ACIT, NOIDA vs. SHRI HEMANT KUMAR, NOIDA

The learned DR supported the order of the Assessing Officer, but could not controvert the fact that the tax effect involved in this appeal is less than Rs.20,00,000/-.

Ld. AR for the assessee has filed a Chart of Computation of Tax and stated that Balance tax and Cess on addition by AO is Rs. 15,21,420/-, which is below the prescribed limit of tax, as fixed by the CBDT.

We have heard both the parties and perused the records, especially the Chart of computation of tax filed by the Ld. AR for the assessee during the hearing, which shows that the tax involved in the present appeal is below the prescribed limit. It is noticed that recently the CBDT has issued Circular No. 03 of 2018, dated 11th July, 2018 with retrospective effect, revising the monetary limit to Rs.20,00,000/- for not filing appeals before the Tribunal.

From the afore-noted Circular, it is palpable that the Instruction is applicable to the pending appeals also with retrospective effect and there is a clear-cut direction to the Department to withdraw or not press such appeal filed before the ITAT, wherein tax effect is less than Rs.20,00,000/-. Going by the prescription of the afore-noted Circular, we are of the view that the Revenue should have either not filed the instant appeal before the Tribunal or withdrawn the same as the tax effect in this appeal is admittedly less than the prescribed limit, i.e., Rs. 20,00,000/- for not filing the appeal before the Tribunal. Accordingly, we dismiss the instant appeal filed by the Revenue without going into merits of the case. However, the Department is at liberty to file Miscellaneous Application, if the tax effect is found to be more than the prescribed limited of Rs. 20,00,000/- or otherwise. Accordingly, the appeal of the Revenue stands dismissed.

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