DCIT CIRCLE-I, GHAZIABAD vs. BRAHMPAL PANCHAL, GHAZIABAD

ITA 5490/DEL/2019Status: DisposedITAT Delhi20 June 2022AY 2009-105 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 tax effect of the additions contested by the Revenue was Rs. 44,53,440/-, which was below the monetary limit of Rs. 50,00,000/- for filing appeals as per CBDT Circular No. 17/2019. Therefore, the Revenue's appeal was not maintainable.

What were the facts?

The Revenue appealed against the deletion of additions made on account of undervaluation of imported cranes and undisclosed income. The assessee's cross-objection was also filed. The total additions contested by the Revenue amounted to Rs. 1,31,02,207/-.

What were the issues?

The primary issue was whether the Revenue's appeal was maintainable before the Tribunal given the tax effect of the disputed additions was below the prescribed monetary limit.

Which sections of the Income-tax Act were involved?

Not explicitly mentioned in the provided text, but relates to appeal maintainability based on monetary limits.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “A” NEW DELHI

Before: SHRI CHALLA NAGENDRA PRASAD & SHRI PRADIP KUMAR KEDIA

Hearing: 20.06.2022

Heard together (2 matters)

I.T.A.No.5490/Del/2019

CO No. 65/Del/2020

Read from the judgment's own cause title. This page is filed under one of them.

आदेश /O R D E R PER C.N. PRASAD, J.M.

The appeal filed by the Revenue and cross objection by the assessee are directed against the order passed by the ld. CIT(A)-2, Noida dated 30.01.2019 for A.Y. 2009-10.

The Revenue has raised the following grounds in its appeal: -

“The Ld.CIT(A)-2, Noida has erred in law and facts by deleting the entire addition made on account of undervaluation of imported cranes by the assessee as decided by the Hon’ble Settlement Commission even when the assessee had imported one crane during FY 2008-09 which was undervalued to the extent of Rs.84,84,717/- (representing the undisclosed investment) which was duly mentioned in the said order dated 29.06.2016 of Hon’ble Settlement Commission.

2. The Ld.CIT(A)-2, Noida has erred in law and facts by not taking into account the quantum of difference in assessable value as determined and accepted by the assessee as part of Hon’ble Settlement Commission order dated 29.06.2016 in respect of the crane imported during FY 2008-09 relevant to AY 2009-10.

3. The Ld.CIT(A)-2, Noida has erred in law and fact by deleting the addition of Rs.46,17,490/- on account undisclosed income without considering the fact that the assessee had failed to reconcile the gross receipts during the course of assessment proceedings and further Ld.CIT(A) has passed non speaking order on this issue.

I.T.A.No.5490/Del/2019 & CO No. 65/Del/2020

4. Therefore, the order of Ld.CIT(A) may be set aside and that of the Assessing Officer be restored.”

The Ld. Counsel for assessee submitted that the Revenue in its appeal is contesting the additions in respect of difference in valuation of imported cranes to the extent of Rs.84,84,717/- and addition of Rs.46,17,490/- on account of undisclosed income on the ground that the assessee has not accounted for the receipts. The Ld. Counsel submits that the total additions contested by the Revenue amounts to Rs.1,31,02,207/- and the tax effect on these additions works out to Rs.44,53,440/-. The Ld. Counsel for the assessee submitted that the monetary limit fixed by CBDT in its Circular No. 17/2019 dated 08.08.2019 for filing appeal before the Tribunal is Rs.50,00,000/-. It is submitted that since the tax effect is less than Rs.50 lakhs in Revenue’s appeal for the year under consideration the appeal is not maintainable.

Coming to cross objection of the assessee it is submitted that the same becomes infructuous once the appeal of the Revenue is dismissed as not maintainable due to low tax effect.

The Ld. DR on the other hand except stating that its case would fall under its exceptions provided in the Circular he could not demonstrate how the additions contested in the appeal would fall under any exceptions provided in the circular.

I.T.A.No.5490/Del/2019 & CO No. 65/Del/2020

We have heard the rival submissions, perused the orders of the authorities below. On perusal of the grounds of appeal of the Revenue we observe that the Revenue is contesting two additions one on account of difference of Rs.84,84,717/- in valuation of cranes imported and the second one on account of undisclosed income of Rs.46,17,490/- totalling to Rs.1,31,02,207/- on which the tax effect is Rs.44,53,440/- which is less than Rs.50,00,000/-.

The tax effect in the Departmental Appeal is less than Rs.50 lakhs.

The CBDT Vide Circular No.17/2019 Dated 08.08.2019 amended the earlier Circular No.3/2018 dated 11.07.2018 whereby it has been directed that monetary limit for filing the Departmental appeal in Income Tax Cases may be enhanced further through this amendment in para-3 of the Circular mentioned above and accordingly, the monetary limit for filing the appeal before the Appellate Tribunal have been enhanced to Rs.50 lakhs. Since Circular No.17/2019 Dated 08.08.2019 have been issued to amend its earlier Circular No.3/2018 (supra), therefore, all the conditions of earlier Circular No.3/2018 shall apply accordingly. In view of the Departmental appeal is not maintainable as the appeal is filed against the Board instructions referred to above and, therefore, the appeal of the Department is liable to be dismissed.

I.T.A.No.5490/Del/2019 & CO No. 65/Del/2020

Learned Counsel for the Assessee submitted that the Cross Objection No.65/2020 seeks permission to withdraw the cross objection.

In view of the submissions the cross objection is dismissed as withdrawn.

In the result both the appeals filed by the Revenue and the Cross Objection filed by the assessee are dismissed.

Order pronounced in the open court on 20/06/2022

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