What did the Tribunal hold?

The Tribunal held that the appeal was not maintainable as the tax effect was below the threshold prescribed by CBDT Circular No. 3 of 2018. The case did not fall under any of the exceptions mentioned in the circular.

The Revenue appealed the CIT(A)'s order deleting a disallowance of short-term capital gains and allowing set-off of short-term capital loss. The assessee argued the appeal should be dismissed due to low tax effect.

What were the issues?

Whether the Revenue's appeal is maintainable before the Tribunal based on the tax effect as per CBDT circulars.

ACIT vs Shri Jagdishbhai Kanaiyalal Patel | ITAT Ahmedabad 2018

Income Tax Appellate Tribunal, AHMEDABAD “A” BENCH

Before: SHRI PRADIP KUMAR KEDIA & SHRI MAHAVIR PRASAD

For Appellant: Shri Sanjeev Dev, Sr. D.R

PER MAHAVIR PRASAD, JUDICIAL MEMBER 1. This appeal by the Revenue is directed against the order of the Ld. CIT(A)- XVI, Ahmedabad dated 03.03.2014 pertaining to A.Y. 2010-11, on the following grounds:

ITA No. 1449/Ahd/2014 2 . A.Y. 2010-11 i) The CIT(A) has erred in law and on facts in deleting the disallowance of Rs. 41,79,887/- made on account of treating the Short Term Capital Gain as Profits and Gains of business. ii) The ld. CIT(A) has further erred in law and on facts in directing the A.O. to allow the set off of short term capital loss of Rs. 21,56,861/-. iii) 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.

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

ITA No. 1449/Ahd/2014 3 . A.Y. 2010-11 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 18 - 09- 2018

Sd/- Sd/- (PRADIP KUMAR KEDIA) (MAHAVIR PRASAD) ACCOUNTANT MEMBER True Copy JUDICIAL MEMBER Ahmedabad: Dated 18 /09/2018 Rajesh Copy of the Order forwarded to:- 1. The Appellant. 2. The Respondent. 3. The CIT (Appeals) – 4. The CIT concerned. 5. The DR., ITAT, Ahmedabad. 6. Guard File. By ORDER

Deputy/Asstt.Registrar ITAT,Ahmedabad

THE ACIT, CIRCLE-6, AHMEDABAD vs. SHRI JAGDISHBHAI KANAIYALAL PATEL, AHMEDABAD

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