THE ACIT, CIRCLE-2(1), BARODA vs. SMT. FLORENCE V. PARMAR, BARODA

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ITA 1794/AHD/2013Status: DisposedITAT Ahmedabad22 August 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 held that the Revenue's appeal was not maintainable due to the applicability of the CBDT Circular No. 17 of 2019, which revised the monetary limits for filing appeals. The appeal was dismissed on this ground.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order allowing an exemption of Rs. 99,33,000/-. The assessee argued that the appeal was hit by a new CBDT circular revising monetary limits for appeals.

What were the issues?

Whether the Revenue's appeal is maintainable in light of the revised monetary limits prescribed by the CBDT circular. Whether the CIT(A) erred in allowing exemption and admitting additional evidence.

Which sections of the Income-tax Act were involved?

Section 10A,Section 143(3),Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, AHMEDABAD

Before: SHRI PRADIP KUMAR KEDIA

For Appellant: Shri S. K. Dev, Sr.D.R, Smt. Urvashi Sodhan, A.R

आदेश/O R D E R

PER PRADIP KUMAR KEDIA - AM:

1.

The captioned appeal has been filed at the instance of the Revenue against the order of the Commissioner of Income Tax (Appeals), Baroda (‘CIT(A)’ in short), dated 30.03.2013 arising in the assessment order dated 23.12.2011 passed by the Assessing Officer (AO) under s. 143(3) of the Income Tax Act, 1961 (the Act) concerning AY 2009-10.

2.

The grounds of appeal raised by the Revenue read as under:-

“1. On the facts and circumstances of the case and in law, the ld.CIT(Appeals) erred in directing the Assessing Officer to allow exemption u/s.10A amounting to Rs.99,33,000/- by exercising undue jurisdictional powers by entertaining appeal against the assessment order u/s. 143(3) of the Act passed in pursuant to directions of the CIT in the case of the assessee for the assessment year 2007-08 vide order u/s. 263 of the Act.

2. On the facts and circumstances of the case and in law, the ld.CIT(Appeals) erred in admitting additional evidence without appreciating that these evidence were not furnished by the assessee either before the Assessing Officer during the assessment proceedings or before the CIT during the course of proceedings u/s. 263 of the Act.

3. The ld.CIT(A) substantially erred in ignoring the submissions of the assessee under oath during the course of survey proceedings, submissions made during the course of assessment proceedings and proceedings u/s. 263 of the Act, but admitting the report of M/s. Manan Thakkar Associates, which is not only irrelevant to the issue involved but has no evidentiary value.”

3.

At the time of hearing, it was submitted by the Ld.AR for the assessee that the appeal filed by the Revenue is hit by recently issued CBDT Circular No.17 of 2019 dated 08/08/2019 revising the previous thresholds pertaining to tax effects. It is inter alia noticed that the CBDT vide Instruction No. F. No. 279/Misc/M-93/2018-ITJ dt. 20/08/2019 has observed that Circular No.17/2019 dated 08/08/2019 relating to enhancement of monetary limits is also applicable to all pending appeals. As per aforesaid Circular read with instruction, all pending appeals filed by Revenue are liable to be dismissed as a measure for reducing litigation where the tax effect does not exceed the prescribed monetary limit which is now revised at Rs.50 Lakhs. In the instant case, the tax effect on the disputed issues raised by the Revenue is stated to be not exceeding Rs.50 lakhs and therefore appeal of the Revenue is required to be dismissed in limine.

4.

The Learned DR for the Revenue fairly admitted the applicability of the CBDT Circular No. 17 of 2019. Accordingly, appeal of the Revenue is dismissed as not maintainable. However, it will be open to the Revenue to seek restoration of its appeal on showing inapplicability of the aforesaid CBDT Circular in any manner.

5.

In the result, the appeal of the Revenue is dismissed.

This Order pronounced in Open Court on 21/08/2019

Sd/- Sd/- (MADHUMITA ROY) (PRADIP KUMAR KEDIA) JUDICIAL MEMBER ACCOUNTANT MEMBER Ahmedabad: Dated 21/08/2019 True Copy S. K. SINHA आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. राज�व / Revenue 2. आवेदक / Assessee 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त- अपील / CIT (A) 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड� फाइल / Guard file. By order/आदेश से,

उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद ।

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