SURESH CHANDRA PRADHAN,PASCHIM MIDNAPORE vs. ACIT, CIRCLE - 2, MIDNAPORE, MIDNAPORE

As pointed out by Ld. Counsel for the assessee, the tax effect involved in this appeal of the Revenue is less than the revised monetary limit of Rs.20 Lacs fixed by the CBDT for filing the 2 & 1696/Kol/2018 Assessment Year: 2008-09 Shri Suresh Chandra Pradhan Revenue’s appeals before the Tribunal. The CBDT vide its recent Circular No.3/2018 issued on 11.07.2018 has revised the monetary limit for filing the appeals of the Revenue before the Tribunal to Rs.20 Lacs. As clarified in the said Circular, the revised monetary limit of Rs.20 Lacs or filing the Revenue’s appeals before the ITAT would apply also to the appeals already filed by the Revenue which are pending before the Tribunal and the same are liable to be dismissed as withdrawn/not pressed. We accordingly treat this appeal of the Revenue involving the tax effect of less than Rs.20 Lacs as withdrawn/not pressed keeping in view the Circular No.3/2018 (supra) issued by CBDT and dismiss the same.

As regards the assessee’s appeal, it is noted that there is an inordinate delay of 892 days on the part of the assessee in filing the said appeal. As submitted by the learned counsel for the assessee, the solitary issue raised therein however has become infructuous as a result the dismissal of the revenue’s appeal on account of low tax effect. We accordingly treat the appeal filed by the assessee as infructuous and dismiss the same.

In the result, the appeal of the revenue as well as that of the assessee are dismissed. Order Pronounced in the Open Court on 10th September, 2018.