ITO NON CORPORATE WARD 2(5), CHENNAI vs. S.PARVEEN BANU, CHENNAI

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ITA 1254/CHNY/2019Status: DisposedITAT Chennai10 November 2020AY 2012-132 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that since the tax effect was less than the prescribed monetary limit, the Revenue was precluded from filing the appeal. Therefore, the appeal filed by the Revenue was liable to be dismissed.

What were the facts?

The Revenue filed an appeal before the ITAT against the order of the CIT(A). At the time of hearing, the assessee's counsel pointed out that the tax effect in the appeal was below the monetary limit prescribed by the CBDT for filing appeals.

What were the issues?

Whether the Revenue's appeal is maintainable before the Tribunal when the tax effect is below the monetary limit prescribed by the CBDT.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘B’ BENCH: CHENNAI

Before: SHRI V. DURGA RAO & SHRI S. JAYARAMAN

Hearing: 10.11.2020Pronounced: 10.11.2020

O R D E R

PER V. DURGA RAO, JUDICIAL MEMBER:

1.

This appeal filed by the Revenue is directed against the order of the learned Commissioner of Income Tax (Appeals)-2, Chennai in dated 11.01.2019 relevant to the assessment year 2012- 2013.

2.

At the time of hearing, the learned Counsel for the Assessee had submitted that the tax effect in the appeal filed by the Revenue is 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

2 -: 08.08.2019. The learned Departmental Representative fairly conceded the submissions made by the learned Counsel for the assessee. 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 the appeal and thus, the appeal filed by the Revenue is liable to be dismissed. The Department is at liberty to seek recall of the above order, if the tax effect is above the prescribed limit and moreover the learned Departmental Representative was not sure about as to whether the issue raised in the appeal of the Revenue was not arising out of RAP objection, as no specific ground was raised in the grounds of appeal. However, it is open to the Department to file a Miscellaneous Petition, if they find that the tax effect is above the prescribed limit.

3.

In the result, the appeal filed by the Revenue is dismissed.

Order pronounced on 10th November, 2020 in Chennai.

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