There is a substantial pendency of appeals of the Income Tax Department before various appellate fora. The CBDT is aware of the importance of litigation management and has been continuously working towards achieving the same.
To effectively reduce taxpayer grievances/litigation and help the Department focus on litigation involving complex legal issues and high tax effect, the monetary limits for filing of appeals by the Department were last revised on 11-07-2018 vide CBDT Circular No. 3 of 2018.
As a step towards further management of litigation by the Government, the monetary limits for filing Departmental appeals before various appellate fora including ITAT, High Court & Supreme Court have been revised as under:
| Appellate Forum | Existing Monetary Limit (Rs) | Revised Monetary Limit (Rs) |
| Before Income Tax Appellate Tribunal | 20,00,000 | 50,00,000 |
| Before High Court | 50,00,000 | 1,00,00,000 |
| Before Supreme Court | 1,00,00,000 | 2,00,00,000 |
Ministry of Finance
Central Board of Direct Taxes
[Press Release dt. 08-08-2019]
