DEEPAK SHARMA,NEW DELHI vs. DCIT, NEW DELHI

The learned CIT(DR) although supported the respective orders of the Assessing Officer, but could not controvert the fact that the tax effect involved in each case of these appeals is less than Rs.20,00,000/- 3. We have heard both the parties and perused the relevant material on record. It is noticed that recently the CBDT has issued Circular No. 03 of 2018, dated 11th July, 2018 with retrospective effect, revising the monetary limit to Rs.20,00,000/- for not filing appeals before the Tribunal 4. From the above Circular, it is palpable that the Instruction is applicable to the pending appeals also with retrospective effect and there is a clear-cut direction to the Department to withdraw or not press such appeals filed before the ITAT, wherein tax effect is less than Rs.20,00,000/-. Going by the prescription of the afore-noted Circular, we are of the view that the Revenue should have either not filed the instant appeals before the Tribunal or withdrawn the same as the tax effect in these appeals are admittedly less than the prescribed limit, i.e., Rs. 20,00,000/- for not filing the appeals. Accordingly, we dismiss the instant appeals filed by the Revenue without going into merits of the case. However, the Department is at liberty to file Miscellaneous Application, if the tax effect is found to be more than the prescribed limited of Rs.20,00,000/- or otherwise. Accordingly, all the three appeals of the Revenue stand dismissed.

As regards the appeal filed by the assessee, i.e., Sh. Nippun Mittal, CA, submits that he does not want to press this appeal, therefore, the same may be dismissed as withdrawn.

In the result, all the three appeals of the Revenue and the appeal of the assessee are dismissed.