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CBDT Initiatives for reducing tax litigation- (Ministry of Finance ) (15 Dec 2015)

MANU/PIBU/1803/2015

Direct Taxation

The Central Board of Direct Taxes released a Circular revising monetary limits for filing of appeals by the Department with the objective of reducing litigation. The monetary limits for filing of appeals by the Department before the Income Tax Appellate Tribunal and the High Courts have been revised to tax effect of Rs. 10 lakhs and Rs. 20 lakhs, respectively, from the present limits of tax effect of Rs. 4 lakhs and Rs. 10 lakhs. The revised limits have been made applicable retrospectively to pending appeals.

Relevant : Circular revising monetary limits MANU/DTCR/0035/2015 CBDT significant decisions MANU/PIBU/1805/2015

Tags : CBDT TAX APPEAL REVISED LIMITS

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