DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1), INTERNATIONAL TAXATION,, BENGALURU vs. SHRI. CHANDRASEKHAR SUNDARESH, BENGALURU

This appeal at the instance of the Revenue is directed against the orders passed by the Commissioner of Income Tax (Appeals) – 10, Bengaluru, dt. 02-03-2018 for Assessment Year 2014 – 15.

The learned Departmental Representative for Revenue submits that in this appeal, the tax effect pertaining to the Page 2 of 2 ITA 1865/Bang/2018 A. Y : 2014 – 15 amount disputed by the Revenue is less than the monetary limit of Rs. 50 lakhs fixed by the CBDT in Circular No.17/2019, dt. 08.08.2019, which is in supersession of its Circular No. 03/2018, dt.11.07.2018 and Amendment dated 20.08.2018, in relation to filing of appeals before the Income Tax Appellate Tribunal. Taking into consideration the above, and also the fact that the CBDT Circular under reference applies retrospectively even to pending appeals, we hold that the above listed appeals filed by the Revenue are not maintainable and liable to be dismissed in limine.

In the result, the above appeal of the Revenue for Assessment Year 2014 – 15 is dismissed as withdrawn. Registry is directed to inform the parties accordingly.