INCOME TAX OFFICER, WARD 1(2), RAIPUR vs. MESERS KACHRULAL JITENDRA KUMAR PROOILING PLANT, TILDDA-NEORA

The present appeal filed by the Revenue is directed against the order passed by the CIT(Appeals)-1, Raipur (C.G.) dated 05.04.2018, which in turn arises from the order passed by the A.O under Sec. 143(3) of the Income-tax Act, 1961 (for short ‘the Act’) dated 26.12.2016, for assessment year 2014-15.

Central Board of Direct Taxes (CBDT) vide Circular No. 17/2019 dated 08.08.2019 has amended Circular No. 3/2018 dated 11.07.2018 for further enhancement of monetary limit for filing of appeals by the Department before the ITAT, High Courts and SLPs/Appeals before Supreme Court as measures for reducing litigation.

CBDT vide Circular No. 3/2018 dated 11.07.2018 has specified that appeals shall not be filed before the Income Tax Appellate Tribunal (ITAT) in cases where the tax effect does not exceed the monetary limit of Rs.20,00,000/-. For this purpose, ‘tax effect’ means the difference between the tax on the total income assessed and the tax that would have been chargeable had such total income been reduced by the amount of income in respect of issues against which appeal is intended to be filed. Further, ‘tax effect’ shall be taxes including applicable surcharge and cess. However, the tax will not include any interest thereon, except where chargeability of interest itself is in dispute. In case the chargeability of 3 ITO-1(2) Vs. M/s. Kachrulal Jitendra Kumar interest is the issue under dispute, the amount of interest shall be the ‘tax effect’. In cases where returned loss is reduced or assessed as income, the ‘tax effect’ would include notional tax on disputed additions. In case of penalty order, the ‘tax effect’ will mean quantum of penalty deleted or reduced in the order to be appealed against.

As a step towards further management of litigation, CBDT vide Circular No. 17/2019, dated 08.08.2019 has fixed the monetary limit for filing of appeals before ITAT at Rs.50,00,000/-.

In the instant appeal filed by the Department, it was averred by the ld. A.R that the ‘tax effect’ therein involved was below the monetary limit of Rs.50,00,000/-. The said fact was brought to the notice of the ld. Departmental Representative (for short ‘D.R’) who did not controvert the same.

With the above observations the appeal involving a ‘tax effect’ of less than Rs.50,00,000/- is dismissed. At the same time, a liberty is given to revenue to seek recall of the appeal, if at a later stage, it is found that the matter is covered by any 4 ITO-1(2) Vs. M/s. Kachrulal Jitendra Kumar exceptions provided in any of the circular or in case the tax effect in the appeal exceeds the prescribed monetary limit.

In the result, appeal of the Revenue is dismissed in terms of our aforesaid observations. Order pronounced in open court on 24th day of May, 2022.