DEPUTY COMMISSIONER OF INCOME-TAX, PANVEL CIRLCE,, PANVEL vs. GIRIJASSHANKAR H. SINGH,, NAVI MUMBAI

This appeal by the Revenue is directed against the order of Learned Commissioner of Income Tax(Appeals)-2 [ld.CIT(A)], Pune dated 04.09.2019 for the assessment year 2011-12.

At the outset of hearing, none appeared on behalf of the assessee. However, perusal of the record reveals that the tax effect in the instant appeal is less than Rs.50.00 lakh, which the ld. DR conceded. Tax Effect as per Form 36 column 7C is Rs.49,76,173/-.

The CBDT has issued circular No.17/2019 dated 08-08-2019 revising upward the monetary limits for filing of appeals by the Department in Income-tax Cases before various appellate forums. The earlier circular No.03/2018 dated 11/07/2018 fixed monetary limit for A.Y. 2011-12 Girijashankar H.Singh (R) filing of appeals by the Revenue before the Tribunal at Rs.20.00 lakh. Such limit has now been enhanced in the Circular dated 08-08-2019 to Rs.50.00 lakh. Since tax effect in the instant appeal is less than the revised monetary limit of Rs.50.00 lakh, we are not inclined to entertain this appeal.

At this juncture, it is pertinent to note that the CBDT vide F.No.279/Misc/M-13/2018-ITJ dated 20-08-2019 has clarified that the revised monetary limits so mentioned in Circular No.17/2019 are applicable to all pending appeals. In view of the foregoing discussion, we dismiss the appeal filed by the Revenue. However, it is made clear that if the tax effect in this appeal is found by the AO to be more than the prescribed monetary limit of Rs.50.00 lakh or the case(s) is found to be covered by an exception, it will be open to the Revenue to move the Tribunal for recalling the order.

In the result, the appeal of the Revenue is dismissed. Order pronounced in the open Court on 21st June, 2022.