ITO WARD - 17(2), NEW DELHI vs. MICRO STOCK HOLDING PVT LTD, NEW DELHI

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ITA 653/DEL/2020Status: DisposedITAT Delhi19 July 2022AY 2015-164 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 noted that the tax effect was below the threshold specified in CBDT Circulars for filing appeals. Consequently, the appeal was not pressed and was dismissed as not maintainable.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order concerning an addition on account of interest. The Departmental Representative brought to the Tribunal's notice that the tax effect in the appeal was below the revised monetary threshold for filing appeals.

What were the issues?

Whether the appeal is maintainable due to the tax effect being below the prescribed monetary limit set by CBDT circulars.

Which sections of the Income-tax Act were involved?

Section 36(1)(iii)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘E’: NEW DELHI

For Appellant: Ms. Rinku Singh

Income Tax Officer Micro Stock Holding Pvt. Ltd. Ward-17(2) 98, Shahzada Bagh Industrial New Delhi Vs. Area, Rohtak Road Delhi-110 035 PAN-AAGCM 3051Q (Appellant) (Respondent) Appellant by Ms. Rinku Singh, Commissioner of Income Tax- Departmental Representative (CIT-DR, for short) Respondent by None ORDER PER ANADEE NATH MISSHRA, AM: (A) This appeal by Revenue is filed against the order of Learned

Commissioner of Income Tax (Appeals)-6, Delhi [“Ld. CIT(A)”, for short], dated 15.11.2019 for Assessment Year 2015-16. Grounds taken in this appeal of Revenue are as under:

“1. Whether on the facts and circumstances of the case, the Ld. CIT(A) is justifying by restricting addition on account of increase in interest (during the year Rs.1,00,01,911/-) to Rs.94,80,000/- ignoring the fact that there is no business during the year of the assessee company ?”

2.

Whether on the facts and circumstances of the case, the Ld. CIT(A) is justifying by allowing the interest u/s 36 (1)(iii) of the Act, whereas capital borrowed by the assessee company was not used for the purpose of business of profession ? 3. That the appellant craves leave to add, amend, alter or forgo any grounds of appeal either before or at the time of hearing of the appeal.”

(B) At the outset, it was brought to our notice at the time of hearing, by Learned Commissioner of Income Tax, Departmental Representative (“Ld. CIT-DR” for short) that tax effect in this appeal is below Rs. 50,00,000/-. She further submitted, that vide recent CBDT Circular No.17/2019 dated 08.08.2019 read with earlier CBDT Circular No. 3 of 2018, dated 11.07.2018, minimum threshold limit of tax effect for filing of appeals by Revenue in Income Tax Appellate Tribunal ("ITAT", for short) has been enhanced to Rs.50,00,000/-; and that in a subsequent clarification issued by CBDT vide F. No. 279/Misc/M-93/2018-lTJ, dated 20/08/2019, it has been clarified by CBDT that the aforesaid revised monetary limit is also applicable to all pending appeals in ITAT. In view of the foregoing, it was submitted by Ld. CIT-DR for Revenue that this appeal is not maintainable. She did not press the appeal. Therefore, this appeal is dismissed being not pressed; and ITO vs. Micro Stock Holding Pvt. Ltd. also being not maintainable having regard to aforesaid CBDT Circular No. 17/2019 dated 08.08.2019 read with aforesaid CBDT Circular No. 3 of 2018 in the light of aforesaid clarification dated 20.08.2019.

(C) Before leaving, we clarify that Revenue will be at liberty to approach Income Tax Appellate Tribunal U/s 254(2) of Income Tax Act, 1961; seeking recall of this order and, for restoration of this appeal if it is found that appeal of Revenue is not covered by aforesaid CBDT Circulars dated 08.08.2019 and 11.07.2018.

(D) In the result, this appeal by Revenue is dismissed.

This order was already pronounced orally on 18th July, 2022 in Open Court, in the presence of Ld. CIT-DR for Revenue. Now, this written order in writing is signed today on 19/07/2022.

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