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Facts
The Revenue filed an appeal challenging the Ld. CIT(A)'s order dated 31/01/2019, where the amount disputed was Rs. 1,15,89,540/-. However, the tax effect involved in this appeal was less than Rs. 60,00,000/-.
Held
The Tribunal dismissed the Revenue's appeal in light of CBDT Circular No. 9/2024 dated 17/09/2024, due to the tax effect being below the prescribed monetary limit. The Revenue was granted liberty to file a recalling application if the appeal falls under any exceptions mentioned in CBDT Circular No. 5/2024 dated 15/03/2024.
Key Issues
Whether the Revenue's appeal is maintainable before the Tribunal, given that the tax effect involved is below the monetary limit prescribed by CBDT Circulars.
Sections Cited
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Income Tax Appellate Tribunal, DELHI BENCH ‘G’: NEW DELHI
Before: BEFORE SHRI YOGESH KUMAR U.S. & SHRI AVDHESH KUMAR MISHRA
The present appeal filed by the Revenue by challenging the order of the Ld. CIT(A) dated 31/01/2019. As per Form No. 36 the amount disputed in the Appeal is Rs. 1,15,89,540/-, thus the tax effect involved in the present Appeal is less than 60,00,000/-, therefore, in light of the CBDT Circular No. 9/2024 dated 17/09/2024, we dismiss the Appeal of the Revenue. The liberty is reserved to the Revenue to file necessary application for recalling this order if it is found that the Appeal of the Revenue is lies under any exceptions mentioned in the CBDT Circular No. 5/2024 dated 15/03/2024.