Income Tax Appellate Tribunal - Lucknow
Dy. Commissione Of Income Tax, Circle, ... vs Shri Rakesh Kumar Yadav, Faizabad on 3 August, 2018
I.T.A. No.383/Lkw/2017
1
Assessment year:2009-10
IN THE INCOME TAX APPELLATE TRIBUNAL
LUCKNOW BENCH 'SMC', LUCKNOW
BEFORE SHRI T. S. KAPOOR, ACCOUNTANT MEMBER AND
SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER
ITA No.383/Lkw/2017
Assessment Year:2009-10
Dy.C.I.T.-1, Vs. Shri Rakesh Kumar Yadav,
Faizabad. S/o Shri Hari Prasad Yadav,
Shiv Sadan, Sahadatganj,
Faizabad.
(Appellant) (Respondent)
Appellant by Shri Yashvendra Singh, D.R.
Respondent by None
Date of hearing 27/07/2018
Date of pronouncement 03/08/2018
ORDER
PER T. S. KAPOOR, A.M.
This is an appeal filed by the Revenue against the order of learned CIT(A), Faizabad dated 20/03/2017 pertaining to assessment year 2009-10.
2. During the course of hearing none appeared on behalf of assessee. It is noticed that the tax effect involved in this appeal is less than Rs.20,00,000/-, therefore, in view of the Circular No. 3/2018 issued by the CBDT and the provisions contained in Section 268A of the Income Tax Act, 1961 (hereinafter to be referred as the Act), the Department is bound to withdraw the appeal.
3. On the other hand, the ld. D.R., although supported the order of the Assessing Officer, but could not controvert this fact that tax effect in this appeal is less than Rs.20,00,000/-.
I.T.A. No.383/Lkw/2017 2 Assessment year:2009-10
4. After considering the submissions of both the parties and the material available on record, it is noticed that Section 268A has been inserted by the Finance Act, 2008 with retrospective effect from 01/04/99. The said section 268 of the Act provides that the Board may issue instruction or directions to the other income-tax authorities fixing monetary limits for not filing the appeals before the Appellate Tribunal or the Courts. The said instructions/directions are binding on the income tax authorities.
5. It is noticed that the CBDT has issued Circular No. 3 of 2018 dated 11.07.2018, vide which it has revised the monetary limit to Rs.20,00,000/- for not filing the appeal before the Tribunal. From this circular it is clear that these instructions are applicable to the pending appeals also and as per clause 13, there is clear cut instruction to the department to withdraw or not to press the appeals filed before the ITAT wherein tax effect is less than Rs.20,00,000/-. These instructions are operative retrospectively to the pending appeals also.
7. Keeping in view the CBDT Circular No. 3 of 2018 dated 11.07.2018 and also the provisions of Section 268A of Income Tax Act, 1961, we are of the view that the Revenue should have withdrawn the instant appeal filed before the Tribunal.
8. In the result, the appeal of the Revenue is dismissed.
(Order pronounced in the open court on 03/08/2018) Sd/. Sd/.
(PARTHA SARATHI CHAUDHURY) ( T. S. KAPOOR )
Judicial Member Accountant Member
Dated:03/07/2018
*Singh
I.T.A. No.383/Lkw/2017
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Assessment year:2009-10
Copy of the order forwarded to :
1. The Appellant
2. The Respondent.
3. Concerned CIT
4. The CIT(A)
5. D.R., I.T.A.T.,