What did the Tribunal hold?

The Tribunal dismissed the appeal as withdrawn/not pressed, applying the CBDT circular which revised the monetary limit for departmental appeals. The Revenue was given liberty to approach for recall if exceptions applied.

The Revenue filed an appeal before the ITAT against an order of the CIT(A). The tax effect in dispute was below the revised monetary limit for filing appeals set by a CBDT circular.

What were the issues?

Whether the appeal filed by the Revenue is maintainable in light of the revised monetary limits prescribed by the CBDT circular for filing appeals before the Tribunal.

ITO vs Yusuf Harun Menon | ITAT Mumbai 2018

Income Tax Appellate Tribunal, L Bench, Mumbai

Before: Shri G.S. Pannu & Shri Pawan SinghShri Yusuf Harun Menon

For Appellant: Shri Himanshu Sharma

Hearing: 10.08.2018Pronounced: 10.08.2018

The captioned appeal filed by the Revenue pertaining to A.Y. 2010-11 is directed against the order passed by the CIT(A)-39, Mumbai dated 15.06.2017 which in turn arises out of an order passed by the Assessing Officer under Section 143(3) of the Income Tax Act, 1961 dated 19.03.2013.

The CBDT, vide Circular No. 3/2018 dated 11.07.2018, has revised the monetary limit for filing of appeals by the Department before the Tribunal with retrospective effect. The tax effect in dispute in the captioned appeal is stated to be below the monetary limit of `20 lakhs specified in the CBDT Circular dated 11.07.2018 (supra).

In this background, the learned D.R. appearing for the Revenue was required to state his position; he has not referred to any material which would show that the captioned appeal is protected by any of the exceptions provided in para 10 of the CBDT circular (supra).

Shri Yusuf Harun Menon 4. Without going into the merit of the issue raised, the captioned appeal is deemed to be withdrawn/not pressed as it’s filing is not in consonance with the CBDT circular dated 11.07.2018 (supra). Before parting we may clarify that if on a later date, the Revenue finds that filing of the appeal is protected by the exceptions provided in para 10 of the CBDT circular (supra), it shall be at liberty to approach the Tribunal for recall of the order and reinstitution of the appeal for adjudication on merits. The Tribunal shall consider such application, if any, as per the extant law.

In conclusion, by applying the CBDT circular dated 11.07.2018 (supra), the captioned appeal of the Revenue is dismissed as withdrawn/ not pressed.

INCOME TAX OFFICER 25(1)(5), MUMBAI vs. YUSUF HARUN MENON, MUMBAI

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments