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Judgment
This Revenue’s appeal for assessment year 2014-15, arises against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s order dated 05.01.2026 passed in case no. NFAC/2013-14/10116523, involving proceedings u/s 147 r.w.s 144B of the Income-tax Act, 1961; hereinafter referred to as the “Act”.
Heard both the parties. Case filed perused.
It emerges at the outset with the able assistance coming from both the parties that the total tax effect involved in the Revenue’s instant appeal file is Rs. 2,53,310/- i.e., less than the minimum tax effect prescribed of Rs.60 lakhs in the CBDT latest Circular No. 9/2024, dated 17.09.2024 with retrospective effect.
Learned Departmental Representative is indeed very fair in not disputing the fact that the CBDT’s foregoing tax effect circular has been made applicable on all pending appeals as well. I thus reject the Revenue’s instant appeal for this precise reason alone subject to all just exceptions.
This Revenue’s appeal is dismissed.