Facts
The Revenue filed two appeals against separate orders of the CIT(A) concerning Assessment Years 2013-14 and 2014-15. The tax effect involved in both appeals was found to be less than the monetary limit prescribed by the CBDT for filing appeals.
Held
The Tribunal held that since the tax effect in both appeals was below the monetary limit set by the CBDT, the appeals were not maintainable and were dismissed. The Revenue was granted liberty to seek revival if the tax effect was later found to be higher or if an exception clause applied.
Key Issues
Maintainability of Revenue's appeals before the Tribunal due to low tax effect.
Sections Cited
254(1)
AI-generated summary — verify with the full judgment below
In the result, both the appeals of the Revenue are dismissed. Order pronounced in open court on 16/02/2026 Sd/– Sd/– KHETTRA MOHAN ROY PAWAN SINGH ACCOUNTANT MEMBER JUDICIAL MEMBER Nagpur: Dated: 16/02/2026 Biswajit Copy of the order forwarded to: (1) The Assessee; (2) The Revenue; (3) The PCIT / CIT (Judicial); (4) The DR, ITAT, Nagpur; and By order (5) Guard file.
Assistant Registrar
ITAT, Nagpur