What did the Tribunal hold?

The Tribunal noted that the tax effect was below the prescribed limit for filing appeals by the Revenue. Since the Revenue's representative could not point out any exception, the appeal was dismissed as withdrawn.

The Revenue filed an appeal before the ITAT for assessment year 2005-06. The tax effect in this appeal was below the revised monetary limit of Rs. 50 lacs for filing appeals by the Revenue before the ITAT, as per CBDT Circular No. 17/2019.

What were the issues?

Whether the Revenue's appeal should be dismissed due to low tax effect, based on the prevailing CBDT circulars regarding monetary limits for appeals.

ACIT vs Mafatlal Industries Ltd | ITAT Mumbai 2020

Income Tax Appellate Tribunal, MUMBAI BENCH “D”, MUMBAI

Before: SHRI SAKTIJIT DEY & SHRI RAJESH KUMAR

For Appellant: Smt Jothilakshmi Nayak, Sr. DR

For Respondent: Shri Girish Dave

Hearing: 09.01.2020Pronounced: 28.01.2020

Per Rajesh Kumar, Accountant Member:

The present appeal has been preferred by the assessee against the order dated 30.03.2011 of the Commissioner of Income Tax (Appeals) [hereinafter referred to as the CIT(A)] relevant to assessment year 2005-06.

2. At the outset, it is noticed that the CBDT recently has amended the CBDT Circular No. 3/2018 dated 11.07.2018 vide Circular No. 17/2019, F.No. 279/Misc.142/2007-ITJ(Pt.) dated 08.08.2019 increasing the limit for filing of appeal by the revenue before Income Tax Appellate Tribunal to Rs.50 lacs in each of the case. We noted that earlier Circular No. 3 of 2018 was made applicable to pending appeals also and this clause of the circular remains unchanged even after the amendment. Admittedly, in this case tax effect is below prescribed limit for filing of appeal before the Tribunal by the Revenue i.e. Rs.50 lacs.

When this was confronted to the learned Sr. Departmental Representative, he could not point out that this appeal falls under any of the exception as provided in Circular No. 17 of 2019. Admittedly, the tax effect in this appeal of Revenue is much below the prescribed limit of filing appeal before the Tribunal i.e. Rs.50 lacs as per CBDT circular No. 17 of 2019. In view of the above, this appeal of Revenue is dismissed as withdrawn in view of Circular No. 17 of 2019.

Now, before us, the learned CIT Departmental Representative only requested that he want to verify whether this appeal falls under any of the explanation provided in CBDT Circular No. 3/2018. Here, we are of giving liberty to Revenue that in case, after passing of the order it comes to the notice of the Revenue that this appeal does not falls under any explanation of the CBDT by 3/18, the AO can move for recalling of the order within the prescribed time limit under section 254 of the Act. Hence, this appeal is dismissed as low tax effect covered by CBDT Circular No. 17/2019.

In the result, the appeal of the Revenue is dismissed.

Order pronounced in the open court on 28.01.2020.

ACIT 6(3), MUMBAI vs. MAFATLAL INDUSTRIES LTD, MUMBAI

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