ASSISTANT COMMISSIONER OF INCOME TAX, vs. VIJAY TRANSMISSION PVT. LTD.

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TAXC/87/2018HC ChhattisgarhCGHC01018503201830 April 2019Author: HON'BLE THE ACTING CHIEF JUSTICE,HON'BLE SHRI JUSTICE PARTH PRATEEM SAHU1 pages

AI SummaryDismissed

What did the High Court hold?

The High Court held that the Income Tax Appeal filed by the Revenue was not maintainable. The reasoning was based on the CBDT circular dated July 11, 2018, which stipulated a monetary limit of Rs. 50,00,000/- for appeals to be filed before the High Court. As the tax effect in the present appeal was Rs. 17,49,519/-, which falls below this threshold, the appeal was dismissed. The Court explicitly stated that the question of law raised in the appeal would remain open for decision in an appropriate case. The operative direction was the dismissal of the appeal.

What were the facts?

The Assistant Commissioner of Income Tax, Circle 1(2), Raipur, Chhattisgarh (the Revenue) filed an Income Tax Appeal before the High Court of Chhattisgarh, Bilaspur. The tax effect assessed by the Department in this appeal was approximately Rs. 17,49,519/-. The Central Board of Direct Taxes (CBDT) issued a circular on July 11, 2018, establishing monetary limits for filing Departmental Appeals. For appeals before the High Court, this limit was Rs. 50,00,000/-. The circular stated that appeals would not be filed where the tax effect did not exceed these limits and was made effective retrospectively.

What were the issues?

1. Whether the Income Tax Appeal filed by the Revenue is maintainable before the High Court in light of the CBDT circular dated July 11, 2018, which prescribes a monetary limit of Rs. 50,00,000/- for High Court appeals, and considering the tax effect in the present appeal is Rs. 17,49,519/-. The Revenue contended that the CBDT circular dated July 11, 2018, sets a monetary limit of Rs. 50,00,000/- for filing appeals before the High Court. Since the tax effect in the present appeal is Rs. 17,49,519/-, which is below the prescribed limit, the appeal is not maintainable. The judgment does not record any specific arguments from the assessee.

AI-generated summary — verify with the full judgment below

NAFR HIGH COURT OF CHHATTISGARH, BILASPUR TAXC No. 87 of 2018 • Assistant Commissioner of Income Tax, Circle 1(2), Raipur, Chhattisgarh. ---- Petitioner Versus • Vijay Transmission Pvt. Ltd., Ring Road No.2, Village Gondwara, Raipur, Chhattisgarh ---- Respondent For Petitioner Shri Amit Choudhari, Ms Naushina Ali & Shri Ajay Kumrani, Advocates Hon'ble Shri Prashant Kumar Mishra, Ag.CJ Hon'ble Shri Parth Prateem Sahu, J. Order on Board By Prashant Kumar Mishra, Ag. CJ 01/05/2019

In the present Income Tax Appeal the tax effect assessed by the Department is at about Rs.17,49,519/-. The Central Board Direct Taxes (CBDT) has issued a circular on 11-7-2018 deciding that the Department Appeals may be filed on merits before the Income Tax Appellate Tribunal, High Courts and SLPs/Appeals before the Supreme Court keeping in view the monetary limits stating further that henceforth appeals/SLPs shall not be filed in cases where the tax effect does not exceed the monetary limits provided in para 3 of the circular. For appeals before the High Court the monetary limit is Rs.50,00,000/-. The circular dated 11-7-2018 has been made effective retrospective vide para 13 thereof.

In view of the CBDT circular, since in the present appeal the tax effect is below the monetary limit, the same is dismissed. However, the question of law raised in the appeal shall remain open for decision in an appropriate case. (Prashant Kumar Mishra)

(Parth Prateem Sahu) Acting Chief Justice Judge Chandra

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