DY.COMMISSIONER OF INCOME TAX, CIRCLE-2(2), HYDERABAD vs. GOOD HEALTH AGRO TECH PRIVATE LIMITED, HYDERABAD

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ITA 1575/HYD/2017Status: DisposedITAT Hyderabad31 October 2018AY 2013-143 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the Revenue's appeal as not maintainable, citing CBDT Circular No. 03/2018 due to the low tax effect. The issues raised were left open for future proceedings.

What were the facts?

The Revenue appealed against the CIT(A)'s order for AY 2013-14, challenging the deletion of an addition made under Section 68 towards unexplained share capital. The tax effect of the addition was less than Rs. 20 lakhs.

What were the issues?

Whether the CIT(A) was correct in deleting the addition under Section 68 when the assessee and creditors could not substantiate their claims to the AO's satisfaction, considering the tax effect below the threshold.

Which sections of the Income-tax Act were involved?

Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘ B ‘ Bench, Hyderabad

Before: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

Hearing: 23.10.2018Pronounced: 31.10.2018

Per Smt. P. Madhavi Devi, J.M.

This is Revenue’s appeal for the A.Y 2013-14 against the order of the CIT (A)-2, Hyderabad, dated 30.06.2017. The Revenue has raised the following grounds of appeal: “ 1. The CIT (A) erred both on facts of the case and in law. 2. In the facts and circumstances of the case, whether the CIT (A) is correct in law in holding that the assessee had discharged its onus of establishing the bonafide of the transactions even though neither the assessee nor the creditors could substantiate their claim to the satisfaction of AO. 3. In the facts and circumstances of the case, whether the CIT (A) is correct in law in deleting addition made u/s 68 towards unexplained share capital/share application money of investor company which has made huge investments, without considering the credit worthiness of these companies.

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ITA No 1575 of 2017 Good Health Agro Tech P Ltd Hyderabad.

4.

Any other ground that may be urged at the time of hearing”.

2.

At the time of hearing, the learned Counsel for the assessee submitted that the tax effect of the addition which is challenged before the Tribunal is less than Rs.20.00 lakhs. We find that the addition made u/s 68 towards unexplained share capital is only of Rs.40.00 lakhs and the tax effect is admittedly less than Rs.20.00 lakhs. The learned DR also confirmed the above fact. Therefore, in view of the CBDT Circular No. 03/2018, dated 11.07.2018 and considering the fact that the tax effect in the instant appeal is less than Rs.20 lakhs, the present appeal deserves to be dismissed as not pressed/not maintainable. However, we make it clear that the issues raised in the instant appeal is left open to be examined in the appropriate proceedings, if arises, in future. At the same time, we also make it clear that if the appeal falls in any of the exceptions referred to in the above said CBDT Circular, the Revenue is at liberty to move an application for recall the order, if so, advised.

3.

Accordingly, in the light of CBDT Circular No. 03/2018 dated 11.07.2018, the appeal stands dismissed. Order pronounced in the Open Court on 31st October, 2018.

Sd/- Sd/- (S.Rifaur Rahman) (P. Madhavi Devi) Accountant Member Judicial Member

Hyderabad, dated 31st October, 2018. Vinodan/sps

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ITA No 1575 of 2017 Good Health Agro Tech P Ltd Hyderabad.

Copy to:

1 Dy.CIT, Circle 2(2), Room No.513, 5th Floor, Signature Towers, Kondapur, Hyderabad 2 M/s. Good Health Agrotech Pvt. Ltd, 1-8-663, Azamabad Industrial Area, RTC X Road, Hyderabad 500020 3 CIT (A)-2 Hyderabad 4 Pr. CIT – 2 Hyderabad 5 The DR, ITAT Hyderabad 6 Guard File

By Order

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