What did the Tribunal hold?

The Tribunal held that the appeal filed by the Revenue was not maintainable due to the low tax effect, as per the CBDT circular. The appeal was therefore dismissed.

The Revenue filed an appeal before the ITAT against the order of the CIT(A). The tax effect in dispute was below the monetary limit prescribed by the CBDT for filing appeals.

What were the issues?

Maintainability of appeal before the ITAT based on the tax effect and CBDT circulars.

DCIT vs Sri. Daulatray Marnur, Gulbarga | ITAT Bangalore 2019

Income Tax Appellate Tribunal, BANGALORE BENCH ‘ C ’

Before: SHRI N.V. VASUDEVAN & SHRI JASON P BOAZ

O R D E R

Per Jason P Boaz, Accountant Member :

This appeal at the instance of the Revenue is directed against the orders passed by the Commissioner of Income Tax (Appeals), Gulbarga, dt.24.01.2019 for Assessment Year 2016-17.

The learned Departmental Representative for Revenue submits that in this appeal, the tax effect pertaining to the amount disputed by the Revenue is less than the monetary limit of Rs.50 lakhs fixed by the . 624/Bang/2019 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In the result, the above appeal of the Revenue for Assessment Year 2016-17 is dismissed as withdrawn. Registry is directed to inform the parties accordingly. Order pronounced in the open court on 21st August, 2019.

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE - 1, KALABURGI vs. SRI. DAULATRAY MARNUR, GULBARGA

What did the Tribunal hold?

What were the facts?

What were the issues?

Recent GST High Court judgments