No.506, 507 & 508/LKW/2018] Assessment Year: 2008-09, 2009-=10 & 2010-11 M/s M.K.U. Pvt. Ltd. v. ACIT-5, Kanpur Kanpur TAN/PAN:AACCM6302Q (Cross Objector) (Respondent) Assessee by: Shri P. K. Kapoor, C.A. Respondent by: Shri A. K. Bar, CIT (DR) ITA No.278/LKW/2016 Assessment Year: 2009-10 ITO-3(4) v. Shri Santosh Kumar Jain Lucknow Lucknow TAN/PAN:AAZPJ3442N (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: None C.O. No.08/LKW/2016 [In ITA No.278/LKW/2016] Assessment Year: 2009-10 Shri Santosh Kumar Jain v. ITO-3(4) Lucknow Lucknow TAN/PAN:AAZPJ3442N (Cross Objector) (Respondent) Assessee by: None Respondent by: Shri A. K. Bar, CIT (DR) ITA No.340/LKW/2017 Assessment Year: 2010-11 ACIT v. Shri Jitendra Singh Circle, Gonda Basti TAN/PAN:BLOPS5203B (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR)

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Respondent by: None ITA No.440/LKW/2017 Assessment Year: 2008-09 DCIT-4 v. Shri Sameer Gupta Kanpur Kanpur TAN/PAN:ACSPG2937Q (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri P. K. Kapoor, C.A. C.O. No.25/LKW/2017 [In ITA No.440/LKW/2017] Assessment Year: 2008-09 Shri Sameer Gupta v. DCIT-4 Kanpur Kanpur TAN/PAN:ACSPG2937Q (Cross Objector) (Respondent) Assessee by: Shri P. K. Kapoor, C.A. Respondent by: Shri A. K. Bar, CIT (DR) ITA No.830/LKW/2017 Assessment Year: 2014-15 ACIT v. Smt. Poonam Goel Range 1, Lucknow Lucknow TAN/PAN:AFAPG3035N (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Ms. Sweta Mittal, FCA ITA No.435/LKW/2018 Assessment Year: 2014-15 JCIT(OSD) v. M/s Benara Bearings and Piston Ltd. Central Circle 1 Kanpur Kanpur TAN/PAN:AABCB7583K (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri Ashish Jaiswal, Advocate

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ITA No.651/LKW/2018 Assessment Year: 2013-14 ITO (Exemptions) v. M/s F.I. Educational and Welfare Lucknow Society, Lucknow TAN/PAN:AAAAF0674N (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri K. R. Rastogi, C.A. ITA No.156/LKW/2017 Assessment Year: 2011-12 ITO (Exemptions) v. M/s F.I. Educational and Welfare Lucknow Society, Lucknow TAN/PAN:AAAAF0674N (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri K. R. Rastogi, C.A. ITA No.402/LKW/2015 Assessment Year: 2011-12 DCIT-6 v. M/s Pan Parag India Limited Kanpur Kanpur TAN/PAN:AAECP3930F (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri Abhinav Mehrotra, Advocate ITA No.148/LKW/2019 Assessment Year: 2014-15 ITO-2(3) v. Shri Rajiv Kumar Kanpur Kanpur TAN/PAN:AEPPK0870B (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: None ITA No.593/LKW/2014 Assessment Year: 2007-08 ITO v. M/s Indo Tractors Ltd.

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Ward 6(1), Kanpur Kanpur TAN/PAN:AAACR9439H (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri Rakesh Garg, Advocate C. O. No.07/LKW/2016 [In ITA No.593/LKW/2014] Assessment Year: 2007-08 M/s Indo Tractors Ltd. v. ITO Kanpur Ward 6(1), Kanpur TAN/PAN:AAACR9439H (Cross Objector) (Respondent) Assessee by: Shri Rakesh Garg, Advocate Respondent by: Shri A. K. Bar, CIT (DR) ITA No.798/LKW/2017 Assessment Year: 2014-15 ITO v. Shri Kamlesh Chandra Unnao Unnao TAN/PAN:ALYPK0869N (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri Abhinav Mehrotra, Advocate ITA No.781/LKW/2016 Assessment Year: 2012-13 ITO-6(5) v. M/s Yasharth Parth Builders Pvt. Lucknow Ltd., Lucknow TAN/PAN:AAACY2012K (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri S. C. Agarwal, Advocate ITA No.13/ALLD/1998 Assessment Year: 1994-95 DCIT v. M/s Siddharth Construction Co. Pvt. Ltd. Special Range II 5, Park Road, Hazratganj, Lucknow Lucknow TAN/PAN:

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(Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri B. P. Yadav, Cost Accountant ITA No.589/LKW/2015 Assessment Year: 2011-12 DCIT-6 v. M/s Garun Builders Pvt. Ltd. Kanpur Kanpur TAN/PAN:AABCG9472G (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri Vikas Garg, C.A. ITA No.184/LKW/2017 Assessment Year: 2013-14 ITO-1(1) v. Shri Abhay Benara Kanpur Kanpur TAN/PAN:ADLPB2007Q (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri Ashish Jaiswal, Advocate C.O., No.04/LKW/2017 [In ITA No.184/LKW/2017] Assessment Year: 2013-14 Shri Abhay Benara v. ITO-1(1) Kanpur Kanpur TAN/PAN:ADLPB2007Q (Cross Objector) (Respondent) Assessee by: Shri A. K. Bar, CIT (DR) Respondent by: Shri Ashish Jaiswal, Advocate

ITA No.370/LKW/2016 Assessment Year: 2012-13 DCIT-4 v. Smt. Malvika Suri Lucknow Lucknow TAN/PAN:AJWPS7302N (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR)

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Respondent by: None ITA No.652/LKW/2018 Assessment Year: 2010-11 ITO (Exemptions) v. M/s Yogeshwar Rishikulbal Ved Lucknow Vidya Peeth, Yogeshwar Math Marg Shadatganj, Lucknow TAN/PAN:AAAAY1124A (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri Sandeep Jain, FCA ITA No.683/LKW/2017 Assessment Year: 2014-15 ACIT v. Shri Sarvesh Rai Range 1, Lucknow Lucknow TAN/PAN:AHFPR3076B (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: None ITA No.66/LKW/2019 Assessment Year: 2014-15 ITO-3(1) v. Shri Akhil Gupta Kanpur Kanpur TAN/PAN:ACYPG1748F (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: None ITA No.452/LKW/2017 Assessment Year: 2012-13 DCIT-6 v. M/s Anod Plasma Spray Ltd. Kanpur Kanpur TAN/PAN:AACCA0227G (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri Abhinav Mehrotra, Advocate ITA No.373/LKW/2016

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Assessment Year: 2012-13 DCIT-4 v. Smt Rohita Suri Lucknow Lucknow TAN/PAN:AQRPS6118E (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: None ITA No.690/LKW/2018 Assessment Year:2012-13 DCIT-6 v. M/s Gagandeep Hotel & Restaurant Kanpur Pvt. Ltd., Kanpur TAN/PAN:AABCG8623K (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri Abhinav Mehrotra, Advocate ITA No.149/LKW/2019 Assessment Year:2015-16 ITO-2(3) v. Smt. Renuka Agarwal Kanpur Kanpur TAN/PAN:ABJPA3527C (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: None ITA No.272/LKW/2018 Assessment Year:2014-15 DCIT-3 v. Shri Brij Kishore Agarwal Kanpur Kanpur TAN/PAN:ABAPA2002P (Appellant) (Respondent) Appellant by: Shri A. K. Bar, CIT (DR) Respondent by: Shri Abhinav Mehrotra, Advocate

Date of hearing: 21 08 2019 Date of pronouncement: 08 2019

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O R D E R PER BENCH: These appeals filed by the Revenue are directed against the orders of the ld. CIT(A), relating to different assessees for different assessment years and in some of the cases assessees have also filed cross objections. 2. Since the tax effect involved in these appeals filed by the Department does not exceed Rs.50 lakhs in each of the appeals, they are not maintainable in view of CBDT’s Circular No.17/2019, dated 8th August, 2019, F. No.270/Misc.142/2007-ITJ(Pt.) and are liable to be dismissed as such. Since all these appeals are to be disposed on the basis of monetary limit, we have decided to dispose of them, passing a composite order. 3. Heard. The Central Board of Direct Taxes, vide Circular No.17/2019, dated 8th August, 2019, F. No.270/Misc.142/2007-ITJ(Pt.), has issued the direction in supersession of the Circular No. 3/2018 dated 11th July, 2018, F.No.279 of Misc.142/2007-ITJ (Pt.), in consonance with the power entrusted under section 268A of the Income Tax Act, 1961 that no appeal should be filed before the Tribunal in case the tax effect does not exceed Rs.50 lakhs. In the backdrop of the CBDT Circular No.17/2019, the Ahmedabad Bench of the Tribunal, in its recent order passed on 14th August, 2019 in the case of Income Tax Officer Ward 3(2), Ahmedabad vs. Dinesh Madhavlal Patel, Ahmedabad and others in ITA No. 1398/Ahd/2004, etc., disposing off 628 appeals and COs, observed and held as below: “These 628 appeals and COs pertain to the appeals are filed by various Assessing Officers, all these appeals call into question correctness of the relief granted to the taxpayers by the Commissioners of Income Tax (Appeals) and, most importantly, the tax effect involved in all these appeals does not exceed

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Rs.50,00,000 in each of these appeals. The cross objections taken up for hearing are only such cross objections as emanate from these appeals and are broadly in support of the orders passed by the Commissioner (Appeals). In these cases, in the light of the discussions with the Principal Chief Commissioner of Income Tax (Gujarat) and representatives of the Ahmedabad ITAT Bar Association, individual notices are dispensed with; notices of hearing are given only through the notice board. 2. It is in this backdrop that we are pleased to take note of a very pragmatic and taxpayer friendly policy decision by the Government of India for reducing the income tax litigation. Vide CBDT circular dated 8th August, 2019, the income tax department has further liberalized its policy for not filing appeals against the decisions of the appellate authorities in favour of the taxpayers, wherein tax involved is below certain threshold limits, and announced its policy decision not to file, or press, the appeals, before this Tribunal, against the appellate orders favourable to the assessee in the cases in which overall tax effect, excluding interest- except when interest itself is in dispute, is Rs 50,00,000 or less. What it means, in plain words, is that when a Commissioner (Appeals) gives the taxpayer tax relief of upto Rs 50 lakhs in an appeal in an assessment year, the matter ends there and the relief so granted by the Commissioner (Appeals) cannot be challenged before this Tribunal, that when this Tribunal gives the taxpayer relief of upto Rs 1 crore in an appeal in an assessment year, the matter ends there and the relief so granted by the Tribunal cannot be challenged before the Hon’ble High Court, and that when Hon’ble High Court gives relief of upto Rs 2 crore to the taxpayer in an appeal in an assessment year, that relief cannot be challenged before Hon’ble Supreme Court. These monetary threshold limits for filing of appeals by the income tax authorities do not take into account interest and other corollaries of the tax demands being confirmed such as penalties, except when a penalty itself is subject matter of litigation, and prosecutions. The enhancement of these monetary limits is at an unprecedented scale. The monetary limit for appeals before this Tribunal, which was Rs 3,00,000 till 10th July 2014, has been in effect enhanced to almost 1,700% in the last five years. This substantial relaxation is certainly a huge step which signifies trust reposed by the Government of India in the decisions of the appellate forums, and substantially cuts down time taken in the finality of the appellate process. It is indeed heartening to note that in one stroke, the Government has not only prevented, but has, in effect, set the stage for withdrawal of thousands of appeals before this Tribunal and before Hon’ble

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Courts above. In an environment in which retrospectivity was attached only to the taxation and not to tax reliefs or concessions, such an approach is a pleasant departure from legacy practices. 3. In view of the above factual background and the generous concession by this benevolent CBDT circular, all these appeals must be dismissed as withdrawn and the related cross objections must be dismissed as infructuous. There is, however, a small issue that we must deal with. 4. Smt Aparna Agarwal, learned Departmental Representative, however, has a point to make. She points out that the circular dated 8th August 2019 is not clearly retrospective inasmuch as it specifically states in para 4 that “(t)he said modifications shall come into effect from the date of issue of this Circular”. It is thus pointed out that this sentence gives an impression that is only after the date of the said circular that the departmental appeals will not be filed in the cases within the specified tax effect limits. We are urged to bear in mind the impact of this observation while giving effect to the circular dated 8th August, 2019. She, however, hastens to add that she is yet to have any specific instructions on the issue and she leaves it for the bench to take the appropriate call. Learned representatives appearing for the taxpayers vehemently oppose the suggestion implicit in her submissions. All of them are unanimous in their argument that the circular must be held to have retrospective application and must equally apply to the pending appeals as well. Shri J P Shah, Senior Advocate, points out that the circular dated 8th August 2019 is not a standalone circular and it is required to be read with the old circular no. 3 of 2018 which is what it seeks to modify. This circular, according to the learned counsel, only enhances the monetary limits and gives further relaxation. He urges us not to read the circular in a manner so as to nullify the underlying approach and object of reducing litigation. Shri Soparkar, learned Senior Advocate, submits that all that the present circular does is to modify the monetary limits and nothing more, and, therefore, it cannot be treated to follow any other approach other than the approach followed in the old circular. The old circular, beyond any dispute or controversy, categorically applied to the pending appeals as on the date of issuance of circular. Shri Tushar Hemani, learned Senior Advocate, points out that the circular dated 8th August 2019 only gives further relief not only in terms of the monetary limits but also in terms of the manner in which the application of circular to orders dealing with more than one year is to made. Shri S N Divetia, learned counsel for the assessee, submits that unlike in the cases of earlier CBDT circulars,

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which used to be in supersession of earlier circulars on the issues, the circular dated 8th August 2019 only modifies the earlier circular which, inter alia, provided for its retrospective application. Our attention is invited to some judicial precedents in support of the contention that the benevolent circular, such as the one in question, is to be given effect in respect of the pending appeals as well. Ms Urvashi Shodhan, learned counsel for the assessee, points outs that its plainly contrary to the scheme of the litigation policy of the Government of India to give this circular only prospective effect. Shri S K Sadhwani, learned counsel for the assessee, invites our attention to the letter dated 16th July 2018 issued by Member CBDT to the all the Principal Chief Commissioners of Income Tax, in the context of circular dated 11th July 2018 that the present circular seeks to modify, seeking report on withdrawal of the appeals covered by the circular. He then points out that it is the old circular is still alive today and the only change is with respect to the monetary limits. In all fairness, therefore, the same approach regarding withdrawal of pending appeals must be followed for this circular as well. On the same lines, arguments are advanced by the learned representatives which, for the sake of brevity and to avoid repetition, we are not referring to in more specific details. In brief rejoinder, learned Departmental Representative graciously leaves the matter to us. 5. Having considered the rival submissions and having perused the material on record, we do not have slightest of hesitation in holding that the concession extended by the CBDT not only applies to the appeals to be filed in future but it is also equally applicable to the appeals pending for disposal as on now. Our line of reasoning is this. The circular dated 8th August 2019 is not a standalone circular. It is to be read in conjunction with the CBDT circular no 3 of 2018 (and subsequent amendment thereto), and all it does is to replace paragraph nos. 3 and 5 of the said circular. This is evident from the following extracts from the circular dated 8thAugust 2019: 2. As a step towards further management of litigation. it has been decided by the Board that monetary limits for filing of appeals in income-tax cases be enhanced further through amendment in Para 3 of the Circular mentioned above and accordingly. the table for monetary limits specified in Para 3 of the Circular shall read as follows: S.No. Appeals/SLPs in Income-tax matters Monetary Limit (Rs.) 1 Before Appellate Tribunal 50,00,000

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2 Before High Court 1,00,00,000 3 Before Supreme Court 2,00,00,000 3. Further, with a view to provide parity in filing of appeals in scenarios where separate order is passed by higher appellate authorities for each assessment year vis-a-vis where composite order for more than one assessment years is passed. para 5 of the circular is substituted by the following para: “5. The Assessing Officer shall calculate the tax effect separately for every assessment year in respect of the disputed issues in the case of every assessee. If in the case of an assessee, the disputed issues arise in more than one assessment year, appeal can be filed in respect of such assessment year or years in which the tax effect in respect of the disputed issues exceeds the monetary limit specified in para 3. No appeal shall be filed in respect of an assessment year or years in which the tax effect is less than the monetary limit specified in para 3. Further, even in the case of composite order of any High Court or appellate authority which involves more than one assessment year and common issues in more than one assessment year no appeal shall be filed in respect of an assessment year or years in which the tax effect is less than the monetary limit specified in para 3. In case where a composite order/ judgement involves more than one assessee, each assessee shall be dealt with separately” 4. The said modifications shall come into effect from the date of issue of this Circular. 6. Clearly, all other portions of the circular no. 3 of 2018 (supra) have remained intact. The portion which has remained intact includes paragraph 13 of the aforesaid circular which is as follows: 13. This Circular will apply to SLPs/ appeals/ cross objections/ references to be filed henceforth in SC/HCs/Tribunal and it shall also apply retrospectively to pending SLPs/ appeals/ cross objections/references. Pending appeals below the specified tax limits in pare 3 above may be withdrawn/ not pressed. 7. In view of the above discussions, we hereby hold that the relaxation in monetary limits for departmental appeals, vide CBDT circular dated 8th August 2019 (supra) shall be applicable to the pending appeals in addition to the appeals to be filed henceforth.

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Sd/- Sd/- [T. S. KAPOOR] [A. D. JAIN] ACCOUNTANT MEMBER VICE PRESIDENT DATED:22/08/2019 JJ:2108

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