Loading judgment…
Facts
The Revenue filed an appeal against the CIT(A)'s order for AY 2019-20, with the assessee filing a cross-objection. The disputed tax effect was calculated to be Rs. 38,66,120.
Held
The Tribunal dismissed the Revenue's appeal due to low tax effect, as the disputed amount was below the mandatory limit of Rs. 60,00,000 set by CBDT Circular No. 9 of 2024. Consequently, the assessee's cross-objection was rendered infructuous.
Key Issues
The primary legal issue was whether the Revenue's appeal met the monetary threshold for filing appeals before the ITAT, as per CBDT circulars on low tax effect.
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, JODHPUR BENCH, JODHPUR
Before: DR. MITHA LAL MEENA, HON’BLE & SHRI SUDHIR PAREEK, HON’BLE
ORDER DR. MITHA LAL MEENA, A.M.: This appeal by the Revenue is filed against the order of the Ld. Commissioner of Income Tax, Appeal CIT(A), Udaipur – 2 [hereinafter referred to as CIT(A)] dated 27.12.2024 with respect to Assessment year 2019-20 and the CO is filed by assessee in support of the impugned order.
The appeal by Revenue and CO by assessee was earlier heard on 19.08.2025 on low tax effect and the Ld. CIT DR was directed to file its rebuttal to the contention of the assessee on the low tax effect. Since the Ld. DR could not furnish its rebuttal on low tax effect and hence the appeal was de heard,
At the time of hearing, again the matter has been heard on low tax effect. The disputed amount in appeal challenged by the Revenue was computed to the extent of Rs. 1,28,87,069/- with applicable tax rate @ 30% is 38,66,120/-.
Having heard both the sides and perusal of the disputed amount challenged by the Department, the tax effect comes to Rs. 38,66,120/- which is much less than the mandatory limits of Rs. 60,00,000/- and above set for filing appeals by the Department before the Income Tax Appellate Tribunal vide CBDT Circular No. 9 of 2024 dated 17.09.2024.
The Ld. DR has submitted at the bar that present appeal as regards to mandatory limits are concerned do not fall in any of the exceptions prescribed in Circular No. 5 dated 15.03.2024. Thus, the appeal of the Department is covered low tax effect in view of the latest CBDT Circular No. 5/2024 dated 15.03.2024 (supra) as above as the disputed demand having been less than Rs. 60,00,000/-.
In CO No. 02/Jodh/2025 Asst. Year: 2019-20 3 6. Accordingly, the appeal of the Department would be liable to dismissed on account of low tax effect. Thus, the appeal of the Department in is dismissed for low tax effect and accordingly, the CO filed by the assessee would be rendered infructuous.
In the result, both the Appeal of the Department and the CO of the Assessee are dismissed.
Order pronounced in the open court on 17/02/2026.