INCOME TAX OFFICER, TDS-3, JAIPUR vs. M/S DWARKA GEMS LIMITED, JAIPUR

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ITA 388/JPR/2019Status: DisposedITAT Jaipur22 November 2019AY 2009-103 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 in the appeal did not exceed the revised monetary limit of Rs. 50,00,000/- for filing appeals by the department. Therefore, the appeal was not maintainable.

What were the facts?

The department filed an appeal against an order of the CIT(A) for AY 2009-10. The tax effect of the relief granted by the CIT(A) was calculated to be less than Rs. 50,00,000/-.

What were the issues?

Whether the departmental appeal is maintainable before the ITAT when the tax effect is below the prescribed monetary limit as per CBDT circulars.

Which sections of the Income-tax Act were involved?

Section 201(1),Section 201(1A)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES (SMC

Before: Shri Ramesh C.Sharmavk;dj vihy la-@ITA No. 388/JP/2019

Hearing: 01/11/2019Pronounced: 22/11/2019

ORDER

PER RAMESH C. SHARMA, AM

1.

This appeal by the department is directed against order dated 27.12.2018 of ld. CIT (A), Kota for the assessment years 2009-10, in the matter of order passed u/s 201(1) / 201(1A) of the I.T. Act, 1961. As per the grounds of appeal, the tax effect calculated by the AO in respect of the relief granted by the ld. CIT (Appeals) which has been challenged in the present appeals are less than Rs. 50,00,000/-. outset of the hearing, it is noted that the tax effect in this appeal is not exceeding the monetary limit as revised by the CBDT vide Circular dated 08.08.2019 for the purpose of filing of appeal by the department before the Income Tax Appellate Tribunal from Rs. 20,00,000/- to Rs. 50,00,000/-. For ready reference, I reproduce the CBDT Circular No. 17 of 2019 dated 08.08.2019 as under :-

Further Enhancement of Monetary limits for filing of appeals by the Department before Income Tax Appellate Tribunal, High Courts and SLPs/appeals before Supreme Court - Amendment to Circular 3 of 2018 - Measures for reducing litigation.

Circular No. 3/2018 dated 11th July 2018 has been replaced by Circular No. 17/2019 dated 8th August 2019 to enhance Monetary limits for filing of appeals by the Department before Income Tax Appellate Tribunal, High Courts and SLPs/appeals before Supreme Court for reducing litigation.

Appeals/SLPs in Monetary Limit (Rs.) Monetary Limit (Rs.) Income-tax matters (previous limit) (Revised Limit) Before Appellate 20,00,000 50,00,000 Tribunal Before High Court 50,00,000 1,00,00,000 Before Supreme Court 1,00,00,000 2,00,00,000 • The Assessing Officer shall calculate the tax effect separately for every assessment year in respect of the disputed issues in the case of every assessee. If, in the case of an assessee, the disputed issues arise in more than one assessment year, appeal can be filed in respect of such assessment year or years in which the tax effect in respect of the disputed issues exceeds the monetary limit. No appeal shall be filed in respect of an assessment year or years in which the tax effect is less than the monetary limit. • Further, even in the case of composite order of any High Court or appellate authority which involves more than one assessment year and common issues in more than one assessment year, no appeal shall be filed in respect of an assessment year or years in which the tax effect is less than the monetary limit.

3 ITO , TDS-3, Jaipur vs M/s. Dwarka Gems Ltd., Jaipur • In case where a composite order/ judgement involves more than one assessee, each assessee shall be dealt with separately.”

Accordingly, the appeal of the department is not maintainable being monetary limit less than/not exceeding Rs. 50,00,000/-.

3.

The department is at liberty to file the Miscellaneous Application in case the tax effect in the respective appeal is found to be more then Rs. 50,00,000/- or the case falls in any of the exceptions of the circular.

4.

In the result, the appeal of the department is dismissed. Order pronounced in the open court on 22/ 11/2019. Sd/- ¼jes’k lh 'kekZ½ (Ramesh C. Sharma) ys[kk lnL;@ Accountant Member Tk;iqj@Jaipur fnukad@Dated:- 22/11/ 2019 *Mishra आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. vihykFkhZ@The Appellant- ITO, TDS-3, Jaipur 2. izR;FkhZ@ The Respondent- M/s. Dwarka Gems Ltd. Jaipur vk;dj vk;qDr¼vihy ) @ CIT(A), 3. vk;dj vk;qDr@ CIT, 4. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत 5. 6. xkMZ QkbZy@ Guard File (ITA No.388/JP/2019) vkns'kkuqlkj@ By order,

सहायक पंजीकार@ Aेेपेजंदज. त्महपेजतंत

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