ACIT,CENTRAL CIRCLE-2, NEW DELHI vs. SURANA BUILDTECH P.LTD, NEW DELHI

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ITA 4891/DEL/2017Status: DisposedITAT Delhi11 February 2021AY 2012-134 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the Departmental appeal was not maintainable due to the low tax effect, as per CBDT Circulars. The Revenue did not press the appeal.

What were the facts?

The Revenue appealed against the deletion of an addition of Rs. 1 crore under section 68 and Rs. 75,000 on account of unexplained commission. The tax effect in the appeal was less than Rs. 50 lakhs.

What were the issues?

Whether the Departmental appeal is maintainable before the Tribunal when the tax effect is below the prescribed monetary limit as per CBDT Circulars.

Which sections of the Income-tax Act were involved?

Section 68,Section 268A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “G” : DELHI

Before: SHRI BHAVNESH SAINI & SHRI B.R.R. KUMAR

Hearing: 11.02.2021Pronounced: 11.02.2021

This appeal by Revenue has been directed against the Order of the Ld. CIT(A)-23, New Delhi, Dated 04.05.2017, for the A.Y. 2012-2013, challenging the deletion of addition of Rs.1 crores under section 68 of the 2 ITA.No.4891/Del./2017 M/s. Surana Buildtech Pvt. Ltd., New Delhi. I.T. Act, 1961 and in deleting the addition of Rs.75,000/- on account of unexplained commission.

2.

Admittedly, the tax effect in the Departmental Appeal is less than Rs.50 lakhs. Vide Circular No.3/2018 Dated 11th July, 2018 issued by CBDT under section 268A of the I.T. Act, it has been directed that the Department shall not file appeal before the Tribunal in case where the tax effect does not exceed the monetary limit of Rs.20 lakhs. It is also directed that this instruction will apply retrospectively to pending appeals and appeals to be filed henceforth in the Tribunal. Pending appeals below the specified tax limit may be withdrawn/not pressed by the Department. The CBDT Vide Circular No.17/2019 Dated 08.08.2019 amended the earlier Circular No.3/2018 (supra) whereby it has been directed that monetary limit for filing the Departmental appeal in Income Tax Cases may be enhanced further through this amendment in para-3 of the Circular mentioned above and accordingly, the monetary limit for filing the appeal before the Appellate Tribunal have been enhanced to Rs.50 lakhs. Since Circular No.17/2019

3 ITA.No.4891/Del./2017 M/s. Surana Buildtech Pvt. Ltd., New Delhi. Dated 08.08.2019 have been issued to amend its earlier Circular No.3/2018 (supra), therefore, all the conditions of earlier Circular No.3/2018 shall apply accordingly.

3.

The Ld. D.R. in view of the above Board’s Circulars did not press the Departmental Appeal. The case of the Department would not fall in the exceptions provided in the above Board Circulars. In the result, the Departmental appeal is not maintainable as the appeal is filed against the Board instructions referred to above and therefore, the appeal of the Department is liable to be dismissed.

4.

In the result, appeal of the Department dismissed.

Order pronounced in the open Court.

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