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Facts
The Revenue filed an appeal against the order of the CIT(A) for AY 2016-17. During the hearing, the Respondent's counsel pointed out that the tax effect in the appeal was below the monetary limit prescribed by the CBDT.
Held
The Tribunal noted that the Revenue is precluded from filing appeals with a tax effect below the prescribed monetary limit as per CBDT Circular No. 06/2024. The Revenue's counsel conceded to this fact.
Key Issues
Whether the appeal filed by the Revenue is maintainable given that the tax effect is below the monetary limit prescribed by the CBDT?
Sections Cited
CBDT Circular No. 06/2024
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Before: Shri S.S. Viswanethra Ravi & Shri Manoj Kumar Aggarwal
Year: 2016-17 The Assistant Commissioner of Vs. Arunai Motor Finance, Income Tax, 326(895), First Floor, Jawahar Bazaar, Central Circle-2, Opp. to Taluk Office, Karur 639 001. Trichy. [PAN:AAZFA7179B] (अपीलाथ�/Appellant) (��थ�/Respondent) अपीलाथ� की ओर से / Appellant by : Shri Nilay Baran Som, CIT ��थ� की ओर से/Respondent by : Shri R. Venkata Raman, CA सुनवाई की तारीख/ Date of hearing : 19.12.2024 घोषणा की तारीख /Date of Pronouncement : 19.12.2024 आदेश /O R D E R
PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER:
This appeal filed by the Revenue is directed against the order dated 13.06.2024 passed by the ld. Commissioner of Income Tax (Appeals) – 19, Chennai for the assessment year 2016-17.
When the appeal was taken up for hearing, the ld. AR Shri R. Venkata Raman, CA submits that the tax effect in the appeal filed by the Revenue is less than the monetary limit of ₹.60,00,000/- fixed by the CBDT to file an appeal by the Revenue before the Tribunal as per the CBDT Circular No. 06/2024, dated 17.09.2024. The ld. DR fairly conceded and being so, the Revenue authorities are precluded from filing the appeal before the Tribunal, since the tax effect is less than ₹.60,00,000/- in this appeal. Thus, the appeal filed by the Revenue is liable to be dismissed as not maintainable. Accordingly, the appeal filed by the Revenue is dismissed.
In the result, the appeal filed by the Revenue is dismissed. Order pronounced in the open Court on 19th December, 2024 at Chennai.