DCIT 9(2)(1), MUMBAI vs. B. BRAUN MEDICAL INDIA PRIVATE LTD, MUMBAI

PER RAJESH KUMAR, A.M:

This appeal filed by the Revenue is directed against the order of the Commissioner of Income Tax(Appeals)-2, Panaji, dated 23-05-2018. 2. At the time of hearing, it has been brought to our notice that the tax effect in the present appeal of the revenue is less than Rs. 50 lacs and is not maintainable in terms of the CBDT Circulars No.03/2018 dated 11-07-2018 and Circular No.17 of 2019 dated 8th August, 2019 which provide for the : 2 : tax limit for filing of appeal by the Revenue before the Tribunal at Rs.50.00 lakhs. After hearing both the sides and perusing the records as placed before us, we found that the appeal is covered by the aforesaid circular and is, therefore, not maintainable. In view of the tax effect in this appeal being less than Rs.50.00 lakhs, we are dismissing the same on account of low tax effect as the case is not covered by any of the exceptions in the circular. However, the Revenue is at liberty to seek recalling of the order, if this case is found to be falling within any of the exceptions mentioned in the Circular cited above.

Order pronounced in the open court on 30th September, 2019 (C.N. PRASAD) (RAJESH KUMAR) "याियक सद"य/JUDICIAL MEMBER लेखा सद"य/ACCOUNTANT MEMBER मुंबई/Mumbai; "दनांक/Dated : 30-09-2019 TNMM

आदेश क" "ितिलिप अ"ेिषत/Copy of the Order forwarded to : 1. अपीलाथ" / The Appellant

: 3 : स"यािपत "ित //// उप/सहायक पंजीकार (Dy./Asst.