INCOME TAX OFFICER, WARD-2-4, KOTA vs. SHRI PRAHALAD SINGH, KOTA

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ITA 539/JPR/2018Status: DisposedITAT Jaipur10 August 2018AY 2011-124 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the Revenue's appeal as the tax effect was below the monetary limit prescribed by CBDT Circular No. 3 of 2018. The assessee's cross-objection was dismissed as not pressed.

What were the facts?

The Revenue appealed against the deletion of Long Term Capital Gain addition by the CIT(A). The assessee had filed a cross-objection challenging the validity of the notice issued under Section 148.

What were the issues?

Maintainability of Revenue's appeal due to low tax effect and validity of notice under Section 148.

Which sections of the Income-tax Act were involved?

Section 148,Section 268A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, JAIPUR BENCHES, JAIPUR

Before: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 539/JP/2018

Hearing: 09/08/2018Pronounced: 10/08/2018

Heard together (2 matters)

ITA No. 539/JP/2018
C.O. No. 16/JP/2018

Read from the judgment's own cause title. This page is filed under one of them.

आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 539/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2011-12 cuke Income Tax Officer, Shri Prahalad Singh Through L/H Vs. Ward-2(4), Shri Kishan Singh, Village Punia Kota. Devri, The. Ladpura, Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: vihykFkhZ@Appellant izR;FkhZ@Respondent izR;k{ksi.k@C.O. No. 16/JP/2018 (Arising out of vk;dj vihy la-@ITA No. 539/JP/2018) fu/kZkj.k o"kZ@Assessment Year 2011-12 cuke Shri Prahalad Singh Through L/H Income Tax Officer, Vs. Shri Kishan Singh, Village Punia Ward-2(4), Devri, The. Ladpura, Kota Kota. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: izR;k{ksid@Objector izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri A. S. Nehara(JCIT) fu/kZkfjrh dh vksj ls@ Assessee by : Shri P. C. Parwal (Adv.) lquokbZ dh rkjh[k@ Date of Hearing : 09/08/2018 mn?kks"k.kk dh rkjh[k@ Date of Pronouncement : 10/08/2018 vkns'k@ ORDER

PER: VIKRAM SINGH YADAV, A.M.: This is the appeal filed by the Revenue and the cross objection filed by the assessee against the order of the ld. CIT(A), Kota dated 01/02/2018 pertaining to the A.Y. 2011-12 wherein the Revenue and the assessee have taken following grounds of appeal:-

2 ITA 539/JP/2018 & C.O. 16/JP/2018_ ITO, Kota Vs Shri Prahalad Singh, Kota

Grounds of revenue’s appeal:

On the facts and in the circumstances of the case, the ld. CIT(A) has erred in:-

1.

On the facts and circumstances of the case, the ld. CIT(A) has erred in deleting the addition of Rs. 65,00,000/- made by the AO on account of Long Term Capital Gain on sale of land, holding that the land sold by the assessee was not a capital asset.

Grounds of assessee’s C.O.:

1.

The ld. CIT(A) has erred on facts and in law in upholding the validity of notice issued u/s 148 even when the notice is not issued to all the legal heirs of the assessee and the legal heirs have not inherited any property from the deceased assessee.

2.

Firstly, we will take up the cross objection filed by the assessee wherein he has challenged the action of the Assessing Officer in issuing the notice U/s 148 of the Income Tax Act, 1961 (in short the Act).

2.1 At the outset of hearing, the ld AR of the assessee stated that he doesn’t wish to press the ground so taken in the assessee’s C.O., therefore, the same stands dismissed as not pressed.

3.

Now we take the revenue’s appeal. At the time of hearing, the ld. AR of the assessee has raised an objection of maintainability of the appeal of the Revenue due to the tax effect not exceeding Rs. 20 lacs as per the CBDT Circular No. 3 of 2018 dated 11th July, 2018.

3.1. The ld. D/R has fairly submitted that the tax effect involved in the Revenue’s appeal comes to Rs 12,89,560/- less than Rs 20 lacs which is prescribed threshold limit in terms of the CBDT Circular No. 3/2018 dated 11th July, 2018 issued in supersession of its earlier Circular No. 21 of 2015 dated 10.12.2015.

3 ITA 539/JP/2018 & C.O. 16/JP/2018_ ITO, Kota Vs Shri Prahalad Singh, Kota

4.

We have heard the rival contentions and perused the materials available on record. It is observed that the demand/ tax effect in the Revenue’s appeal in question is below Rs. 20.00 lacs. Under the powers vested by section. 268A(1) of the IT Act, CBDT has recently issued Circular No. 3/2018 dated 11th July, 2018 (F No. 279/Misc. 142/2007- ITJ(Pt) instructing the authorities below that departmental appeal should not be filed before ITAT where the demand/tax effect does not exceed Rs. 20 lacs. The circular is specifically mentioned to be applicable for all pending appeals.

5.

Subject to some exceptions, it is further directed by CBDT that all the departmental appeals pending before ITAT where the demand/tax effect is not exceeding than 20 lacs should be either withdrawn or not pressed by the departmental representatives.

6.

The present appeal is not covered by any exceptions mentioned in the said CBDT circular. Since the tax demand in dispute in this departmental appeal is below the limit set out by CBDT for the appeal, the appeal of the assessee is not maintainable in view of CBDT Circular No. 3 of 2018 dated 11.07.2018. Accordingly the appeal of the Revenue is dismissed as not pressed/withdrawn.

7.

In the result, both the appeal of the Revenue and the C.O. of the assessee are dismissed. Order pronounced in the open Court on 10/08/2018

Sd/- Sd/- ¼fot; iky jko½ ¼foØe flag ;kno½ (Vijay Pal Rao) (Vikram Singh Yadav) U;kf;d lnL;@Judicial Member ys[kk lnL;@Accountant Member

4 ITA 539/JP/2018 & C.O. 16/JP/2018_ ITO, Kota Vs Shri Prahalad Singh, Kota

Tk;iqj@Jaipur fnukad@Dated:- 10/08/2018

*Ganesh Kr. आदेश की प्रतिलिपि अग्रेf’ात@ब्वचल वf जीम वतकमत वितूंतकमक जवरू 1. vihykFkhZ@The Appellant- The ITO, Ward-2(4), Kota 2. izR;FkhZ@The Respondent- Shri Prahalad Singh, Kota 3. vk;dj vk;qDr@ CIT 4. vk;dj vk;qDr@ CIT(A) 5. विभागीय प्रतिनिधि] आयकर अपीलीय अधिकरण] जयपुर@क्त्ए प्ज्Aज्ए Jंपचनत 6. xkMZ QkbZy@ Guard File (ITA No. 539/JP/2018 & CO 16/JP/2018) vkns'kkuqlkj@ By order,

सहायक पंजीकार@Aेेज. त्महपेजतंत

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