What did the Tribunal hold?

The Tribunal held that the tax effect in the appeal was below the prescribed monetary limit of Rs. 50 Lacs for appeals before the Appellate Tribunal. Therefore, the appeal was not maintainable.

The Revenue filed an appeal against the order of the first appellate authority for AY 2011-12. The assessee pointed out that the tax effect of the additions contested by the Revenue was below the monetary threshold prescribed by the CBDT.

What were the issues?

Whether the appeal filed by the Revenue is maintainable considering the tax effect is below the monetary threshold prescribed by the CBDT circular.

ITO vs Arvind Devidas Gulvi, Bhiwandi | ITAT Mumbai 2019

Income Tax Appellate Tribunal, “A” BENCH, MUMBAI

Before: SHRI SAKTIJIT DEY, JM & SHRI MANOJ KUMAR AGGARWAL, AM

For Appellant: Shri Udaya B. Jakke-Ld. DR, Shri Sunil Makhija-Ld. AR

For Respondent: Shri Sunil Makhija-Ld. AR

O R D E R

Per Saktijit Dey (Judicial Member ):- 1. Aforesaid appeal by revenue for Assessment Year [AY] 2011-12 contest the order of first appellate authority dated 31/03/2016 on certain grounds of appeal.

Arvind Devidas Gulvi Assessment Year-2011-12 2. The learned Representative for assessee, at the outset, drew our attention to the fact that the tax effect of the quantum additions being contested by the revenue is below the threshold monetary limit of Rs.50 Lacs as prescribed by Central Board of Direct Taxes in its recently issued Circular No.17/2019 dated 08/08/2019 [F.No.279/Misc.142/2007-TTJ(Pt.) Government of India, Ministry of Finance, Department of Revenue] and therefore, the appeal is not maintainable. This recent circular further enhances the monetary limit fixed in earlier Circular No.3 of 2018 dated 11/07/2018 issued by CBDT as amended on 20/08/2018. The Ld. Departmental Representative is unable to point out any exceptions in the appeal as provided in para-10 of Circular no. 3 of 2018 dated 11/07/2018. The perusal of tax effect computations as placed before us, prima facie, establish that the tax effect of quantum addition being contested by the revenue is below Rs.50 Lacs.

We have gone through the circular and find that the tax effect in the appeal is below prescribed limit of Rs.50 Lacs and the assessee stood benefitted by the above circular issued by CBDT wherein the minimum monetary limit for filing the appeals before various appellate authorities have been fixed as under: - S. No. Appeals/ SLPs in Income-tax Monetary Limit (Rs.) matters 1 Before Appellate Tribunal 50.00,000 2 Before High Court 1,00.00,000 3 Before Supreme Court 2,00.00,000 Arvind Devidas Gulvi Assessment Year-2011-12 The aforesaid limits, as per para 13 of the Circular no. 3 of 2018 dated 11/07/2018, applies to the above appeal. In view of the admitted position, we dismiss the appeal filed by the revenue.

At the same time, a liberty is granted to revenue to seek recall of the appeal, if at a later stage, it is found that the matter is covered by any exceptions provided in the aforesaid circular or in case the tax effect of the additions in the appeal as agitated by revenue exceeds the prescribed monetary limit.

Resultantly, the appeal stands dismissed.

Order pronounced in the open court on 05th September, 2019.

Sd/- Sd/- (Manoj Kumar Aggarwal) (Saktijit Dey) लेखा सद� / Accountant Member �ाियक सद� / Judicial Member मुंबई Mumbai; िदनांकDated :05/09/2019 Sr.PS:-Jaisy Varghese आदेश की �ितिलिप अ�ेिषत/Copy of the Order forwarded to : अपीलाथ�/ The Appellant 1. ��थ�/ The Respondent 2. आयकरआयु�(अपील) / The CIT(A) 3. आयकरआयु�/ CIT– concerned 4. िवभागीय�ितिनिध, आयकरअपीलीयअिधकरण, मुंबई/ DR, ITAT, Mumbai 5. गाड�फाईल / Guard File 6.

ITO WD 1(1), KALYAN vs. ARVIND DEVIDAS GULVI, BHIWANDI

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