ITO, WD-1(4), DURGAPUR, DURGAPUR vs. MUKHERJEE & CHATTERJEE ENTERPRISE, DURGAPUR

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ITA 1419/KOL/2014Status: DisposedITAT Kolkata16 June 2016AY 2008-20092 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the tax effect was below the revised monetary limit of Rs. 10,00,000/- for filing appeals, as per CBDT Circular No. 21/2015. Following the CBDT's instructions, the Tribunal treated the appeal as withdrawn/not pressed.

What were the facts?

The Revenue preferred an appeal before the ITAT against an order of the CIT(A) for the assessment year 2008-09. The tax effect involved in the appeal was below the revised monetary limit set by the CBDT for filing appeals.

What were the issues?

The primary issue was whether the Revenue's appeal should be dismissed due to the tax effect being below the prescribed monetary limit for appeals to the Tribunal, as per a recent CBDT circular.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘A(SMC

Before: Shri P.M. Jagtap

Date of concluding the hearing : June 16, 2016 Date of pronouncing the order : June 16, 2016

O R D E R Per Shri P.M. Jagtap :- This appeal is preferred by the Revenue against the order of ld. Commissioner of Income Tax (Appeals), Durgapur dated 10.04.2014 for the assessment year 2008-09.

2 As pointed out by the ld. counsel for the assessee at the outset, the tax effect involved in this appeal of the Revenue is less than the revised monetary limit recently fixed by the CBDT vide Circular No. 21/2015 dated 10th December, 2015 at Rs.10,00,000/- for filing the appeal by the Revenue before the Tribunal and this position clearly evident from the grounds raised by the Revenue in this appeal is not disputed even by the ld. D.R. In Circular No. 21/2015 (supra) recently issued by the CBDT, the monetary limit for filing the appeal by the Revenue before the Tribunal ./2014 Assessment year: 2008-2009 Page 2 of 2 has been increased to Rs.10,00,000/- and as clarified in the said Circular, the said monetary limit is applicable retrospectively even to the appeals pending before the Tribunal. The CBDT has also instructed that such pending appeals below this specified tax limit of Rs.10,00,000/- may be withdrawn/ not pressed. Keeping in view the instruction given by the CBDT vide Circular No. 21/2015 dated 10.12.2015, which is squarely applicable in the present case, the appeal filed by the Revenue in this case is treated as withdrawn/not pressed and dismissed accordingly.

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