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Judgment
Learned counsel for the appellant has placed on record a copy of the Circular dated 08th August, 2019, issued in furtherance of the Circular No. 3 of 2018 dated 11.07.2018 of the Central Board of Direct Taxes (the Board) and its amendment dated 20th August, 2018 vide which monetary limits for filing of income tax appeals by the Department before Income Tax Appellate Tribunal, High Courts and SLPs/appeals before the Hon'ble Supreme Court have been specified.
Para 2 of the Circular reads as under:
"2. As a step towards further management of litigation, it has been decided by the Board that monetary limits for filing of appeals in income-tax cases be enhanced further through amendment in Para 3 of the Circular mentioned above and accordingly, the table for monetary limits specified in Para 3 of the Circular shall read as follows:
S.No.
Appeals/SLPs in Income-tax matters
Monetary Limit (Rs.)
1.
Before Appellate Tribunal
50,00,000
2.
Before High Court
1,00,00,000
3.
Before Supreme Court
2,00,00,000
In the present case, amount involved is Rs. 63,62,034/
Hence, in view of the above Circular, this appeal is liable to be dismissed and is accordingly dismissed.