THE DCIT, CIRCLE-2(1)(1), AHMEDABAD vs. M/S. HITACHI HOME & LIFE SOLUTIONS (INDIA) LTD., AHMEDABAD

PDF · subscribers
ITA 894/AHD/2018Status: DisposedITAT Ahmedabad10 October 2019AY 2006-073 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 no longer maintainable due to the low tax effect, as per the revised CBDT circular. The appeal was dismissed on this ground.

What were the facts?

The Revenue filed an appeal before the ITAT against the order of the CIT(A). The assessee argued that the appeal should be dismissed due to low tax effect, citing a CBDT circular enhancing the monetary limit for appeals. The Revenue representative conceded that the tax effect was below the prescribed limit.

What were the issues?

The primary issue was the maintainability of the Revenue's appeal before the ITAT due to the tax effect being below the threshold set by a recent CBDT circular.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH, AHMEDABAD

Before: SHRI RAJPAL YADAV & SHRI PRADIP KUMAR KEDIA

For Appellant: Shri Rajdeep Singh, Sr DR
For Respondent: Shri PM Mehta &
Hearing: 10/10/2019

आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद �यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद �यायपीठ अहमदाबाद �यायपीठ “ए” अहमदाबाद। अहमदाबाद �यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आयकर अपील सं./ Assessment Year : 2006-07 वष� The Deputy Commissioner of M/s. Hitachi Home & Life Income-tax, Vs Solutions (India) Limited, Circle 2(1)(1), 9th Floor, Abhijeet Building, Ahmedabad Mithakhali Six Roads, Mithakhali, Navrangpura, Ahmedabad-380006 PAN : AABCA 2392 K अपीलाथ�/ (Appellant) अपीलाथ� �� यथ� �� य थ�/ (Respondent) अपीलाथ� अपीलाथ� �� य �� य थ� थ� Assessee by : Shri Rajdeep Singh, Sr DR Revenue by : S/Shri PM Mehta & Gulab Thakore, ARs Date of Hearing : 10/10/2019 Date of Pronouncement in Court : 10/10/2019 आदेश/O R D E R आदेश आदेश आदेश PER RAJPAL YADAV, JUDICIAL MEMBER:

The Revenue is in appeal before the Tribunal against the order of the learned Commissioner of Income-tax (Appeals)-10, Ahmedabad dated 30.01.2018 passed for Assessment Year 2006-07. 2. Grievances raised by the Assessing Officer are as follows:

“1. The Ld.CIT(A) erred in law by holding that the said mistake is not a mistake apparent from record coming under the purview of Section 154 of IT Act.

2.

The Ld. CIT(A) has erred in law and on facts in holding that the lower of aggregate of business loss or unabsorbed depreciation over the years is to be considered for reduction out of book profit and not year wise.

DCIT Vs Hitachi Home & Life Solutions (I) Ltd AY : 2006-07 2 3. The Ld. CIT(A) has erred in law in not considering the Board Circular No. 495 dated 22.09.1987.”

3.

When this appeal was called out for hearing, learned counsel for the assessee submitted that the present appeal of the Revenue needs to be dismissed on account of low tax effect in view of the recent CBDT Circular No. 17 of 2019 dated 08.08.2019 whereby the monetary limits for filing the appeal by the Revenue before the Tribunal was enhanced from Rs.20 lakhs to Rs.50 lakhs. This instruction is applicable to the pending cases also. Learned Counsel for the assessee also submits that in the present case the tax effect is Rs.43,83,037/-, as per the working placed on record, which is below the prescribed limit of Rs.50 lakhs. Therefore, the present appeal of the Revenue is liable to be dismissed as non-maintainable as held by this Tribunal in the case of ITO Vs. Dinesh Madhavlal Patel in for AY 1998-99 vide a consolidated order dated 14.08.2019.

4.

The learned Departmental Representative fairly admitted that the tax effect involved in this appeal is less than the limit prescribed by the aforesaid CBDT Circular.

5.

We have heard the rival contentions, perused the material on record and duly considered facts of the case in the light of applicable legal position. As learned counsel rightly contends, this appeal of the Revenue is no longer maintainable in view of the recent CBDT Circular No. 17 of 2019 dated 08.08.2019. The mandatory limit for cases in which Revenue can challenge the relief granted by the CIT(A) now stands enhanced to Rs.50 lakhs. This concession granted by the Central Board of Direct Taxes (CBDT) is retrospective in effect inasmuch as it applies to all pending appeals as well. In view of the above position, the appeal of the Revenue is no longer maintainable and must be dismissed as such.

6.

It is, however, made clear that on re-verification at the end of the Assessing Officer it comes out that the tax effect of more than

DCIT Vs Hitachi Home & Life Solutions (I) Ltd AY : 2006-07 3 Rs.50 lakhs is being involved in the appeal or the appeal falls within the exemption clause of the Circular, then the Revenue will be at liberty to file Miscellaneous Application to recall the Tribunal order. The application should be filed within time limit prescribed in the Act.

7.

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

Order pronounced in the Court on 10th October, 2019 at Ahmedabad.

More judgments on Section 154

All 8,676 judgments and leading authorities on Section 154 →

Recent GST High Court judgments

Search GST case law →