DEPUTY COMMISSIONER OF INCOME TAX (TDS), KANPUR vs. M/S. AXIS EDUCATIONAL SOCIETY, KANPUR

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ITA 345/LKW/2018Status: DisposedITAT Lucknow22 February 2019AY 2016-173 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 appeals filed by the Revenue in limine, without examining the merits. This decision was based on a CBDT circular which mandates that appeals with a tax effect below Rs. 20 lakhs should not be filed or pressed.

What were the facts?

The Revenue filed appeals against the orders of the CIT(A) for assessment years 2013-14, 2015-16, and 2016-17. The tax effect in these appeals was less than Rs. 20 lakhs.

What were the issues?

Whether pending appeals filed by the Revenue should be dismissed if the tax effect is below the threshold specified in the CBDT circular, even without considering 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, LUCKNOW BENCH “B”, LUCKNOW

Before: SHRI. A. D. JAIN & SHRI T. S. KAPOOR

For Appellant: Shri C. K. Singh, D.R
For Respondent: Shri Abhinav Mehrotra, Advocate

IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “B”, LUCKNOW BEFORE SHRI. A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER ITA No.343 to 345/LKW/2018 Assessment Year: 2013-14, 2015-16 & 2016-17 Dy. CIT (TDS) v. M/s Axis Educational Society Kanpur 117/N/88, Kakadeo Kanpur TAN/PAN:KNPA02405E (Appellant) (Respondent) Appellant by: Shri C. K. Singh, D.R. Respondent by: Shri Abhinav Mehrotra, Advocate Date of hearing: 12 02 2019 Date of pronouncement: 22 02 2019 O R D E R PER A. D. JAIN, V.P.: These appeals have been filed by the Revenue against the orders of the ld. CIT(A)-II, Kanpur dated 1/2/2018 for assessment years 2013-14, 2015-16 and 2016-17. 2. At the outset, the ld. A.R. of the assessee submitted that in these appeals filed by the Revenue, the tax effect on the income in dispute is less than Rs.20 lakhs. 3. The Central Board of Direct Taxes, vide Circular No. 3/2018 dated 11th July, 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 consonance with the power entrusted under section 268A of the Income Tax Act, 1961 that no appeal should be filed before the Tribunal in case the tax effect does not exceed Rs.20 lakhs. 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

ITA No.343 to 345/LKW/2018 Page 2 of 3

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 each of these appeals does not exceed Rs.20 lakhs. 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 these appeals. We, therefore, dismiss the appeals filed by the Revenue in limine, without going into the merits of the case, as in our opinion, the Circular issued by the CBDT is binding on the Departmental Authorities in view of the provisions of Section 268A(1) of the Income Tax Act, 1961. The said view has been taken by the Hon’ble Supreme Court in the case of Navnit Lal Jhaveri vs. K. K. Sen, 56 ITR 198 (SC). We, accordingly, dismiss the appeals filed by the Revenue. 5. In the result, all the three appeals filed by the Revenue stand dismissed. Order pronounced in the open Court on 22/02/2019.

Sd/- Sd/- [T. S. KAPOOR] [A. D. JAIN] ACCOUNTANT MEMBER VICE PRESIDENT DATED: 22nd February, 2019 JJ:1202

ITA No.343 to 345/LKW/2018 Page 3 of 3

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