ITO, WARD - 46(1), KOLKATA, KOLKATA vs. MD. AKTAR MOLLAH, HOWRAH

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ITA 1324/KOL/2010Status: DisposedITAT Kolkata17 December 2015AY 2002-032 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the tax effect of the appeal was below the revised monetary limit of Rs. 10,00,000/- fixed by CBDT Circular No. 21/2015. Following the CBDT's instructions, the appeal was treated as withdrawn and dismissed.

What were the facts?

The Revenue appealed against an order of the CIT(A) that deleted additions made by the Assessing Officer on account of undisclosed income and unexplained money. The tax effect of the appeal was below the revised monetary limit set by the CBDT.

What were the issues?

Whether the Revenue's appeal should be dismissed as withdrawn/not pressed due to the tax effect being below the revised monetary limit prescribed by the CBDT.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘A’ BENCH, KOLKATA

Before: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Date of concluding the hearing : December 17, 2015 Date of pronouncing the order : December 17, 2015

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)-XXX, Kolkata dated 08.04.2010 for the assessment year 2002-03, whereby he deleted the additions of Rs.9,57,291/- and Rs.1,47,342/- made by the Assessing Officer to the total income of the assessee on account of undisclosed income and unexplained money respectively.

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 ./2010 Assessment year: 2002-2003 Page 2 of 2 monetary limit for filing the appeals by the Revenue before the Tribunal 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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