ITO, WARD-2(1)(1), AHMEDABAD vs. M/S. ELEGANCE SKYZ PVT. LTD., AHMEDABAD

Before going to the merit of the cases, the ld.counsel for the assessee at the outset submitted that tax effect on the disputed additions in both the cases is below Rs.50 lakhs. To demonstrate that the ld.counsel has filed a letter dated 20.1.2020 showing calculation of tax effect being below Rs.50 lakhs for each assessment year. In view of this, he submitted that by virtue of recent CBDT Circular No.17 of 2019 dated 8.8.2019, Department has been instructed not to file appeal before the Tribunal where tax effect is below Rs.50 lakhs. This instruction is applicable to the pending cases also. Therefore, the present appeals of /Ahd/2016 and 1003/ahd/2018 2 the Revenue are liable to be dismissed at the threshold. Per contra, the ld.DR did not dispute applicability of the recent CBDT circular and also calculation of tax effect being below Rs.50 lakhs in each. He, however, left the issue to the Tribunal to pass appropriate order in the matter.

After hearing both the sides and after perusal of the above CBDT Instruction, we are of the view that the present appeal of the Revenue falls within the purview of the CBDT Instruction cited (supra). Tax calculation sheet showing ultimate tax effect placed on record by the ld.counsel, is as under:

A.Y. Disputed amount of addition Tax Amount Rs. 2013-14 Addition on account of undisclosed income - 39,00,000/- Tax @ 30% on Rs. 1,30,00,000/- 1,95,000/- Surcharge 84,900/- Education Cess Secondary & Higher Education Cess 40,950/- 42,17,850/- Total Tax 2014-15 Addition on account of undisclosed income - 39,00,000/- Tax @ 30% on Rs. 1,30,00,000/- 1,95,000/- Surcharge 84,900/- Education Cess 40,950/- Secondary & Higher Education Cess 42,17,850/- Total Tax It is not disputed by the Revenue that tax effect on the disputed addition is more than Rs.50 lakhs, and therefore, 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. Both are dismissed. /Ahd/2016 and 1003/ahd/2018 3 However, it is observed that in case on re-verification at the end of the AO it can be demonstrated 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 within the time period prescribed in the Act. In view of the above, the appeals of the Revenue are dismissed due to low tax effect.

In the result, appeals of the Revenue is dismissed due to low tax effect.