ASST CIT CC 1 (3) , MUMBAI vs. M/S POONAM HOME MAKERS , MUMBAI

At the outset, learned Authorized Representative of the assessee submitted that the tax effect on the amount disputed by the revenue in the present appeals are below the monetary limit of Rs. 50 lacs as per the Circular No. 17/2019 dated 08.08.2019 issued by the Central Board of Direct Taxes (CBDT). Further, she submitted, the appeals are not protected by any of exceptions to the aforesaid circular.

Learned Departmental Representative fairly agreed with the aforesaid submissions of the learned Authorized Representative.

Having considered rival submissions and perused the materials on record, we find that the tax effect on the amount disputed by the revenue in the present appeals are below the monetary limit of Rs. 50 lacs, the threshold limit fixed by CBDT in Circular No. Circular No. 17/2019 dated 08.08.2019 for filing appeal before the Tribunal. It is also a common point between the assessee and the revenue that the appeals are not protected by any of the exceptions to the aforesaid circular.

In view of the aforesaid, we treat the appeals as deemed to have been withdrawn, hence dismissed.

In the result, appeals are dismissed. Order pronounced in the open court on 18th August, 2021. (S. RIFAUR RAHMAN) JUDICIAL MEMBER