THE INCOME TAX OFFICER (EXEMPTION), DEHRADUN vs. M/S. AVANI SOCIETY, PITHORAGARH

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ITA 24/DDN/2020Status: DisposedITAT Dehradun22 September 2023AY 2016-172 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the appeal filed by the Revenue was not maintainable because the tax effect was below the prescribed monetary limit. No verdict against the constitutional validity of Section 13(9) was found.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order allowing the assessee's claim for deemed application of income under Section 11(2). The tax effect in the case was below the monetary limit prescribed by the CBDT for filing appeals.

What were the issues?

Whether the Revenue's appeal is maintainable given the low tax effect, and whether Section 13(9) was correctly considered by the lower authorities.

Which sections of the Income-tax Act were involved?

Section 11(2),Section 13(9)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DEHRADUN BENCH, ‘DB’: DEHRADUN

Before: SHRI SHAMIM YAHYA & SHRI ANUBHAV SHARMA

Hearing: 22.09.2023Pronounced: 22.09.2023

ORDER PER SHAMIM YAHYA, AM,

This appeal by the Revenue is against the order of the Ld. CIT(A), Kathgodam, dated 26.02.2020 and pertains to Assessment Year 2016-17.

2.

The grounds of appeal raised by the assessee reads as under:-

“1. That the Ld. CIT(A), Haldwani has erred in law and on the facts and circumstances of the case in directing the Assessing Officer to allow the claim of the deemed application under section 11(2) of the Income Tax Act, 1961 to the assessee.

2. That the Ld. CIT(A), Haldwani has erred in law and on the facts and circumstances of the case in ignoring the section 13(9) of the Income Tax Act, 1961 while allowing the deemed application under section 11(2) of the Income Tax Act, 1961 to the assessee.

3. That the order of Ld. CIT(A), Haldwani be set aside and that of the Assessing Officer be restored.”

3.

At the outset, it is noted that the tax effect in this case is less than that fixed by the CBDT vide Circular No.17/2019 dated 08.08.2019 for filing appeals before the Tribunal. The CBDT has revised the monetary limit for filing the appeals before the Tribunal to Rs.50 Lacs. Further, CBDT vide letter dated 20.08.2019 has also clarified that Circular No.17/2019 would be applicable to all pending appeals. In such circumstances, the present appeal filed by the Revenue is not maintainable.

4.

The Ld. DR tried to submit that this falls under exception in as much as constitutional validity of section 13(9) was under challenge.

5.

However, on careful perusal of records and the orders of the authorities below, we find nowhere there is verdict against constitutional validity of section 13(9). Hence, we hold that the appeal is not maintainable in as much as tax effect in this case is below the monetary limit prescribed by the CBDT vide Circular No.17/2019 dated 08.08.2019 for filing the appeal before the Tribunal.

6.

In the result, the appeal of the Revenue stands dismissed.

Order pronounced in the open court on 22nd September, 2023

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