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Judgment
PER AMITABH SHUKLA, AM,
This appeal by the Revenue is directed against the order of the Ld. Commissioner of Income Tax(Appeals)-25, New Delhi, [hereinafter referred to as ‘ld. CIT(A)] dated 12.09.2025 arising out of assessment order dated 10.01.2024 passed under section 153C of the Income Tax Act, 1961, for the Assessment Year 2015-16. The word ‘Act’ herein this order would mean Income Tax Act, 1961.
At the time of hearing, the ld. Counsel for the assessee submitted that the amount involved in the present monetary limit is below the monetary limit i.e. Rs.94,795/-.
We find that CBDT vide Circular No.09/2024 dated 17.09.2024 has revised the monetary limit for filing the appeals before the Tribunal to Rs.60 lakhs. In such circumstances, the present appeal of the Revenue in case of low tax effect is not maintainable.
In conclusion, by applying the CBDT Circular No,09/2024 dated 17.09.2024 (supra), the captioned appeal of the Revenue is dismissed.