What did the Tribunal hold?

The Tribunal decided to dismiss the Revenue's appeals based on CBDT Circular No. 17/2019. This circular enhanced the monetary limit for filing appeals to Rs. 50 lakhs, and the tax effect in these appeals was below that limit.

The Revenue filed appeals before the ITAT for assessment years 2004-05 and 2005-06. The appeals were against a common order passed by the CIT(A).

What were the issues?

The primary issue was whether the Revenue's appeals were maintainable given the revised monetary limits for appeals stipulated by the CBDT.

DCIT vs M/S. Dcm Shriram Industries Ltd… | ITAT Delhi 2021

Income Tax Appellate Tribunal, DELHI BENCH: ‘E’ NEW DELHI

Before: SHRI MAHAVIR PRASAD & SHRI O.P. KANT

For Appellant: Ms. Shivani Bansal, Sr.DR

For Respondent: Shri R.K. Kapoor, CA

Hearing: 01.02.2021Pronounced: 01.02.2021

ORDER PER BENCH:

These two appeals by the Revenue are directed against common order dated 22.09.2014 passed by Commissioner of Income-tax (Appeals)-XXXIII, New Delhi, for assessment years 2004-05 and 2005-06. 2. At the outset, the learned Sr. DR brought to our attention that CBDT, vide Circular No. 17/2019 dated 08th August, 2019, has decided that the Revenue would not prefer any appeal before the Tribunal, if the tax effect is less than Rs.50 lakhs. Therefore, he pleaded that the appeal of the Revenue be decided as per the Instruction of the CBDT.

We have heard both the parties through Video Conferencing and perused the relevant record. We find that the CBDT vide Circular No. 17/2019 dated 08.08.2019, has enhanced the monetary limit for filing of appeals by the Department before the Income Tax Appellate Tribunal from Rs.20 lakhs to Rs.50 lakhs. The said circular also makes reference to the earlier Circular No. 3/2018, dated 11.7.2018 and, especially states that as a step towards further management of litigation, the Board has decided to enhance the monetary limit for filing of the appeals. This circular is not in supersession of the earlier circular but only amends the monetary limits as well as gives clarification with regard to paragraph 5 of the earlier circular. This, inter alia, means that all the other conditions mentioned in the earlier Circular No. 3 of 2018 dated 11.7.2018 will apply mutatis mutandis including that, it will apply to all the pending appeals.

Further, CBDT vide Circular dated 20th August, 2019 (F. No. 279/19-93/2018-ITJ), has clarified that it will apply to all pending appeals. Thus, in view of the aforesaid circular, the appeals of the Revenue are dismissed as non-maintainable as the tax effect involved in the appeals are below Rs.50 lakhs. However, it is made clear that the Department is at liberty to file Miscellaneous Application for recalling of the order, if the tax effect is found to be more than the prescribed limit of Rs.50,00,000/- or any of the conditions etc., as available in the amendment carried out in para 10 of Circular No. 3/2018, dated 20.08.2018, is made out.

In the result, both the appeals of Revenue are dismissed. Order pronounced in the open court on 1st February, 2021

DCIT, NEW DELHI vs. M/S. DCM SHRIRAM INDUSTRIES LTD., NEW DELHI

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