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Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI
Before: SHRI DUVVURU RL REDDY & SHRI S. JAYARAMAN
आयकर अपील�य अ�धकरण, ‘ए’ �यायपीठ, चे�नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI �ी धु�ु� आर.एल रे�ी, �ाियक सद� एवं �ी एस जयरामन, लेखा सद� के सम� BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.2310/CHNY/2019 (�नधा�रण वष� / Assessment Year: 2013-14) Vs Shri V. Mohanlal, The ACIT, Central Circle 1(1), 16, Casa Major Road, Chennai – 600 034. Egmore, Chennai – 600 008. PAN: AAXPM5597M (अपीलाथ�/Appellant) (��यथ�/Respondent) अपीलाथ� क� ओर से/ Appellant by : Shri AR.V. Sreenivasan, Addl.CIT ��यथ� क� ओर से/Respondent by : Shri D. Anand, Advocate सुनवाई क� तार�ख/Date of hearing : 05.10.2020 घोषणा क� तार�ख /Date of Pronouncement : 05.10.2020 आदेश / O R D E R Per S.JAYARAMAN, AM:
The Revenue filed this appeal against the order of the learned Commissioner of Income Tax (Appeals)-18, Chennai, in 17 dated 10.05.2019 for the assessment year 2013-14.
At the time of hearing, the Ld.AR submitted that the tax effect is below Rs.50 lakhs and hence the Revenue’s appeal would be covered by the CBDT Circular No.17/2019 dated 08.08.2019, fixing the monetary limit of Rs.50 lakhs. The Ld.DR on verification admitted that the tax effect involved in the appeal is less than Rs.50 lakhs.
On hearing both sides through video conferencing, we find that the tax effect in this case is less than Rs. 50 lakhs. The CBDT in its Circular No. 17/2019 dated 08.08.2019 instructed its officers to withdraw all the appeals pending before the ITAT where the tax effect is less than Rs. 50 lakhs. This Tribunal is of the considered opinion that this circular of CBDT is binding on the officers of the Department. Therefore, the Revenue cannot proceed further in this appeal. Accordingly, the appeal stands dismissed.
In the result, the appeal of the Revenue is dismissed.
Order pronounced in the open court on 5th October, 2020 at Chennai.