ITO WARD-1(1)(3), AGRA vs. SHRI RAM AVTAR SHARMA, AGRA

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ITA 385/AGR/2018Status: DisposedITAT Agra07 August 2018AY 2010-113 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 held that as per CBDT Circular No. 3/2018, appeals with a tax effect below Rs. 20 lacs should not be filed or pressed. The circular is binding on departmental officers.

What were the facts?

The Revenue filed an appeal before the ITAT against an order of the CIT(A). The tax effect in the appeal was below Rs. 20 lacs.

What were the issues?

Whether the Revenue's appeal should be dismissed in limine due to low tax effect as per CBDT circular, despite the merits of the case.

Which sections of the Income-tax Act were involved?

Section 268A

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

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Income Tax Appellate Tribunal, AGRA (SMC

Before: SHRI A. D. JAIN,

For Appellant: Shri R. C. Tomar, AR
For Respondent: Shri Waseem Arshad, Sr. DR, Shri R. C. Tomar, AR
Hearing: 30.07.2018Pronounced: 07.08.2018

IN THE INCOME TAX APPELLATE TRIBUNAL AGRA (SMC) BENCH: AGRA

BEFORE SHRI A. D. JAIN, JUDICIAL MEMBER,

I.T.A No. 385/Agra/2018 (ASSESSMENT YEAR-2010-11)

ITO-Ward 1(1)(3), Vs..Shri Ram Avtar Sharma, Agra. 76, Jaipur House Market, Agra. PAN: BVNPS1929M (Revenue) (Assessee)

Revenue by Shri Waseem Arshad, Sr. DR. Assessee by Shri R. C. Tomar, AR.

Date of Hearing 30.07.2018 Date of Pronouncement 07.08.2018

ORDER This appeal has been filed by the Revenue against the order of the ld. CIT(A) dated 27.02.2018, for A.Y. 2010-11.

2.

I note that in the appeal filed by the Revenue the tax effect on the income in dispute is less than Rs.20 lacs.

The Central Board of Direct Taxes, vide Circular No. 3/2018 dated 11th July, 3. 2018 file no.279 of Misc. 142/2007 - ITJ (PT), has issued the direction in supersession of the Instruction No. 21/2015 dated 10th December, 2015 in

I.T.A No. 385/Agra/2018 2

consonance with the power entrusted u/s.268A of the Income Tax Act, that no appeal should be filed before this Tribunal in case the tax effect does not exceed

Rs.20 lac. The "tax effect" in this regard means the difference between the tax on the total income assessed and the tax that would have been chargeable, had such total income been reduced by the amount of income in respect of issues against which appeal is intended to be filed. This Circular further states that tax will not

include any interest thereon, unless the chargeability of interest itself is in dispute. In paragraph 13, which is reproduced as under, it has been mentioned in the Circular, that this instruction will apply even to pending appeals:

"13. This instruction will apply to SLPs/ appeals/cross objections/references to be filed henceforth in SC/HCs/Tribunal and it shall also apply retrospectively to pending SLPs/appeals/cross objections/references. Pending appeals below the specified tax limits in para 3 above may be withdrawn/not pressed. "

4.

The tax effect in this appeal does not exceed Rs.20 lac. In view of this fact, as per the CBDT Circular No. 3/2018 dated 11th July, 2018 file no.279 of Misc. 142/2007 - ITJ (PT), the Revenue is not supposed to press this appeal. I, therefore, dismiss the appeal filed by the revenue in limine, without going into the merits of

the case, as in my opinion, the Circular issued by the CBDT is binding on the departmental officers in view of the provisions of Section 268A(1) of the Income

I.T.A No. 385/Agra/2018 3

Tax Act. The said view has been taken by the Hon’ble Supreme Court in the case of ‘Navneet Lal Zaveri’, 56 ITR 198 (SC). I, accordingly, dismiss the appeal filed by the Revenue.

5.

In the result, the appeal filed by the Revenue stands dismissed.

Order pronounced in the open court on 07/08/2018.

Sd/- (A.D. JAIN) JUDICIAL MEMBER *AKV* Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(Appeals) 5. DR: ITAT ASSISTANT REGISTRAR

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