ITO 24(2), MUMBAI vs. LAXMINARASIMHAN A. BELUR, MUMBAI

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ITA 3961/MUM/2016Status: DisposedITAT Mumbai03 August 2018AY 2006-072 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal decided to dismiss the appeals as withdrawn/not pressed. This was based on the CBDT circular which revised the monetary limit for departmental appeals.

What were the facts?

The Revenue filed appeals before the ITAT for assessment years 2006-07 to 2008-09. 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 appeals filed by the Revenue are in consonance with the revised monetary limits prescribed by the CBDT circular for filing appeals before the Tribunal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, L Bench, Mumbai

Before: Shri G.S. Pannu & Shri Pawan Singh

For Appellant: Shri Himanshu Sharma
Hearing: 03.08.2018Pronounced: 03.08.2018

These captioned appeals filed by the Revenue pertaining to assessment years 2006-07 to 2008-09 are directed against the order passed by the CIT(A)-36, Mumbai dated 16.03.2016 which in turn arises out of an orders passed by the Assessing Officer under Section 143(3) r.w.s. 147 of the Income Tax Act, 1961 (hereinafter "the Act").

2.

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 appeals is stated to be below the monetary limit of `20 lakhs specified in the CBDT Circular dated 11.07.2018 (supra).

3.

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 appeals are protected by any of the exceptions provided in para 10 of the CBDT circular (supra).

2 Shri Laxminarasimhan A. Belur 4. Without going into the merit of the issue raised, the captioned appeal are deemed to be withdrawn/not pressed as their filing is not in consonance with the CBDT circular dated 11.07.2018 (supra).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 appeals 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 appeals for adjudication on merits. The Tribunal shall consider such application, if any, as per the extant law.

5.

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by applying the CBDT circular dated 11.07.2018 (supra), the captioned appeals of the Revenue are dismissed as withdrawn/ not pressed.

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