ITO 25(2)(2), MUMBAI vs. MAHESH M PUROHIT, MUMBAI

The facts of the case are that the assessee filed its return of income on 25.09.2008 declaring total income at Rs.6,42,500/-. The case of the assessee was selected for scrutiny and the Assessing Officer after making certain disallowances framed the assessment u/s 143(3) at Rs.39,39,560/-. Aggrieved by the order of the AO, the assessee preferred an appeal before the 2 3313/Mum/2014 ld.CIT(A), who in turn deleted the addition of Rs.32,07,061/-. Being aggrieved by the order of ld.CIT(A), the revenue is in appeal before us.

At the outset, the ld.Counsel for the assessee submitted that the ld. CIT(A) has deleted the amount of Rs.32,07,061/- and hence, the tax effect involved in this appeal is below Rs.10 lacs. Even considering the addition made by the AO, the tax effect involved in this appeal is below Rs.10 lakhs. The ld. AR also submitted that recently, the Central Board of Direct Taxes, has issued a Circular bearing No.21/2015 dated 10.12.2015 prescribing new monetary limit of Rs.10.00 lakhs for preferring appeal against the orders passed by Ld CIT(A) before the Tribunal. According to the above said circular, the revenue is precluded from pursuing this appeal, as the said circular has retrospective effect and is applicable to the existing appeals also. Accordingly, we have heard the ld. DR and perused the material on record. We find that the quantum in dispute is Rs.32,07,061/-- and the tax effect involved therein is less than Rs.10 lakhs. Therefore, following the instruction issued by CBDT, we find that tax effect involved in this appeal is less than Rs.10 lakhs and therefore, this appeal is not maintainable. Accordingly, we dismiss the appeal of the revenue being below Rs.10 lakhs.

In the result, the appeal of the revenue is dismissed.