What did the Tribunal hold?

The Tribunal held that the appeal was not maintainable as the tax effect was below the enhanced monetary limit prescribed by the CBDT circular. The circular was applicable to all pending appeals.

The Revenue filed an appeal before the ITAT. The tax effect on the disputed issue was below Rs. 50 lakhs. The Revenue's appeal was filed after the issuance of CBDT Circular No. 17/2019.

What were the issues?

The primary issue was the maintainability of the Revenue's appeal before the ITAT in light of the revised monetary limits set by CBDT circulars.

DCIT vs Praveen Gupta, Gurgaon | ITAT Delhi 2019

Income Tax Appellate Tribunal, DELHI BENCH “FRIDAY” NEW DELHI

Before: SHRI G.S. PANNU & SHRI AMIT SHUKLA

For Appellant: Shri Subhakant Sahu, Sr.D.R

O R D E R PER AMIT SHUKLA, JM

The aforesaid appeal has been filed by the Revenue against the impugned order dated 29.11.2017 passed by Commissioner of Income Tax (Appeals), Meerut for the Assessment Year 2014-15.

At the outset, it has been pointed out by the ld. D.R. that the tax effect on the disputed issue raised in the Revenue’s Appeal is much below Rs.50 lac, and therefore, in view of new CBDT Circular No.17/2019, the appeal of the Revenue is not maintainable.

In view of the CBDT Circular No.17/2019 dated 8th August, 2019, wherein the CBDT has further enhanced the monetary limit for filing of appeal by the Department before the Income Tax Appellate Tribunal from Rs.20 lacs to Rs.50 lacs. The said circular also make reference to the earlier Circular No.3 of 2018 dated 11.07.2018 and specially states that as a step towards further management of litigation, the Board has decided to enhance the monetary limit for filing of the appeals. This circular is not in supersession of the earlier circular but only amends the monetary limits as well as gives clarification with regard to paragraph 5 of the earlier circular. This inter alia means that all the other conditions mentioned in the earlier Circular No.3 of 2018 dated 11.07.2018 will apply mutatis mutandis including that is, it will apply to all the pending appeals.

Further CBDT vide clarification dated 20.08.2019 has clarified that the aforesaid circular will apply to all pending appeals. Accordingly, the appeal of the Revenue is dismissed as non maintainable as the tax effect is below Rs.50 lakhs.

In the result, the appeal filed by the Revenue is dismissed. Order pronounced in the open Court on 25th October, 2019.

DCIT, CIRCLE- 2, MEERUT vs. PRAVEEN GUPTA, GURGAON

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