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Facts
The Revenue filed an appeal against the CIT(A)'s order for AY 2017-18. The tax effect involved in the appeal was below the monetary limit set by the CBDT.
Held
The Tribunal held that the grounds raised by the Revenue were not maintainable due to the low tax effect, as per CBDT Circulars. Therefore, the appeal was dismissed as withdrawn.
Key Issues
Whether the Revenue's appeal is maintainable when the tax effect is below the monetary limit prescribed by CBDT Circulars.
Sections Cited
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Income Tax Appellate Tribunal, “A” BENCH, PUNE
Before: SHRI R.K. PANDA & MS. ASTHA CHANDRA
आदेश / ORDER
PER ASTHA CHANDRA, JM :
The appeal filed by the Revenue is directed against the order dated 06.12.2023 of the Ld. Commissioner of Income Tax (Appeals)/NFAC, Delhi [“CIT(A)”] pertaining to Assessment Year (“AY”) 2017-18.
Admittedly, the tax effect involved in the appeal is below monetary limit of Rs.60 lakhs fixed by the CBDT vide its latest Circular No. 5/2024 (F.No.279/Misc.142/2007-ITJ(Pt.)) dated 15.03.2024 and Circular No. 09/2024 (F.No.279/Misc./M-74/2024-ITJ) dated 17.09.2024 and are not falling under the exceptions provided under the above said Circular. Thus, grounds raised by the Revenue in the appeal fails and the appeal is not maintainable. Therefore, the appeal of Revenue is dismissed as withdrawn in terms of CBDT Circular mentioned here-in-above. However, in case, the present appeal is found to be maintainable at any stage for any technical reasons, the Revenue shall be at liberty to seek recall of this order under relevant provisions of law.
In the result, the appeal of Revenue is dismissed.
Order pronounced in the open court on 08th January, 2025.