What did the Tribunal hold?

The Tribunal noted that the tax effect was less than Rs. 20,00,000/-. Following the CBDT circular, the Tribunal held that the appeal of the Revenue could not be sustained.

The Revenue filed an appeal before the ITAT against an order of the CIT(A). The assessee pointed out that the tax effect was below the threshold limit specified by CBDT Circular No. 3/2018.

What were the issues?

The primary issue was whether the Revenue's appeal was maintainable before the ITAT given the tax effect and the CBDT circular on monetary limits for filing appeals.

ITO vs Rajam Industries Pvt. Ltd. | ITAT Chennai 2018

Income Tax Appellate Tribunal, ‘C’ BENCH : CHENNAI

Before: SHRI ABRAHAM P. GEORGE & SHRI DUVVURU RL REDDY]

आदेश / O R D E R

PER ABRAHAM P. GEORGE, ACCOUNTANT MEMBER

This appeal of the Revenue is directed against an order dated 30.08.2017 of the Commissioner of Income-tax (Appeals)-3, Chennai.

Ld. Counsel for the assessee pointed out the tax effect in this case was less than �20,00,000/- and hence an appeal would not lie

ITA No.2791/2017 :- 2 -: before this Tribunal by virtue of CBDT Circular No.3/2018, dated 11.07.2018.

Per contra, ld. Departmental Representative fairly agreed that 3. the tax effect was less than �20,00,000/- and by virtue of para 13 of the Circular mentioned (supra) pending appeals before the specific tax limit had to be withdrawn/not pressed.

We have considered the rival contentions and perused the orders of the authorities below. Considering the submissions of the ld. Authorised Representative and the tax effect in this appeal which is less than �20,00,000/-, appeal of the Revenue cannot survive.

In the result, the appeal of the Revenue stands dismissed. 5.

ITO COMPANY WARD 5(4), CHENNAI vs. RAJAM INDUSTRIES PVT. LTD., CHENNAI

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