What did the Tribunal hold?

The tribunal noted that appeals before ITAT are maintainable only if the tax effect exceeds Rs.60 lakhs, as per the circular. The tax effect in this appeal was Rs.56,16,878/-, which is less than the prescribed limit.

The Revenue filed an appeal against an order of the Addl./Jt. Commissioner of Income Tax for the assessment years 2022-2023. The appeal was challenged based on a circular by the CBDT modifying the threshold limits for filing appeals.

What were the issues?

Whether the appeal filed by the Revenue is maintainable given the tax effect is below the prescribed threshold limit as per CBDT circular.

ITO vs Kaakkum Karangal | ITAT Chennai 2024

Income Tax Appellate Tribunal, ‘A’ BENCH: CHENNAI

Before: SHRI ABY T VARKEY & SHRI AMITABH SHUKLA

Hearing: 12.08.2024Pronounced: 20.09.2024

(अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant by : Shri P.M.Kathir, Advocate प्रत्यर्थी की ओर से /Respondent by : Shri Dr.Samuel Pitta, JCIT सुनवाई की तारीख/Date of Hearing : 12.08.2024 घोषणा की तारीख /Date of Pronouncement : 20.09.2024 आदेश / O R D E R PER AMITABH SHUKLA, A.M : This appeal is filed against the order bearing DIN & Order No.ITBA/APL/S/250/2023-24/1063033265(1) dated 20.03.2024 of the Learned Addl./Jt. Commissioner of Income Tax , for the assessment years 2022-2023. Through the aforesaid appeal the Revenue has challenged order u/s 250 dated 07.12.2023 passed by Addl / JCIT(A), Panchkula. 2.0 In this case we take judicial notice of circular No.09/2042 dated 17.09.2024 issued by CBDT, whereby the threshold limits for filing of

INCOME TAX OFFICER, CHENNAI vs. KAAKKUM KARANGAL, CHENNAI

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