ITO CORPORATE WARD 5(1), CHENNAI vs. L.S.CHANDRIKA, CHENNAI
In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal held that the Revenue was precluded from filing the appeals as the tax effect was less than the prescribed monetary limit. Consequently, the appeals were not maintainable.
What were the facts?
The Revenue filed six appeals before the ITAT against the orders of the CIT(A) for assessment years 2007-08 to 2012-13. The assessee's counsel submitted that the tax effect in these appeals was below the monetary limit prescribed by the CBDT for filing appeals.
What were the issues?
The primary issue was the maintainability of the Revenue's appeals before the Tribunal due to the tax effect being below the CBDT's monetary limit.
AI-generated summary — verify with the full judgment below
Before: Shri V. Durga Rao & Shri Manoj Kumar Aggarwal
O R D E R PER BENCH: These six appeals filed by the Revenue are directed against the common order of the ld. Commissioner of Income Tax (Appeals) 3, Chennai, dated 29.09.2017 relevant to the assessment years 2007-08, 2008-09, 2009-10, 2010-11, 2011-12 and 2012-13.
When the appeals were taken up for hearing, the ld. Counsel for the assessee has submitted that the tax effect in the appeals 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. The ld. DR fairly conceded the submissions made by the ld. Counsel for the assessee in view of the confirmation of low tax effect in these appeals filed by the ITO vide her letter dated 15.12.2021. 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 these appeals. Thus, the appeals filed by the Revenue are not maintainable and are liable to be dismissed. Accordingly, the appeals filed by the Revenue are dismissed.
In the result, all the appeals filed by the Revenue are dismissed.
Order pronounced on the 16th December, 2021 at Chennai.
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