THE ITO, WARD-4(1), AHMEDABAD vs. M/S. GLOBE TEXTILE(INDIA) PVT.LTD., AHMEDABAD

ITA 576/AHD/2012Status: DisposedITAT Ahmedabad06 February 2019AY 2006-072 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 found that the tax effect in the appeal was below the limit prescribed by the CBDT Circular and did not fall under any exception. Therefore, the appeal was not maintainable.

What were the facts?

The Revenue filed an appeal against the order of the CIT(A) for Assessment Year 2006-07. The assessee argued that the appeal should be dismissed due to low tax effect as per CBDT Circular No. 3 of 2018.

What were the issues?

Whether an appeal filed by the Revenue is maintainable when the tax effect is below the threshold limit prescribed by the CBDT Circular, and no exceptions apply.

Which sections of the Income-tax Act were involved?

CBDT Circular No. 3 of 2018

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “C” BENCH

Before: SHRI MAHAVIR PRASAD & SHRI AMARJIT SINGH

For Appellant: Shri Ila Parmar, Sr. D.R

PER MAHAVIR PRASAD, JUDICIAL MEMBER 1. This appeal filed by the Revenue is directed against the order of the Ld. CIT(A)-XIV, Ahmedabad dated 12.12.2011 pertaining to A.Y. 2006-07.

ITA No. 576/Ahd/2012 2 . A.Y. 2006-07 2. At the outset, the ld. 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. 3 of 2018 dated 11.07.2018. Ld. Departmental Representative fairly admitted that the tax effect involved in this appeal is less than the limit prescribed by the aforesaid CBDT Circular.

We have heard both the parties and perused the material available on record. We find that prima-facie this appeal of the Revenue is not maintainable in view of the recent CBDT Circular No. 03/2015 in F.No.279/Misc. 142/2007-ITJ (Pt) dated 11th July 2018, vide which it has been decided by the Board that no departmental appeals should be filed before the Tribunal if the tax effect by virtue of the Commissioner of Income-tax (Appeals)’s order is below Rs. 20 lacs. The Board has provided exceptions at clause (10) of the Instructions wherein it has been provided that these instructions will not be applicable, where the Constitutional validity of the provisions of an Act/Rule is under challenge or where Board’s order, notification, instruction or circular has been held to be illegal or where Revenue Audit objection in the case has been accepted by the Department or where the addition relates to undisclosed foreign assets/bank accounts, etc. We find that the present case does not fall within the exception clause and the tax is less than Rs.20 lacs. Therefore, the present appeal is not maintainable and hence dismissed.

In the result, the appeal filed by the Revenue is dismissed. Order pronounced in Open Court on 06- 02- 2019 Sd/- Sd/- (AMARJIT SINGH) (MAHAVIR PRASAD) ACCOUNTANT MEMBER True Copy JUDICIAL MEMBER Ahmedabad: Dated 06/02/2019

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