Income Tax Appellate Tribunal - Pune
Assistant Commissioner Of Income-Tax, ... vs Rajan Vasant Dali, Ratnagiri on 11 November, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
PUNE BENCH "B", PUNE - VIRTUAL COURT
BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND
SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER
ITA No. 2718/PUN/2017
िनधा रण वष / Assessment Year : 2013-14
ACIT, Vs. Rajan Vasant Dali,
Ratnagiri Circle, A/P. Dhopave, Tal. Guhagar,
Ratnagiri Ratnagiri District
PAN : ABEPD7591C
Appellant Respondent
Assessee by Smt. Deepa Khare
Revenue by Shri Mahadevan A.M. Krishnan
Date of hearing 11-11-2020
Date of pronouncement 11-11-2020
आदेश / ORDER
PER R.S.SYAL, VP :
This appeal by the Revenue arises out of the order passed by the CIT(A)-2, Kolhapur on 01-09-2017 in relation to the assessment year 2013-14.
2. At the outset, the ld. AR submitted that the tax effect in this case is less than Rs.50.00 lakh, to which the ld. DR fairly conceded.
3. The CBDT has issued circular No.17/2019 dated 08-08-2019 revising upward the monetary limits for filing of appeals by the 2 ITA No.2718/PUN/2017 Rajan Vasant Dali Department in Income-tax Cases before various appellate forums. The earlier circular No.03/2018 dated 11-07-2018 fixed monetary limit for filing of appeals by the Revenue before the Tribunal at Rs.20.00 lakh. Such limit has now been enhanced in the recent Circular dated 08-08-2019 to Rs.50.00 lakh. Since tax effect in the instant appeal is less than the revised monetary limit of Rs.50.00 lakh, we are not inclined to entertain this appeal.
4. At this juncture, it is pertinent to note that the CBDT vide F.No.279/Misc/M-13/2018-ITJ dated 20-08-2019 has clarified that the revised monetary limits so mentioned in Circular No.17/2019 are applicable to all pending appeals. Not only that, it has further been directed to the competent authorities to withdraw all such appeals on or before 31-10-2019. In view of the foregoing discussion, we dismiss the appeal filed by the Revenue.
5. In the result, the appeal is dismissed.
Order pronounced in the Open Court on 11th November, 2020.
Sd/- Sd/-
(S.S. VISWANETHRA RAVI) (R.S.SYAL)
JUDICIAL MEMBER VICE PRESIDENT
पुणे Pune; दनांक Dated : 11th November, 2020 सतीश 3 ITA No.2718/PUN/2017 Rajan Vasant Dali आदेश क ितिलिप अ िे षत/Copy षत of the Order is forwarded to:
1. अपीलाथ / The Appellant;
2. यथ / The Respondent;
3. The CIT(A)-2, Kolhapur
4. The Pr. CIT-2, Kolhapur
5. िवभागीय ितिनिध, आयकर अपीलीय अिधकरण, पुणे "B" / DR 'B', ITAT, Pune
6. गाड फाईल / Guard file आदेशानुसार/ ार BY ORDER, // True Copy // Senior Private Secretary आयकर अपीलीय अिधकरण ,पुणे / ITAT, Pune Date
1. Draft dictated on 11-11-2020 Sr.PS
2. Draft placed before author 11-11-2020 Sr.PS
3. Draft proposed & placed JM before the second member
4. Draft discussed/approved JM by Second Member.
5. Approved Draft comes to Sr.PS the Sr.PS/PS
6. Kept for pronouncement on Sr.PS
7. Date of uploading order Sr.PS
8. File sent to the Bench Clerk Sr.PS
9. Date on which file goes to the Head Clerk
10. Date on which file goes to the A.R.
11. Date of dispatch of Order.
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