THE DCIT, CIRCLE-1(1)(1), AHMEDABAD vs. BLOOM DECOR LIMITED, AHMEDABAD

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ITA 2461/AHD/2017Status: DisposedITAT Ahmedabad17 October 2019AY 2014-152 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 of the Revenue was liable to be dismissed as it fell within the purview of the CBDT circular due to the low tax effect. The appeal was dismissed on this ground.

What were the facts?

The Revenue appealed against the deletion of disallowances made on account of loss on forward contract charges and foreign exchange fluctuation. The assessee argued that the tax effect was below Rs. 50 lakhs, making the appeal non-maintainable as per CBDT Circular No. 17 of 2019.

What were the issues?

Whether the Revenue's appeal is maintainable before the Tribunal when the tax effect is below the threshold stipulated by CBDT Circular No. 17 of 2019.

Which sections of the Income-tax Act were involved?

Section 268A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD – BENCH ‘B’

Before: SHRI RAJPAL YADAV & SHRI AMARJIT SINGH

Hearing: 27/09/2019Pronounced: 03/10/2019

PER RAJPAL YADAV, JUDICIAL MEMBER: Revenue is in appeal before the Tribunal against order of ld.CIT(A)-1, Ahmedabad dated 22.08.2017 passed for the assessment year 2014-15.

2.

The Revenue is aggrieved by the action of the ld.CIT(A) in deleting disallowance of Rs.45,59,000/- made on account of loss on forward contract charges and Rs.31,36,411/- made on account of foreign exchange fluctuation of buyer’s credit.

3.

The ld.counsel for the assessee at the outset submitted that quantum of both the disputed additions Rs.76,95,411/-. This addition has been deleted by the ld.CIT(A). Tax effect on the disputed addition would be less than Rs.50 lakhs. He submitted that by virtue of recent CBDT Circular No.17 of 2019 dated 8.8.2019, Department has been instructed not to file appeal before the Tribunal where tax effect is below

1.

2 Rs.50 lakhs. This instruction is applicable to the pending cases also. Therefore, the present appeal of the Revenue is liable to be dismissed at the threshold. Per contra, the ld.DR did not dispute applicability of the recent CBDT circular and left to the Tribunal to pass appropriate order in the matter.

4.

After hearing both the sides and after perusal of the above CBDT Instruction, we are of the view that the present appeal of the Revenue falls within the purview of the CBDT Instruction cited (supra). It is not disputed by the Revenue that tax effect on the total disputed addition is more than Rs.50 lakhs, and therefore, keeping in view the above CBDT circular and provisions of section 268A of the Income Tax Act, we are of the view that the present appeal of the Revenue deserves to be dismissed. It is dismissed.

However, it is observed that in case on re-verification at the end of the AO it can be demonstrated that the tax effect is more, or Revenue’s case falls within the ambit of exceptions provided in the Circular, then the Department will be at liberty to approach the Tribunal for recall of this order. Such application should be filed within the time period prescribed in the Act. In view of the above, the appeal of the Revenue is dismissed due to low tax effect.

5.

In the result, appeal of the Revenue is dismissed due to low tax effect.

Order pronounced in the Court on 3rd October, 2019 at Ahmedabad.

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