THE DCIT, CIRCLE-3(3), AHMEDABAD vs. SHRI RAMESHKUMAR TRIKAMLAL PADHIYAR, AHMEDABAD

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ITA 1945/AHD/2016Status: DisposedITAT Ahmedabad15 November 2018AY 2010-114 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the appeal as not maintainable, citing CBDT Circular No. 3 of 2018 which mandates dismissal of appeals with tax effect below a certain monetary limit.

What were the facts?

The Revenue filed an appeal against the deletion of penalty by the CIT(A). The tax effect in the appeal was less than Rs. 20 lacs.

What were the issues?

Whether the appeal filed by the Revenue is maintainable given the low tax effect, as per CBDT circulars.

Which sections of the Income-tax Act were involved?

Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “ A ” BENCH, AHMEDABAD

Before: SHRI MAHAVIR PRASAD & SHRI WASEEM AHMED

For Respondent: Shri P. F. Jain, A.R
Hearing: 14/11/2018

आदेश / O R D E R

PER MAHAVIR PRASAD, JUDICIAL MEMBER:

The captioned appeal has been filed at the instance of the revenue against the order of the Commissioner of Income Tax(Appeal)-3, Ahmedabad [CIT(A) in short] dated 30.05.2016 arising in the matter of penalty order passed under s.271(1)(c) of the Income Tax Act, 1961(here-in-after referred to as "the Act") dated 31.03.2015 relevant to Assessment Year (AY) 2010-11.

- 2 - 2. The grounds of appeal raised by the Revenue are as under:-

“1. The ld.CIT(A) has erred in law and on facts in deleting the penalty of Rs.10,74,128/- levied u/s.271(1)(c) of the Act. 2. The Ld. CIT(A) has erred in law and on facts by not considering that the quantum additions on which penalty was levied by the AO, was upheld by the Appellate Authority on merit. 3. On the facts and circumstances of the case, the Ld. Commissioner of Income tax (A) ought to have upheld the order of the Assessing Officer. 4. It is, therefore, prayed that the order of the Ld. Commissioner of Income tax (A) may be set-aside and that of the Assessing Officer be restored.” 3. At the time of the hearing, we observe that the tax effect in the appeal filed by the Revenue is less than Rs. 20 lacs. As per the Circular No. 3 of 2018 dated 11/07/2018 issued by CBDT recently all pending appeals filed by Revenue are liable to be dismissed/ withdrawn/ not pressed to reduce the litigation where the tax effect does not exceed the prescribed monetary limit, i.e., Rs.20 Lacs. The relevant extract of the circular is reproduced below: “2. In supersession of the above Circular, it has been decided by the Board that departmental appeals may be filed on merits before Income Tax Appellate Tribunal and High Courts and SLPs/ appeals before Supreme Court keeping in view the monetary limits and conditions specified below. 3. Henceforth, appeals/ SLPs shall not be filed in cases where the tax effect does not exceed the monetary limits given hereunder:

S. Appeals/ SLPs in Income-tax matters Monetary Limit No. (Rs.) 1. Before Appellate Tribunal 20,00,000 2. Before High Court 50,00,000 - 3 - 3. Before Supreme Court 1,00,00,000

The monetary limit for filing the appeals by the Revenue before the Tribunal has been increased to Rs. 20 Lacs. It is also clarified in the said Circular that the said monetary limit is applicable retrospectively even to the appeals pending before the Tribunal. The CBDT has also instructed that such pending appeals below this specified tax limit of Rs.20 lacs may be withdrawn / not pressed.

In the case on hand, it was noticed that the tax effect on the disputed issue raised by the Revenue is claimed to be less Rs.20 Lacs. Therefore appeal of the Revenue is required to be dismissed in limine in terms of the above circular.

4.

The Ld. DR for the Revenue fairly agreed on the applicability of the CBDT Circular No. 3 of 2018. Accordingly, the appeal of the Revenue is dismissed as not maintainable. However, the Revenue is at the liberty to move the miscellaneous application to recall the order if the tax effect exceeds the threshold limit or the case of the Revenue falls in any of the exception provided in the aforesaid CBDT Circular in any manner. The MA shall be filed within the prescribed time. Hence the appeal of the Revenue is dismissed.

- 4 - 5. In the result, the appeal filed by the department is dismissed. This Order pronounced in Open Court on 15/11/2018

Sd/- Sd/- ¼olhe vgen olhe vgen½ ¼egkohj izlkn egkohj izlkn egkohj izlkn½ egkohj izlkn olhe vgen olhe vgen Yks[kk ln Yks[kk lnL; L; U;kf;d lnL; U;kf;d lnL; Yks[kk ln Yks[kk ln L; L; U;kf;d lnL; U;kf;d lnL; (WASEEM AHMED) (MAHAVIR PRASAD) ACCOUNTANT MEMBER JUDICIAL MEMBER

Ahmedabad; Dated 15/11/2018 Priti Yadav, Sr.PS आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent. 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त(अपील) / The CIT(A)-3, Ahmedabad. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad. 5. 6. गाड� फाईल / Guard file. आदेशानुसार/BY ORDER, स�या�पत ��त //True Copy// उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकर अपील�य अ�धकरण, अहमदाबाद / ITAT, Ahmedabad

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