What did the Tribunal hold?

The Tribunal held that the appeals filed by the Revenue were not maintainable as the tax effect was below the prescribed monetary limit. Therefore, the appeals were dismissed.

The Revenue filed two Income Tax Appeals and one Wealth Tax Appeal against the orders of the CIT(A). The assessee contended that the tax effect in these appeals was below the monetary limit prescribed by the CBDT for filing appeals before the Tribunal.

What were the issues?

The primary issue was whether the appeals filed by the Revenue were maintainable before the Tribunal given the tax effect was below the CBDT's prescribed monetary limit.

ITO vs Mafaz Mohammed | ITAT Chennai 2022

Before: Shri V. Durga Rao & Shri Manoj Kumar Aggarwal

Hearing: 10.03.2022Pronounced: 10.03.2022

O R D E R

PER V. DURGA RAO, JUDICIAL MEMBER:

Two Income Tax Appeals filed by the Revenue are directed against different orders of the ld. Commissioner of Income Tax (Appeals) 16, Chennai, both dated 16.03.2018 relevant to the assessment year 2009-10. The Revenue also filed Wealth Tax Appeal against the order of the ld. CIT(A) 16, Chennai dated 28.02.2018.

When the appeals were taken up for hearing, the ld. Counsel for the assessee has submitted that the tax effect in the income tax appeals as well

2 & 2827/Chny/18 & W.T.A. No. 34/Chny/18 as wealth tax appeal filed by the Revenue are less than the monetary limit of ₹.50,00,000/- fixed by the CBDT to file an appeal by the Revenue before the Tribunal as per the CBDT Circular No. 17/2019, dated 08.08.2019 and Circular No. 5/2019 dated 05.02.2019 [in respect of wealth tax appeal mutatis mutandis applicable]. The ld. DR fairly conceded the submissions made by the ld. Counsel for the assessee. Being so, the Revenue authorities are precluded from filing the appeal before the Tribunal, since the tax effect is less than ₹.50,00,000/- in all these appeals. Thus, the appeals filed by the Revenue are liable to be dismissed as not maintainable. Accordingly, both the income tax appeals and wealth tax appeal filed by the Revenue are dismissed. However, the Department is at liberty to seek recall of the above order since, the ld. DR was not sure about as to whether the issue raised in the appeal of the Revenue is not arising out of RAP objection as no specific ground was raised in the grounds of appeal

3. In the result, all the appeals filed by the Revenue are dismissed. Order pronounced on the 10th March, 2022 at Chennai.

ITO INTERNATIONAL TAXATION 1(2), CHENNAI vs. MAFAZ MOHAMMED, CHENNAI

What did the Tribunal hold?

What were the facts?

What were the issues?

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