THE DY. COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(2), AHMEDABAD vs. M/S. MONTECARLO LIMITED, AHMEDABAD

PDF · subscribers
ITA 1915/AHD/2016Status: DisposedITAT Ahmedabad25 September 2018AY 2013-142 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the appeal was not maintainable as the tax effect was below the threshold prescribed by the CBDT circular for filing departmental appeals. The circular's exemptions did not apply to this case.

What were the facts?

The Revenue appealed against the deletion of a disallowance made under Section 80IA(4) by the Assessing Officer. The assessee argued that the appeal should be dismissed due to low tax effect, as per CBDT Circular No. 3 of 2018.

What were the issues?

Whether the Revenue's appeal is maintainable before the Tribunal given the low tax effect and the applicability of CBDT Circular No. 3 of 2018.

Which sections of the Income-tax Act were involved?

Section 80IA(4)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD ‘A’ BENCH, AHMEDABAD

Per Pramod Kumar, AM: 1. By way of this appeal, the Assessing Officer has challenged correctness of the order dated 12th April 2016, passed by the learned CIT(A)-11, Ahmedabad, in the matter of assessment under section 143(3) of the Income-tax Act, 1961, for the assessment year 2013-14, on the following ground:

“The Ld. CIT(A) has erred in law and on facts in deleting the disallowance made by the AO u/s 80IA(4) of the Act amounting to Rs.54,33,576/- without properly appreciating the facts of the case and the material brought on record.”

2.

At the outset, learned 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.The learned Departmental Representative fairly admitted that the tax effect involved in this appeal is less than the limit prescribed by the aforesaid CBDT Circular.

3.

We have heard the rival submissions 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. 3/2018 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 exemptions

I TA N o. 1 9 1 5/ Ah d /2 0 1 6 DCI T V s. M o nt e ca r lo Lt d Ass e ss me n t Y ea r : 2 0 13 - 1 4 Page 2 of 2 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 exemption clause and the tax effect is less than Rs.20 lacs. Therefore, the present appeal is not maintainable and hence dismissed.

4.

In the result, the appeal of the Revenue is dismissed. Pronounced in the open court today on the 25th September, 2018

Sd/- Sd/-

Mahavir Prasad Pramod Kumar (Judicial Member) (Accountant Member) Ahmedabad, the 25th day of September, 2018 **bt Copies to: (1) The appellant (2) The respondent (3) Commissioner (4) CIT(A) (5) Departmental Representative (6) Guard File By order TRUE COPY Assistant Registrar Income Tax Appellate Tribunal Ahmedabad benches, Ahmedabad

1.

Date of dictation: ................low tax effect covered by CBDT Circular..19.09.2018.... 2. Date on which the typed draft is placed before the Dictating Member: .. 19.09.2018..... 3. Date on which the approved draft comes to the Sr. P.S./P.S.: …25.09.2018... 4. Date on which the fair order is placed before the Dictating Member for Pronouncement: .25.09.2018.. 5. Date on which the file goes to the Bench Clerk : . …25.09.2018…. 6. Date on which the file goes to the Head Clerk : ……………………………. 7. The date on which the file goes to the Assistant Registrar for signature on the order: …. 8. Date of Despatch of the Order: ………………......

More judgments on Section 80IA(4)

All 475 judgments and leading authorities on Section 80IA(4) →

Recent GST High Court judgments

Search GST case law →