Loading judgment…
No AI summary yet for this case.
Income Tax Appellate Tribunal, “A” BENCH, CHENNAI
Before: SHRI GEORGE MATHAN & SHRI S. JAYARAMAN
आदेश/ O R D E R
PER BENCH :
The Revenue filed these appeals against the orders of
Commissioner of Income Tax (Appeals)-15, Chennai in ITA Nos. 314, 302
& 303/2018-19/CIT(A)-15 dated 30.05.2019 for assessment years 2012-
13, 2013-14 & 2014-15, respectively.
:-2-: ITA Nos.2296, 2297, 2298/Chny/2019 & CO Nos. 94, 95 & 96/Chny/2019 2. At the time of hearing, the Ld.AR submitted that the tax effect is
below Rs.50 lakhs and hence the Revenue’s appeals 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 respective appeal is less than Rs.50
lakhs.
On hearing both sides, we find that the tax effect in each of the
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 Revenue’s appeals in ITA Nos. 2296, 2297 &
2298/Chny/2019 are dismissed and the assessee’s Cross Objections
in CO Nos. 94, 95 & 96/Chny/2019 are dismissed as withdrawn.
:-3-: ITA Nos.2296, 2297, 2298/Chny/2019 & CO Nos. 94, 95 & 96/Chny/2019
Order pronounced on Wednesday, 04th March, 2020 at Chennai.
Sd/- Sd/- (जॉज�माथन) (एसजयरामन) (GEORGE MATHAN) (S. JAYARAMAN) या�यकसद!य/Judicial Member लेखासद!य/Accountant Member चे�नई/Chennai, 0दनांक/Dated: 04th March, 2020 JPV आदेशक(%�त2ल3पअ4े3षत/Copy to: 1. अपीलाथ'/Appellant 2. %&यथ'/Respondent 3. आयकरआयु5त ) अपील(/CIT(A) 4. आयकरआयु5त/CIT 5. 3वभागीय%�त�न�ध/DR 6. गाड�फाईल/GF