ACIT, CIRCLE-3(1), TRICHY vs. S BAKTHAVATCHALAM, TRICHY

All the five appeals filed by the Revenue relating to same assessee are directed against common order of the ld. Commissioner of Income Tax (Appeals) 1, Trichy dated 29.11.2018 relevant to the assessment years 2008-09, 2009-10, 2010-11, 2011-12 and 2013-14.

At the time of hearing the ld. Counsel for the assessee has submitted that the tax effect in these appeals filed by the Revenue are less than the monetary limit of ₹.50,00,000/- fixed by the CBDT to file an appeal by the Revenue before the Tribunal as per the CBDT Circular No. 17/2019, dated 08.08.2019. The ld. DR fairly conceded the submissions made by the ld. Counsel for the assessee. Being so, the Revenue authorities are precluded from filing the appeal before the Tribunal, since the tax effect is less than ₹.50,00,000/- in these appeals. Accordingly, the appeals filed by the Revenue are dismissed as un-admitted.

In the result, all the appeals filed by the Revenue are dismissed. Order pronounced on the 22nd October, 2019 at Chennai.