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Facts
The Revenue filed an appeal against the order of the CIT(A) for AY 2018-19. During the hearing, the Revenue's AR pointed out that the tax effect in the appeal was below the monetary limit set by CBDT Circular No. 06/2024.
Held
The Tribunal held that as the tax effect was less than the monetary limit prescribed by the CBDT, the appeal filed by the Revenue was not maintainable and was liable to be dismissed.
Key Issues
Whether the appeal filed by the Revenue is maintainable when the tax effect is below the prescribed monetary limit.
Sections Cited
CBDT Circular No. 06/2024 dated 17.09.2024
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Before: Shri S.S. Viswanethra Ravi&
Year: 2018-19 The Income Tax Officer, Vs. Parveen Singh Hoshiar Singh, International Taxation Ward 2(1), 5A, First Street, Iyappa Nagar, Chennai. Pammal, Chennai 600 075. [PAN: AHLPP7852P] (अपीलाथ�/Appellant) (��थ�/Respondent) अपीलाथ� की ओर से / Appellant by : Ms. R. Anita, Addl. CIT ��थ� की ओर से/Respondent by : Shri Sashank Srivatsan, C.A. सुनवाई की तारीख/ Date of hearing : 14.11.2024 घोषणा की तारीख /Date of Pronouncement : 14.11.2024 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 24.05.2024 passed by the ld. Commissioner of Income Tax (Appeals), Chennai-16, Chennai for the assessment year 2018-19.
When the appeal was taken up for hearing, the ld. AR Shri Sashank Srivatsan, C.A. 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 14th November, 2024 at Chennai.