ACIT CIRCLE-8(2), NEW DELHI vs. ESCORTS LTD., FARIDABAD

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ITA 8294/DEL/2019Status: DisposedITAT Delhi09 March 2022AY 2013-144 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 appeal was not maintainable because the total tax effect was less than the monetary limit of Rs. 50,00,000/- specified in the CBDT circular. The appeal was dismissed on this ground.

What were the facts?

The Revenue filed an appeal before the ITAT against an order for the assessment year 2013-14. The assessee contended that the appeal should be dismissed due to low tax effect as per CBDT Circular No. 17/2019.

What were the issues?

Whether the Revenue's appeal is maintainable before the Tribunal given the low tax effect as per the prevailing CBDT circular.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C(5)

AI-generated summary — verify with the full judgment below

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

Before: SHRI AMIT SHUKLA & DR. B.R.R. KUMAR

For Appellant: Shri R.M. Mehta, CA
For Respondent: Shri Rajesh Kumar Dhanesta, Senior DR
Hearing: 09.03.2022

PER AMIT SHUKLA, JM :

1.

The aforesaid appeal has been filed by the Revenue against the impugned order dated 31.07.2019 passed by the ld. CIT(A)-44, New Delhi for the quantum of assessment passed under section 143(3)/144C(5) of the Income-tax Act, 1961 (for short ‘the Act’) for the assessment year 2013-14.

2. Perusal of the aforesaid appeal filed by the Revenue apparently shows that the same is having low tax effect as per CBDT Circular

No.17/2019 dated 8th August, 2019 vide which the Revenue has been directed not to prefer any appeal in case the tax effect is less than Rs.50,00,000/- and this factual position has been fairly conceded by the Ld. D.R. The Ld. A.R. contended that the appeal of the Revenue may be dismissed in the light of CBDT Circular (supra) and also filed the calculation of low tax effect which is reproduced as under :-

Items in Dispute Amount Transfer Pricing Adjustment 1,02,23,405 Disallowance u/s 40(a)(ia) 29,64,791 Total 1,31,88,196 Tax @ 30% 39,56,459 Surcharge @ 5% 1,97,823 Tax & Surcharge 41,54,282 Cess @ 3% 1,24,628 Total Tax Effect 42,78,910

3.

We have heard the parties on the issue in controversy and perused the material on record. Perusal of CBDT Circular (supra) shows that monetary limit for filing the appeal by the Department before the Tribunal, Hon'ble High Court and Hon'ble Supreme Court has been revised and the relevant portion of the aforesaid circular is extracted as under:

“Subject : 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. Reference is invited to the Circular No.3 of 2018 dated 11.07.2018 (the Circular) of Central Board of Direct Taxes (the Board) and its amendment dated 20th August. 2018 vide which monetary limits for filing of income tax appeals by the Department before Income Tax Appellate Tribunal. High Courts and SLPs/appeals before Supreme Court have been specified. Representation has also been received that an anomaly in the said circular at para 5 may be removed.

2.

As a step towards further management of litigation. it has been decided by the Board that monetary limits for filing of appeals in income-tax cases be enhanced further through amendment in Para 3 of the Circular mentioned above and accordingly, the table for monetary limits specified in Para 3 of the Circular shall read as follows: S. No. Appeals/SLPs in Income-tax Monetary Limit matters (in Rs) 1 Before Appellate Tribunal 50,00,000/- 2 Before High Court 1,00,00,000/- 3 Before Supreme Court 2,00,00,000/-

3. Further, with a view to provide parity in filing of appeals in scenarios where separate order is passed by higher appellate authorities for each assessment year vis-a-vis where composite order for more than one assessment years is passed. para 5 of the circular is substituted by the following para: "5. 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 specified in para 3. No appeal shall be filed in respect of an assessment year or years in which the tax effect is less than the monetary limit specified in para 3. 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

3. In case where a composite order/ judgment involves more than one assessee. each assessee shall be dealt with separately."

4.

In view of the CBDT Circular No.17/2019 dated 8th August, 2019 having retrospective effect as coordinate Bench of the Tribunal in case of Dinesh Madhavlal Patel [TS-469-ITAT-2019(Ahd)] 2019-TIOL- 1556-ITAT-AHM dated 14th August, 2019 has already decided the issue as to the applicability of the captioned circular to the pending appeals in affirmative and what has been discussed above, we are of the considered view that the aforesaid appeal is not maintainable because of low tax effect i.e. less than Rs.50,00,000/- hence, the aforesaid appeal filed by the Revenue is hereby dismissed having been become infructuous. However, in case, the present appeal is found to be maintainable at any stage for any technical reasons, the Department shall be at liberty to seek recall of this order under relevant provisions of law.

Order was pronounced in the open court on THE 9th day of March, 2022 after the conclusion of the hearing.

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