ITO, WARD-1, THANJAVUR vs. NEW BOSE BOTTLE COMPANY, THANJAVUR

Both the appeals of the Revenue are directed against the common order passed by the Commissioner of Income Tax (Appeals)-1, Trichy, dated 24.10.2018 pertaining to assessment years 2013-14 and 2014-15. The assessee has filed cross-objections against the very same order of the CIT(Appeals). Therefore, we heard the appeals of the Revenue and the cross-objections of the assessee together and disposing the same by this common order.

On hearing the Ld. Departmental Representative, we find that the tax effect in these cases is less than `50 lakhs. The CBDT in its Circular No.17/2019 dated 08.08.2019 increased the monetary limit for filing appeal before this Tribunal and instructed its officers to withdraw all the appeals pending before the ITAT where the tax effect is less than `50 lakhs. This Tribunal is of the considered opinion that this Circular of CBDT is binding on the officers of the Department. Therefore, the Revenue cannot proceed further in these appeals. Accordingly, these appeals stand dismissed. The cross-objections filed by the assessee also stand dismissed.

In the result, both the appeals filed by the Revenue and the cross-objections filed by the assessee stand dismissed.