THE INCOME TAX OFFICER, WARD 5(4), AMRITSAR. vs. M/S WAZIR SINGH ENTERPRISES, AMRITSAR.

PDF · subscribers
ITA 653/ASR/2017Status: DisposedITAT Amritsar30 October 2018AY 2014-152 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 the appeal filed by the Revenue Department was not maintainable due to the low tax effect, as per CBDT Instruction No. 03 of 2018. Consequently, the assessee's cross-objection became infructuous.

What were the facts?

The Revenue Department filed an appeal against an order of the CIT(A). The assessee also filed a cross-objection. The tax effect involved in the Revenue's appeal was less than Rs. 20 lacs.

What were the issues?

Maintainability of the Revenue's appeal due to low tax effect and the consequential impact on the assessee's cross-objection.

Which sections of the Income-tax Act were involved?

Section 250(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR

Before: SH. SANJAY ARORA & SH. N.K.CHOUDHRY

Hearing: 30.10.2018Pronounced: 30.10.2018

IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE SH. SANJAY ARORA, ACCOUNTANT MEMBER AND SH. N.K.CHOUDHRY, JUDICIAL MEMBER I.T.A. No.653(Asr)/2017 Assessment Year: 2014-15

Income Tax Officer, Vs. M/s. Wazir Singh Enterprises, Ward-5(4), Amritsar 68-A, White Avenue, Amritsar [PAN:AAAFW 4668A] (Appellant) (Respondent) Cross Objection No.29(Asr)/2017 (arising out of ITA No.653(Asr)/2017) Assessment Year:2014-15

M/s. Wazir Singh Enterprises, Vs. Income Tax Officer, 68-A, White Avenue, Ward-5(4), Amritsar Amritsar [PAN:AAAFW 4668A] (Appellant) (Respondent)

Appellant by : Sh. Charan Dass ( Ld. DR) Respondent by : Sh. Navendu Khanna (Ld.CA) Date of Hearing: 30.10.2018 Date of Pronouncement: 30.10.2018

ORDER PER N.K. CHOUDHRY The instant appeal has been filed by the Revenue Department, on feeling aggrieved against the order dated 31.07.2017 passed by the Ld. CIT(A)-2, Amritsar, u/s 250(6) of the I.T. Act, 1961 (hereinafter called as ‘the Act’), wherein the assessee has also filed the Cross Objection.

ITA No.653(Asr)/2017 (A.Y.2014-15) 2 C.O. No.29(Asr)/2017 ITO v. M/s. Wazir Singh Enterprises, Asr. 2. 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.

3.

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.

4.

Since, we have dismissed the appeal of the Revenue as not maintainable, therefore, the Cross Objection filed by the assessee has become infructous and therefore, same is also dismissed.

5.

In the result, the appeal filed by the Revenue Department as well as Cross Objections filed by the assessee are dismissed. Order pronounced in the open Court on 30.10.2018.

Sd/- Sd/- (SANJAY ARORA) (N.K.CHOUDHRY) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated:30.10.2018 /PK/ Ps. Copy of the order forwarded to: (1) M/s. Wazir Singh Enterprises, 68-A, White Avenue, Amritsar (2) Income Tax Officer, Ward-5(4), Amritsar (3) The CIT(A)-2, Amritsar (4) The CIT concerned (5) The SR DR, I.T.A.T., Amritsar True copy By order

Recent GST High Court judgments

Search GST case law →