DCIT CC -15, NEW DELHI vs. ALOK DHIR, NEW DELHI

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ITA 4092/DEL/2025Status: DisposedITAT Delhi16 October 2025AY 2010-11Bench: MS. MADHUMITA ROY (Judicial Member), SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER (A.Y: 2010-11 & 2012-13) DCIT, CC-15 Room No. 245, ARA Centre Jhandhwalen New Delhi - 110055 Vs. Alok Dhir C-361, Defence Colony South Delhi, New Delhi - 110024 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No.: AAFPD5235P Appellant Respondent Appellant by : Sh. Mahesh Kumar, CIT DR Respondent by : Sh. Tarun Chanana, Adv. Sh. Gaurav Jain, CA Date of Hearing 16.10.2025 Date of Pronouncement 16.10.2025 ORDER PER MADHUMITA R3 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 noted that the tax effect was below the monetary limit specified in CBDT Circular No. 05/2024 and no exceptions applied. Therefore, the appeal was deemed withdrawn and dismissed.

What were the facts?

The Revenue filed appeals against the common order of the CIT(A) arising from assessment orders for A.Ys. 2010-11 & 2012-13. The assessee contended that the tax effect in dispute was below the monetary limit set by a CBDT circular, making the appeal not maintainable.

What were the issues?

Whether the appeal is maintainable when the tax effect is below the prescribed monetary limit as per the CBDT circular.

Which sections of the Income-tax Act were involved?

Section 153C,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” BENCH, DELHI

Before: MS. MADHUMITA ROY & SHRI BRAJESH KUMAR SINGH

For Respondent: Adv. Sh. Gaurav Jain, CA
Hearing: 16.10.2025Pronounced: 16.10.2025

Both the instant appeals filed by the revenue are directed against the common order dated 27.02.2025 passed by the CIT(A)-26 New Delhi, arising out of the Assessment Order dated 08.12.2023 & 15.12.2023 & 4093/Del/2025 Alok Dhir (AYs: 2010-11 & 2012-13) respectively for A.Ys. 2010-11 & 2012-13 under Section 153C r.w.s. 143(3) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’).

2.

At the outset, Learned counsel appearing for the assessee submitted that the tax effect on the amount disputed by the Revenue in the present appeals are below the monetary limit of Rs.60,00,000/-. Hence, appeal is not maintainable.

3.

Learned Departmental Representative fairly accepted the aforesaid factual position. However, he submitted, liberty may be granted to Revenue to revive the appeal, in case, subsequently it is found that the tax effect on the amount disputed is more than Rs.60,00,000/- or the appeal is covered by any of the exceptions provided to the tax effect circular.

4.

We have considered the rival submissions and perused the materials on record. After perusing the respective orders of the departmental authorities and the facts mentioned in the memorandum of appeal filed in Form No. 36, we find that the tax effect on the amount disputed by the Revenue in the present appeal is below the monetary limit of Rs.60,00,000/- fixed in CBDT Circular No. 05/2024 dated 15.03.2024 for filing an appeal before the Tribunal. There is nothing on record to suggest that the appeal of Revenue is protected by any of the exceptions to the aforesaid circular. Thus, in our view, the present appeal is covered under CBDT Circular no. 05/2024 dated 15.03.2024. Accordingly, the appeal is deemed to have been withdrawn, hence, & 4093/Del/2025 Alok Dhir (AYs: 2010-11 & 2012-13) dismissed. However, liberty is granted to the Revenue to seek revival of the appeal if protected under any of the exceptions provided to the Circular noted above.

5.

The appeals of the revenue are dismissed as low tax involved.

Order pronounced in the open Court on 16.10.2025

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