ACIT, BERHAMPUR vs. RUSHIKULYA GRAMYA BANK, GANJAM
What did the Tribunal hold?
The tribunal held that the appeal was not maintainable as per CBDT Circular No. 21/2015, which sets a monetary limit for appeals. The circular was noted to be retrospective and applicable to pending appeals.
What were the facts?
The revenue filed an appeal against an order of the CIT(A). The tax effect in the appeal was below Rs. 10 lakhs.
What were the issues?
Maintainability of revenue's appeal before the ITAT due to low tax effect, in light of CBDT circulars.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK
Before: SHRI N.S.SAINI, AM & SHRI PAVAN KUMAR GADALE, JM
आयकर अपीलीय अधधकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI N.S.SAINI, AM & SHRI PAVAN KUMAR GADALE, JM आयकर अपील सं./ITA No.350/CTK/2015 (धनधाारण वषा / Assessment Year :2008-2009) ACIT, Berhampur Circle, Vs. Rushikulya Gramya Bank, Berhampur Zanana Hospital Road, Berhampur स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No. : AAAAR 5989 C (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. राजस्व की ओर से /Revenue by : Shri D.K.Pradhan,CITDR निर्ााररती की ओर से /Assessee by : Shri A.K.Padhy, AR सुनवाई की तारीख / Date of Hearing : 18/09/2017 घोषणा की तारीख/Date of Pronouncement 20/09/2017 आदेश / O R D E R Per Shri Pavan Kumar Gadale, JM: The revenue has filed an appeal against the order of CIT(A)-1, Bhubaneswar, passed in ITAppeal No.0572/14-15, dated 19.5.2015, u/s.143(3)/147 of the Income Tax Act. 2. At the outset, we noticed that the tax effect in the appeal of the revenue is below Rs.10 lakhs, therefore, the same is not maintainable as per the CBDT Circular No.21/2015, dated 10th December, 2015. We found that as per the recent Circular No.21/2015, dated 10th December, 2015, issued by the CBDT, the monetary limit has been revised for filing of appeal before ITAT by the revenue fixing the tax effect limit of Rs.10 lakhs. In the instant case, the tax effect is below Rs.10 lakhs, therefore the same is not maintainable and liable to be dismissed in limine. This Circular is retrospective and applicable to the pending appeals also. Ld. DR of the revenue has also conceded that the tax effect in this appeal is below Rs.10 lakhs.
2 ITA No.350/CTK/2015 3. Considering the above CBDT Circular, we found that this appeal of the revenue is not maintainable as the tax effect in this appeal is below Rs.10 lakhs. Accordingly, we dismiss the appeal of the revenue. 4. In the result, appeal filed by the revenue is dismissed. Order pronounced in the open court on this 19/09/2017. Sd/- Sd/- (N. S. SAINI) (PAVAN KUMAR GADALE) लेखा सदस्य / ACCOUNTANT MEMBER न्याधयक सदस्य / JUDICIAL MEMBER कटक Cuttack; ददनांक Dated 19/092017 प्र.कु.धि/PKM, Senior Private Secretary आदेश की प्रधतधलधप अग्रेधषत/Copy of the Order forwarded to : 1. अपीलाथी / The Appellant- ACIT, Berhampur Circle, Berhampur 2. प्रत्यथी / The Respondent- Rushikulya Gramya Bank, Zanana Hospital Road, Berhampur आयकर आयुक्त(अपील) / The CIT(A), 3. 4. आयकर आयुक्त / CIT निभागीय प्रनतनिनर्, आयकर अपीलीय अनर्करण, कटक / DR, ITAT, Cuttack 5. 6. गाडा फाईल / Guard file. सत्याधपत प्रधत //True Copy// आदेशानुसार/ BY ORDER,
(Senior Private Secretary) आयकर अपीलीय अधधकरण, कटक / ITAT, Cuttack
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