ITO, WARD-52(3), KOLKATA, KOLKATA vs. SMT. RATNA ROY CHOUDHURY, KOLKATA

At the time of hearing fixed in these cases on 20.08.2018, none has appeared on behalf of the assessee. As pointed out by Ld.DR, the tax effect involved in these appeals of the Revenue however, is less than the revised monetary limit of Rs.20 Lacs fixed by the CBDT for filing the Revenue’s appeals before the & 1951/KOL/2017 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 for filing the Revenue’s appeals before the ITAT would apply 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appeals already filed by the Revenue which are pending before the Tribunal and the same are liable to be dismissed as withdrawn/not pressed. We accordingly treat these appeals of the Revenue involving the tax effect of less than Rs.20 Lacs as withdrawn/not pressed keeping in view the Circular No.3/2018 (supra) issued by CBDT and dismiss the same.

In the result, both appeals of the Revenue are dismissed. Order pronounced in the open court on 20.08.2018.