DCIT, CENTRAL CIRCLE 3, LUDHIANA, LUDHIANA vs. GURMAL SINGH, HARYANA

During the course of hearing, none appeared on behalf of the Assessee in for assessment year 2016-17 and 407/Chd/2024 for A.Y. 2017-18. From 546-C-2024, 802-C-2024, 1440-C-2019, 424-C-2023, 977-C-2024 & 407-C-2024- Gurmal Singh & Others. 5 the records, it is noted that the tax effect involved in the captioned appeals are as under: - of Tax effect (in Rs.) 1 546/CHD/2024 56,31,819/- 2 802/Chd/2024 52,53,796/- 3 1440/Chd/2019 57,98,276 4 424/Chd/2023 9,38,612/- 5 977/Chd/2024 53,06,572/- 6 407/Chd/2024 57,07,915/-

It is noted that the tax effect involved in the captioned appeals is less than the prescribed monetary limit. Accordingly, in terms of the CBDT Circular No.09/2024 dated 17.09.2024, wherein the Department has specified the monetary limit for an appeal to be filed by the Revenue before the ITAT as Rs. 60 lacs, the appeals so filed by the Revenue are not maintainable.

In view of the above facts and circumstances, the aforesaid appeals filed by the Department are dismissed due to low tax effect with a liberty to seek recall in case the matter falls under any of the exceptions so carved out in the aforesaid circular.

In the result the appeals of the Revenue are dismissed.