PRINCIPAL COMMISSIOER OF INCOME TAX-2, vs. M/S KUNJ INFRASTRUCTURE PVT LTD

The respondent – assessee although served with the notice issued C/TAXAP/1314/2018 JUDGMENT by this Court, yet has chosen not to appear before this Court either in person   or   through   an   advocate   and   oppose   this   tax   appeal   at   the instance of the Revenue.

This tax appeal under Section 260A of the Income Tax Act, 1961 [for short 'the Act, 1961'] is at the instance of the  Revenue and is directed against the order passed by the Income Tax Appellate Tribunal in the  ITA No.2891/AHD/2016, dated 11/05/2018 for the A.Y 2010­11. 3. The Revenue has proposed the following substantial question of law for the consideration of this Court:­ “Whether the Appellate Tribunal has erred in law and on facts in dismissing the appeal on the ground of low tax effect despite the fact that case falls under the exceptions laid out in the CBDT's Circular?”

The impugned order passed by the Income Tax Appellate Tribunal reads as follow:­ “This Revenue's appeal for A.Y. 2010­11, arises from order of the CIT(A)­2, Ahmedabad dated 22­08­2016, in proceedings under section 143(3) r.w.s. Of the Income Tax Act, 1961; in short “the Act”.

The   Revenue's   sole   substantive   ground   challenges   the   lower appellate order deleting the addition made on account of disallowance of cash payment of Rs.4,35,000/­ toward legal fees invoking provisions of section 40A(3) of the Act. There is no dispute that the net tax effect in the instant appeal is less than Rs.10 lacs. We find that the Central Board of Direct Taxes; hereafter the 'Board' has issued the circular no.21/2015   dated   10­12­2015   clearly   envisaging   therein   that department's pending appeals before the tribunal/ high courts are to be withdrawn/not pressed as per the above stated circular. The same has been declared to be having retrospective effect in other words. We take into consideration the above stated Board's circular and dismiss the instant appeal accordingly.

This Revenue's appeal is dismissed as having low tax effect.” C/TAXAP/1314/2018 JUDGMENT

Thus,   it   appears   that   the   Tribunal   relying   upon   the   Circular No.21/2015 dated 10th  December 2015 dismissed the appeal on the ground of low tax effect without going into the merits of the matter.

Mrs. Mauna Bhatt, the learned senior standing counsel appearing for the Revenue pointed out that the case was reopened on the basis of revenue audit objection and in such circumstances, the same would be covered under the exception mentioned in the Circular No.3/2018 of the C.B.D.T.

The   Circular   No.3/2018   issued   by   the   Government   of   India, Ministry of Finance dated 11th July, 2018 is with respect to the revision of monetary limits for filing of the appeals by the department in the Income Tax Appellate Tribunal, High Courts and appeals before the Supreme Court. The Clause­10 of the Circular reads thus:­ “10. Adverse judgments relating to the following issues should be contested on merits notwithstanding that the tax effect entailed is less than the monetary limits specified in para 3 above or there is no tax effect: (a) Where the Constitutional validity of the provisions of an Act or Rule is under challenge, or (b) Where Board's order, Notification, Instruction or Circular has been held to be illegal or ultra vires, or (c) Where Revenue Audit objection in the case has been accepted by the Department, or (d) Where the addition relates to undisclosed foreign assets/ bank accounts.”

In such circumstances referred to above, the Appellate Tribunal ought to have decided the issue on merits rather than dismissing the C/TAXAP/1314/2018 JUDGMENT appeal on the ground of low tax effect.

This appeal succeeds and is hereby allowed. The impugned order passed by the Appellate Tribunal is quashed and set aside. The question of law is answered in favour of the Revenue and against the assessee. The matter is remitted to the Income Tax Appellate Tribunal for fresh consideration on merits. (J. B. PARDIWALA, J) (A. C. RAO, J) aruna