ITO WARD 30 (1), NEW DELHI vs. MADHU GUPTA, NEW DELHI

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ITA 1758/DEL/2019Status: DisposedITAT Delhi07 March 2022AY 2010-112 pages
AI SummaryWithdrawn

What did the Tribunal hold?

The Tribunal held that the Revenue's appeal was not maintainable due to the low tax effect, as per CBDT Circular No.17/2019. Consequently, the assessee's cross-objection was dismissed as withdrawn.

What were the facts?

The Revenue filed an appeal and the assessee filed a cross-objection against an order concerning AY 2010-11. The assessee argued that the tax effect was below the monetary limit prescribed by a CBDT circular.

What were the issues?

Maintainability of Revenue's appeal based on CBDT circular regarding monetary limits for appeals. The impact of the dismissal of the Revenue's appeal on the assessee's cross-objection.

Which sections of the Income-tax Act were involved?

Section 147,Section 148

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “E” DELHI

Before: SHRI KUL BHARAT & SHRI PRADIP KUMAR KEDIA

For Appellant: Shri Deepesh Gupta, Adv
For Respondent: Shri S.N. Pandey, Sr.D.R

Heard together (2 matters)

I.T.A. No.1758/DEL/2019
CO No.102/DEL/2019

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

PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed at the instance of the Revenue and the Cross Objection at the instance of the assessee against the order of the Commissioner of Income Tax (Appeals)-X, New Delhi [‘CIT(A)’ in short], dated 19.12.2018 arising from order dated 29.12.2017 passed by the Assessing Officer (AO) under Section 147 read with Section 148 of the Income Tax Act, 1961 (the Act) concerning AY 2010-11.

2.

Before us, ld. counsel for the assessee submitted that since the tax effect on disputed amount as raised in the Revenue’s appeal is below the monetary prescribed limit of Rs.50 lac as per CBDT Circular No.17/2019 dated 08.08.2019, the appeal of the Revenue is not maintainable.

3.

Further CBDT vide clarification dated 20.08.2019 has clarified that the aforesaid circular will apply to all pending appeals also. Accordingly, the appeal of the Revenue is dismissed as non maintainable as the tax effect is below Rs.50 lakhs. Thus, the appeal filed by the Revenue is dismissed.

4.

Having regard to dismissal of Revenue appeal in the light of CBDT circular, the cross objection is also dismissed as withdrawn as per the averments on behalf of the assessee.

5.

The revenue shall be at liberty to move application for restoration of appeal for disposal on merits in accordance with law where it is found that the subject matter of dispute is not covered by the CBDT circular for tax cases in any manner.

6.

In the result, the appeal of the Revenue and the Cross Objection of the assessee are dismissed in limine.

Order was pronounced in the open Court on 07/03/2022.

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