AI Structured Summary
Not yet generated for this judgment
Judgment
PER MANISH AGARWAL, AM:
This appeal is filed by the Assessee against the order of the Ld. Commissioner of Income Tax (Appeals), Delhi-23 [CIT(A) in short], dated 16.01.2026 in Appeal No. CIT (A), Delhi- 23/10184/2020-21 arising out of the assessment order passed u/s 153C of the Income Tax Act, 1961 (the Act, in short) dated 29.03.2025 for Assessment Year 2021-22.
At the outset, the Ld. Departmental Representative for Revenue and Ld. Authorized Representative for assessee submitted that as per Form 36 total tax effect Rs.15,84,963/-.
Heard the parties and considered the submissions made. The CBDT vide Circular No. 9/2024 dated 17.09.2024 has revised the monetary limit for filing the appeals before the Tribunal upto Rs. 60 Lacs and further clarified that Circular No.9/2024 would be applicable to all pending appeals. In such circumstances, the present appeal filed by the Revenue being of low tax effect is not maintainable.
Before parting, we clarify here that the Revenue shall be at liberty to approach the Tribunal for re-institution of appeal, if the requisite material is brought to show that the appeal is protected by the exceptions prescribed or tax effect is above the maximum limit provided in the aforesaid circular.
In the result, appeal filed by the revenue is dismissed.