ADDL. CIT, SPECIAL RANGE- 8, NEW DELHI vs. SC JOHNSON PRODUCTS PVT. LTD., GURUGRAM

These two appeals filed by the Revenue are against the order dated 27.04.2018 passed by the Ld. Commissioner of Income Tax, (Appeals)-42, New Delhi (“CIT(A)”) pertaining to the assessment year 2012-13 and 2013-14. 2. At the time of hearing, the Ld. AR submitted that the tax effect of the grounds raised by Revenue is less than the monetary limit prescribed by CBDT for filing the appeal to which the Ld. DR conceded.

3. We have heard the Ld. Representatives of the parties and perused the material on record. On perusing the grounds of appeal raised by the Revenue, we find that Revenue is aggrieved by the order of Ld. CIT(A) in respect of the following reliefs given by him: i. Deletion of addition of Rs. 16,01,907 and Rs. 12,01,355 in assessment year 2012-13 and 2013-14 respectively. ii. Deletion of addition of Rs. 56,49,053 and Rs. 71,66,186 in assessment year 2012-13 and 2013-14 respectively.

4. As regards ground no. 3 in assessment year 2012-13 relating to interest under section 244A of the Act, it has been brought to our notice that the assessee has accepted the addition and paid the demand on the said ground. The Revenue inadvertently raised this ground of appeal before the Tribunal. Hence, this ground becomes infructuous.

5. We find that CBDT vide Circular No. 3/2018 dated 11.07.2018 had increased the limit for filing appeal before ITAT at Rs. 20 lakhs. The limit for filing appeals before ITAT and other authorities were enhanced by CBDT vide Circular No.17 of 2019 dated 08.08.2019. As per the aforesaid CBDT Circular dated 08.08.2019, no Department appeals are to be filed against relief given by the Ld. CIT(A) before the ITAT unless the tax effect, excluding interest, exceeds Rs.50 lakhs.