ACIT, NEW DELHI vs. M/S KONNAR ENTERPRISES PVT. LTD., NEW DELHI

During the course of hearing, the ld. DR, although supported the orders of the Assessing Officer, but could not controvert the fact that tax effect involved in each of these appeals by the Revenue is less than Rs.20,00,000/- and that the same is not maintainable in view of recent Circular of CBDT No. 3/2018 dated 11th July, 2018, whereby the monetary limit of tax effect for not filing appeals before the Tribunal has been revised to Rs.20,00,000/-. None is present on behalf of the assessee.

Having considered the records in the light of above Circular, we find that the above circular of CBDT on pecuniary limit has been issued in supersession of earlier CBDT Circular No. 21 of 2015 dated 10.12.2015, revising the monetary limit of tax effect from Rs.10,00,000/- to Rs.20,00,000/-.These Instructions of CBDT have now statutory force within the provisions of section 268A of the IT Act and are made applicable to the pending appeals also by virtue of para 13 of the Circular. This Circular contains clear instructions to the Department to withdraw or not to press such appeals filed before the ITAT wherein tax effect involved does not exceed Rs.20,00,000/-. It is not the case of the Revenue that the present appeals come within the sweep of exclusion clauses as given in para No. 10 & 11 of the Circular. Thus, going by the prescription of the afore-noted Circular, and without going into merits of the cases, we dismiss the instant appeals filed by the Revenue, being not maintainable, as the tax effect involved in this appeal is less than Rs.20.00 lacs. The cross objections of the assessee also deserve to be dismissed, as infructuous.