INCOME TAX OFFICER (EXEMPTIONS) WARD-1, MYSORE vs. M/S MYSORE CITY POLICE WELFARE TRUST(R), MYSORE
In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal dismissed the appeal as not maintainable, citing CBDT Circular No. 3/2018 which stipulates that appeals with a tax effect below Rs. 20 lakhs should not be filed before the ITAT. The issues raised were left open for future proceedings.
What were the facts?
The appeal was filed by the Income-tax Officer against an order of the CIT(A) for the assessment year 2008-09. The tax effect in the appeal was less than Rs. 20 lakhs.
What were the issues?
Whether an appeal filed by the revenue with a tax effect below the prescribed monetary limit in the CBDT circular is maintainable before the ITAT.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, ‘C’ BENCH, BENGALURU
O R D E R
Per INTURI RAMA RAO, AM:
The instant appeal is directed against the order of the learned Commissioner of Income-tax (Appeals), Mysore, dated 30/11/2017 for the assessment year 2008-09.
It is stated before us that the tax effect in this case is less than Rs.20 lakhs and therefore the Circular No. 3/2018 dated 11/07/2018 issued by the Central Board of Direct Taxes (CBDT) in exercise of its power vested under Sec.268A(1) of the Income-tax Act comes into play wherein, the monetary limit for filing the appeals by the Revenue before the ITAT and various High Courts as well as Apex Court are revised with an object of reducing the tax litigation. Vide para 3 of the said circular (supra) it is stated that in cases where the tax effect in the appeals to be filed before the Appellate Tribunal does not exceed Rs. 20 lakhs, appeals should not be filed. Thus taking note of CBDT Circular No. 03/2018, dated 11/07/2018 and considering the fact that the tax effect in the Page 2 of 2 instant appeal is less than Rs. 20 lakhs, the present appeal deserves to be dismissed as not pressed/not maintainable. However, we make it clear that the issues raised in the instant appeal are left open to be examined in the appropriate proceedings, if arise, in future. At the same time we also make it clear that if the appeal fall in any of the exceptions referred to in the above said CBDT Circular, the Revenue is at liberty to move an application for recalling the order if so advised.
2. Accordingly, in the light of CBDT circular No.03/2018 dated 11/07/2018 the appeal stands dismissed.
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- Income Tax Officer, Ward-1, Mehsana vs Hemantkumar Faljibhai Chaudhary, MehsanaITA 475/AHD/2025[2012-13]Status: Disposed25 Sept 2026AY 2012-13
- Dy. CIT-4(1), Indore vs Kiran Bajpai, IndoreITA 426/IND/2026[2024-25]Status: Disposed9 Sept 2026AY 2024-25
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