ITO, INCOME TAX DEPARTMENT vs. HUMOLE DIAGNOSTIC PVT LTD, DELHI

PDF · subscribers
ITA 1122/DEL/2024Status: DisposedITAT Delhi20 November 2025AY 2021-22Bench: YOGESH KUMAR U.S. (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)3 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the appeal filed by the Revenue was not maintainable as the tax effect was below the monetary limit prescribed by the CBDT for filing appeals before the Tribunal.

What were the facts?

The Revenue filed an appeal against the order of the National Faceless Appeal Centre (NFAC) arising from an assessment order. The assessee argued that the appeal was not maintainable due to low tax effect.

What were the issues?

Whether the appeal filed by the Revenue is maintainable before the Tribunal considering the monetary limit prescribed by CBDT circulars regarding tax effect?

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144B,Section 254(2)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH, B: NEW DELHI

Before: YOGESH KUMAR U.S. & SHRI BRAJESH KUMAR SINGH

For Appellant: Shri Ruchesh Sinha, Adv
For Respondent: Shri Rajesh Kumar Dhanesta, Sr. DR, Shri Ruchesh Sinha, Adv
Hearing: 19.11.2025Pronounced: 20.11.2025

This appeal by the Revenue is directed against the order of the National Faceless Appeal Centre (NFAC), Delhi, dated 31.01.2024 [hereinafter referred to as the ‘Ld. CIT(A)’] arising out of the assessment order dated 21.12.2022 passed under Section 143(3) r.w.s. 144B of the Income Tax Act, 1961 (hereinafter referred to as ITA No.- 1122/Del/2024 Humole Diagnos�c Pvt. Ltd. ‘the Act’) by the Assessment Unit, Income Tax Department, (hereinafter referred to as the ‘Ld. AO’) pertaining to A.Y. 2021-22.

2.

At the outset of hearing, the Ld. Counsel for the assessee submitted that the present appeal filed by the Revenue is not maintainable as the tax effect involved in the addition is below the monetary limit prescribed by the Central Board of Direct Taxes (CBDT) for filing appeals before the Tribunal. The Ld. Counsel furnished a computation of tax effect arising from the disputed addition of Rs.2,26,46,850/-, which is reproduced as under:

S. No. Total addition Tax rate Total tax made (U/s amount 115BAA) 1. 2,26,46,850/- 22% 57,00,212/- 2. Add: surcharge @ 10% 10% 3. Add: 4% health 4% and education cess 4. Effective rate 25.17 2.1 The above tax effect was not disputed by the Ld. SR. DR and submitted that the tax effect as mentioned in column (4) at Form 36 filed by the Department was Rs. 56,99,760/-

3.

We have heard both the parties and perused the material available on record. The grievance of the Revenue shows that the tax effect would be less than Rs.60 2

ITA No.- 1122/Del/2024 Humole Diagnos�c Pvt. Ltd. lacs, therefore, the present appeal filed by the Revenue is not admissible in the light of the CBDT Circular No. 05/2024 dated 15.03.2024 and Circular No. 09 of 2024 dated 17/09/2024. As per the said Circular, the Revenue shall not file an appeal before the Tribunal where the tax effect does not exceed Rs. 60 lakhs, and this appeal is not maintainable.

4.

In the result, the appeal filed by the Revenue is dismissed on account of low tax effect. However, Revenue will be at liberty to approach Income Tax Appellate Tribunal U/s 254(2) of Income Tax Act, 1961 seeking recall of this order and, for restoration of this appeal if it is found that appeal of Revenue is covered by any of the exception as laid down in the aforesaid CBDT Circulars.

Order pronounced in the open court on 20th NOVEMBER, 2025.

More judgments on Section 144B

All 10,521 judgments and leading authorities on Section 144B →

Recent GST High Court judgments

Search GST case law →