THE ASSTT. COMMISSIONER OF INCOME-TAX, JALANDHAR vs. M/S. HIND SAMACHAR LTD, JALANDHAR
What did the Tribunal hold?
The Tribunal held that the appeal filed by the Revenue Department was not maintainable due to the low tax effect, as per CBDT Instruction No. 03 of 2018. The Ld. DR also agreed with this position.
What were the facts?
The Revenue Department filed an appeal against an order of the CIT(A). The tax effect involved in the appeal was less than Rs. 20 lacs.
What were the issues?
Maintainability of the appeal by the Revenue Department due to low tax effect in light of CBDT instructions.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR
Before: SH. SANJAY ARORA & SH. N.K.CHOUDHRY
IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE SH. SANJAY ARORA, ACCOUNTANT MEMBER AND SH. N.K.CHOUDHRY, JUDICIAL MEMBER ITA No.294(Asr)/2014 Assessment Year:2009-10
Asst. CIT, Vs. M/s. Hind Samachar Ltd. Range-III, Jalandhar Civil Lines, Pacca Bagh, Jalandhar (Respondent) M/s. The Hind Samachar Ltd., 1&2, Printing press complex, Near Wazirpur depot, wazirpur, New Delhi [PAN:AAACT 5137G] (Appellant) (Respondent)
Appellant by: Smt. Prabhjot Kaur (Ld. CIT-DR) Respondent by: None. Date of hearing: 31.10.2018 Date of pronouncement: 31.10.2018 ORDER PER N.K. CHOUDHRY The instant appeal has been filed by the Revenue Department, on feeling aggrieved against the order dated 11.02.2014 passed by the Ld. CIT(A)-Jalandhar, u/s 250(6) of the I.T. Act, 1961 (hereinafter called as ‘the Act’).
At the time of hearing, it is seen that the tax effect involved in this appeal of the Revenue Department is less than Rs.20 lacs, hence, the present appeal filed by the Revenue Department is liable to be dismissed, as the same is not maintainable, in view of the latest CBDT Instruction No.03 of 2018, dated 11.07.2018.
ITA No.294(Asr)/2014 (A.Y.2009-10) 2 ACIT v. M/s. Hind Samachar Ltd., New Delhi
The Ld. DR also agreed that the tax effect in this appeal is less than Rs.20 lacs. Hence, as per CBDT Instruction No. 03 of 2018, dated 11th July, 2018, which is binding on the Department, the Department is precluded from filing the present appeal, as this Instruction is applicable retrospectively. Therefore, the aforesaid appeal can not survive any longer. Accordingly, the appeal filed by the Revenue Department is dismissed as not maintainable.
In the result, the appeal filed by the Revenue Department is dismissed. Order pronounced in the open Court on 31.10.2018.
Sd/- Sd/- (SANJAY ARORA) (N.K.CHOUDHRY) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated:31.10.2018 /PK/ Ps. Copy of the order forwarded to: (1) M/s. Hind Samachar Ltd. Civil Lines, Pacca Bagh, Jalandhar (Respondent) M/s. The Hind Samachar Ltd., 1&2, Printing press complex, Near Wazirpur depot, wazirpur, New Delhi (2) The Asst. CIT, Range-III, Jalandhar. (3) The CIT(A)-Jalandhar (4) The CIT concerned (5) The SR DR, I.T.A.T., Amritsar
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