ACIT CIRCLE-1, AGRA vs. FOOT STYLE, AGRA

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ITA 440/AGR/2015Status: DisposedITAT Agra10 July 2019AY 2010-113 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 noted that the tax effect in the appeal was below the prescribed limit of Rs. 20 lacs as per CBDT Circular No. 3/2018. Therefore, the appeal was dismissed in limine without considering the merits.

What were the facts?

The Revenue filed an appeal before the ITAT against an addition made by the AO. The respondent-assessee argued that the appeal was below the tax limit prescribed by CBDT circulars.

What were the issues?

Whether the revenue's appeal should be dismissed due to low tax effect, as per CBDT circulars and Section 268A of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 268A

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

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Income Tax Appellate Tribunal, AGRA BENCH: AGRA

Before: SHRI LALIT KUMAR,AND DR. MITHA LAL MEENA

For Appellant: Shri Waseem Arshad, Sr. DR
For Respondent: Shri Rajendra Sharma, & Manuj
Hearing: 10.07.2019Pronounced: 10.07.2019

Per LALIET KUMAR, J.M.:

Present appeal is being filed by the revenue against the addition for an

amount of Rs.46,63,635/-. At the outset the ld. AR has submitted that the appeal of

the revenue is below the tax limit.

I.T.A No. 440/Agra/2015 2

2.

We note that in the appeal filed by the Revenue the tax effect on the income in dispute is less than Rs.20 lacs.

The Central Board of Direct Taxes, vide Circular No. 3/2018 dated 11th July, 3. 2018 file no.279 of Misc. 142/2007 - ITJ (PT), has issued the direction in supersession of the Instruction No. 21/2015 dated 10th December, 2015 in

consonance with the power entrusted u/s.268A of the Income Tax Act, that no appeal should be filed before this Tribunal in case the tax effect does not exceed Rs.20 lac. The "tax effect" in this regard means the difference between the tax on

the total income assessed and the tax that would have been chargeable, had such total income been reduced by the amount of income in respect of issues against which appeal is intended to be filed. This Circular further states that tax will not

include any interest thereon, unless the chargeability of interest itself is in dispute. In paragraph 13, which is reproduced as under, it has been mentioned in the Circular, that this instruction will apply even to pending appeals:

"13. This instruction will apply to SLPs/ appeals/cross objections/references to be filed henceforth in SC/HCs/Tribunal and it shall also apply retrospectively to pending SLPs/appeals/cross objections/references. Pending appeals below the specified tax limits in para 3 above may be withdrawn/not pressed. "

I.T.A No. 440/Agra/2015 3

4.

The tax effect in this appeal does not exceed Rs.20 lac. In view of this fact, as per the CBDT Circular No. 3/2018 dated 11th July, 2018 file no.279 of Misc.

142/2007 - ITJ (PT), the Revenue is not supposed to press this appeal. We,

therefore, dismiss the appeal filed by the revenue in limine, without going into the

merits of the case, as in our opinion, the Circular issued by the CBDT is binding on

the departmental officers in view of the provisions of Section 268A(1) of the Income Tax Act. The said view has been taken by the Hon’ble Supreme Court in the case of ‘Navneet Lal Zaveri’, 56 ITR 198 (SC). We, accordingly, dismiss the appeal filed by the Revenue.

5.

In the result, the appeal filed by the Revenue stands dismissed.

Order pronounced in the Open Court on 10/07/2019.

Sd/- Sd/- (Dr. M.L. Meena) (LALIET KUMAR) ACCOUNTANT MEMBER JUDICIAL MEMBER *AKV* Copy forwarded to: 1. Assessee 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT ASSISTANT REGISTRAR ITAT AGRA

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