ITO, ROHTAK vs. SH. PUNIT WARI, JHAJJAR

This appeal is preferred by the Revenue against the order of the learned Commissioner of Income Tax(A), Rohtak dated 21.03.2016 pertaining to assessment year 2011-12. The Cross Objection has been filed by the assessee.

As far as the departmental appeal is concerned, the learned representative for the respondent assessee pointed out that the tax effect of the dispute raised in the Grounds of appeal of the Revenue is below the revised monetary limits for filing of appeals by the department, which have been laid down in the recent CBDT Circular No. 17/2019 dated 8th August, 2019.

In support, a calculation sheet showing the tax effect of the dispute involved in this appeal has also been furnished during the course of hearing.

Before parting, it is stated that in case on a later date, the Revenue finds that the tax effect in dispute in the appeal is more than the limit prescribed in the Circular dated 8.8.2019 (supra) or is otherwise protected by the exception provided in the Circular (supra), it shall be at liberty to approach the Tribunal for recall of the instant order, and adjudication on merits; and, the Tribunal shall consider such application in accordance with the extant law.

In so far as the Cross Objection of the assessee is concerned, the learned representative submitted that the assessee does not wish to pursue the same.

Resultantly, the appeal of the Revenue and Cross Objection filed by the assessee are dismissed.