What did the Tribunal hold?

The Tribunal found that the appeal was not maintainable as the tax effect was below the threshold prescribed by the CBDT circular and did not fall under any exceptions. Therefore, the appeal was dismissed.

The Revenue filed an appeal against the order of the CIT(A) for Assessment Year 2013-14. The assessee's counsel argued for dismissal based on low tax effect as per CBDT Circular No. 3 of 2018.

What were the issues?

Whether an appeal filed by the Revenue is maintainable when the tax effect is below the monetary limit prescribed by the CBDT circular.

DCIT vs M/S. Shree Saikrupa Organizer… | ITAT Ahmedabad 2018

Income Tax Appellate Tribunal, AHMEDABAD “C” BENCH

Before: SHRI MAHAVIR PRASAD & SHRI WASEEM AHMED

For Appellant: Shri Lalit P. Jain, Sr.D.R

PER MAHAVIR PRASAD, JUDICIAL MEMBER 1. This appeal by the Revenue is directed against the order of the Ld. CIT(A)- Gandhinagar, Ahmedabad dated 21.06.2016 pertaining to A.Y. 2013-14.

ITA No. 2318/Ahd/2016 2 . A.Y. 2013-14 2. At the outset, the ld. Counsel for the assessee submitted that the present appeal of the Revenue needs to be dismissed on account of low tax effect in view of the recent CBDT Circular No. 3 of 2018 dated 11.07.2018. Ld. Departmental Representative fairly admitted that the tax effect involved in this appeal is less than the limit prescribed by the aforesaid CBDT Circular.

We have heard both the parties and perused the material available on record. We find that prima-facie this appeal of the Revenue is not maintainable in view of the recent CBDT Circular No. 03/2015 in F.No.279/Misc. 142/2007-ITJ (Pt) dated 11th July 2018, vide which it has been decided by the Board that no departmental appeals should be filed before the Tribunal if the tax effect by virtue of the Commissioner of Income-tax (Appeals)’s order is below Rs. 20 lacs. The Board has provided exceptions at clause (10) of the Instructions wherein it has been provided that these instructions will not be applicable, where the Constitutional validity of the provisions of an Act/Rule is under challenge or where Board’s order, notification, instruction or circular has been held to be illegal or where Revenue Audit objection in the case has been accepted by the Department or where the addition relates to undisclosed foreign assets/bank accounts, etc. We find that the present case does not fall within the exception clause and the tax is less than Rs.20 lacs. Therefore, the present appeal is not maintainable and hence dismissed.

In the result, the appeal filed by the Revenue is dismissed. Order pronounced in Open Court on 30 - 11- 2018 Sd/- Sd/- (WASEEM AHMED) (MAHAVIR PRASAD) ACCOUNTANT MEMBER True Copy JUDICIAL MEMBER Ahmedabad: Dated 30/11/2018

THE DY. COMMISSIONER OF INCOME TAX, MEHSANA CIRCLE, MEHSANA vs. M/S. SHREE SAIKRUPA ORGANIZER, MEHSANA

What did the Tribunal hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments