DY. CIT CENTRAL CIRCLE -1(2), NAGPUR vs. SHRI AMIT BHAURAO JICHKAR, NAGPUR

ORDER PER INTURI RAMA RAO, AM: These are the appeals filed by the Revenue. The appeal in is directed against the order of ld. Commissioner of Income Tax (Appeals)- 1, Nagpur [‘the CIT(A)’] dated 16.04.2019 and the appeal in is 2 ITA Nos.151 & 167/NAG/2019 directed the order of ld. CIT(A) dated 29.05.2019 for assessment year 2012-13 respectively. ITA No.151/NAG/2019 : 2. It is stated before us that the tax effect in this appeal is less than Rs.50 lakhs and therefore, the Circular No.17/2019 dated 08.08.2019 issued by the Central Board of Direct Taxes (CBDT) in exercise of its power vested under Sec.268A(1) of the IT Act comes into play wherein, the monetary limit for filing the appeal by the Revenue before the ITAT and various High Courts as well as Apex Court are revised with an object of reducing the tax litigation. Vide para 3 of the said circular (supra) it is stated that in cases where the tax effect in the appeals to be filed before the Appellate Tribunal does not exceed Rs.50 lakhs appeals should not be filed. Thus, taking a note of CBDT Circular No.17/2019, dated 08.08.2019 and considering the fact that the tax effect in this appeal is less than Rs.50 lakhs, this appeal deserves to be dismissed as not pressed / not maintainable. However, we make it clear that the issues raised in this appeal are left open to be examined in the appropriate proceedings, if arises, in future. At the same time, we also make it clear that if this appeal falls in any of the exceptions referred to in 3 ITA Nos.151 & 167/NAG/2019 the above said CBDT Circular, the Revenue is at liberty to move an application for recalling the order if so advised. Accordingly, in the light of CBDT Circular No.17/2019 dated 08/08/2019, this appeal filed by the Revenue stands dismissed.