DEPUTY COMMISSIONER OF INCOME TAX vs. MAHADU MARUTI BHUJBAL,, PUNE

These bunch of appeals filed by the Revenue relating to different assessees were heard together and are being disposed of by this consolidated order for the sake of convenience.

The CBDT vide Circular No.3/2018, dated 11.07.2018 has revised the monetary limits for filing of appeals by the Department before the Tribunal with retrospective effect. As per the Circular (supra) monetary limit of tax effect for filing appeals before the Tribunal by the Department has been raised to Rs.20 lakhs.

The learned Departmental Representative has furnished a table giving the details of tax effect involved in each of the appeals mentioned in title. The tax effect in dispute in the captioned appeals is stated to be below the monetary limit of Rs.20 lakhs.

Without going into the merit of the issues raised in the captioned appeals, these bunch of appeals are deemed to be withdrawn/not pressed in accordance with the CBDT Circular dated 11.07.2018 (supra). Before parting, we clarify here that the Revenue shall be at liberty to approach the Tribunal for restoration of appeal/s with the requisite material indicating that the appeals are protected by the exceptions prescribed in para 10 of the Circular (supra).

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by applying the CBDT Circular dated 11.07.2018 (supra), the captioned appeals of the Revenue are dismissed as withdrawn/not pressed.

In the result, all the appeals of the Revenue are dismissed.