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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.