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Facts
The revenue filed two appeals against separate orders of the Ld. Commissioner of Income Tax (Appeals) for Assessment Years 2014-15 and 2012-13. The tax effect on the disputed additions in both cases was less than Rs. 60 lakh, which is the monetary limit prescribed by CBDT's latest Circular No. 09/2024 dated 17.09.2024 for filing appeals before the Tribunal.
Held
The Income Tax Appellate Tribunal dismissed both appeals filed by the revenue. The dismissal was due to the low tax effect, as the amount involved fell below the Rs. 60 lakh monetary limit stipulated by CBDT Circular No. 09/2024, which applies retrospectively to pending appeals. The appeals were dismissed under Section 268A of the Income Tax Act.
Key Issues
Whether the revenue's appeals are maintainable before the ITAT when the tax effect falls below the monetary limit prescribed by CBDT Circular No. 09/2024.
Sections Cited
250, 268A
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Income Tax Appellate Tribunal, “C” BENCH KOLKATA
Before: SHRI GEORGE MATHAN & SHRI RAKESH MISHRA
Present for: Appellant by : Shri Praveen Kishore, CIT, DR Respondent by : N o n e Date of Hearing : 26.02.2025 Date of Pronouncement : 26.02.2025 O R D E R Per Bench : Both these appeals filed by the revenue are against the separate orders of the Ld. Commissioner of Income Tax (Appeals), Kolkata-27 [hereinafter referred to as “the Ld. CIT(A)”] vide order nos. ITBA/APL/S/250/2023-24/1059223500(1) & ITBA/APL/S/250/2023- 24/1059223152(1) dated 30.12.2023 passed u/s. 250 of the Income Tax Act, 1961 (hereinafter referred to as “the Act”) for AYs 2014-15 and 2012- 13.
None appeared on behalf of the assessee and Shri Praveen Kishore, CIT, DR appeared on behalf of the revenue.
It is seen, at the outset, in both the cases that the tax effect on the disputed additions before us is less than Rs. 60 lakh as prescribed in the & 1435/Kol/2024 Regent Hirise P. Ltd., AYs: 2014-15 & 2012-13 CBDT’s latest Circular No. 09/2024 dated 17.09.2024 for filing appeals by the Revenue before this Tribunal.
This circular prescribes that the revised monetary limits shall apply retrospectively to pending appeals as well.
The Ld. DR has fairly admitted that tax effect involved in both these appeals is less than the prescribed monetary limit of Rs. 60 lakh.
In view of above stated position, both these appeals of the Revenue are dismissed u/s 268A of the Act because of low tax effect than the prescribed limits as per CBDT Circular No. 09/2024 (supra).
In the result, both the appeals of the revenue are dismissed. Order pronounced in the open court.