THE ITO, WARD-1(2)(3), BARODA vs. M/S. SATSANG DEVELOPERS, BARODA

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ITA 2263/AHD/2018Status: DisposedITAT Ahmedabad18 February 2020AY 2006-073 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 appeals filed by the Revenue were not maintainable due to low tax effect, as per CBDT Circular No. 17/2019. The appeals were dismissed on this ground.

What were the facts?

The Revenue filed appeals against the CIT(A)'s orders for assessment years 2006-07 and 2007-08. The appeals were filed after the issuance of CBDT Circular No. 17/2019, which restricted appeals with a tax effect below Rs. 50 lakhs.

What were the issues?

The primary issue was the maintainability of the Revenue's appeals before the ITAT in light of the CBDT's monetary limit for filing appeals.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147,Section 268A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “C” BENCH

Before: Shri Mahavir Prasad & Shri Amarjit Singh

For Respondent: Shri L. P. Jain, Sr. D.R

आदेश/ORDER PER BENCH:-

1.

These two appeals filed by revenue for A.Y. 2006-07 & 2007-08, arise from order of the CIT(A)-4, Vadodara dated 21-08-2018, in proceedings under section 143(3) r.w.s. 147 of the Income Tax Act, 1961; in short “the Act”.

& 2264/Ahd/2018 A.Y. 2006-07 & 2007-08 Page No 2 ITO vs. M/s. Satsang Developers

2.

At the outset, after going through the grounds of appeals and the impugned orders of the Revenue authorities below, a query was raised by the Bench as to applicability and maintainability of the appeals filed by the Revenue in view of recent CBDT Circular No. 17/2019 dated 08-08-2019 restricting the filling of the appeal by the Revenue where the tax effect is below Rs.50 lakhs, the ld. DR did not dispute the same and submitted that the issue is left to the Tribunal to be decided in accordance with law.

3. We find that both the appeals of the Revenue are presented on 16.11.2018. On 8.8.2019 the CBDT has issued Instructions bearing No. 17 of 2019 under file No. F. No. F. No. 279/Misc. 142/2007-ITJ(Pt.) prohibiting its subordinate authorities from filing of the appeal to the Tribunal against the order of the CIT(A) where the tax effect by virtue of the relief given by the CIT(A) is less than Rs.50 lakhs. The instructions have been made applicable with retrospective effect, meaning thereby, these instructions are applicable on pending appeals also. In the present case, “tax effect” on the total income assessed minus the tax that would have been chargeable had such total income been reduced by the amount of income in respect of the issue against which appeal is filed, is less than Rs.50 lakhs. Further, the case of the Revenue does not fall within the ambit of exceptions provided in the Circular. Thus, keeping in view the above CBDT circular and provisions of section 268A of the Income Tax Act, we are of the view that the present appeals of the Revenue deserve to be dismissed. They are accordingly dismissed. However, it is observed that in case on re-verification at the end of the AO it comes to the notice that the tax effect is more or Revenue’s case falls within the ambit of exceptions provided in the Circular, then the Department will be at liberty to approach the Tribunal for recall of this order. Such application should be filed & 2264/Ahd/2018 A.Y. 2006-07 & 2007-08 Page No 3 ITO vs. M/s. Satsang Developers within the time period prescribed in the Act. In view of the above, both the appeals of the Revenue are dismissed due to low tax effect.

4.

In the result, both the appeals of the Revenue are dismissed. Order pronounced in the open court on 18-02-2020

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