THE ASSTT. COMMISSIONER OF INCOME-TAX, SRINAGAR vs. SH. ARUN KUMAR SETH, SRINAGAR

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ITA 80/ASR/2014Status: DisposedITAT Amritsar29 October 2018AY 2010-112 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal observed that the tax effect of the appeal was below the prescribed monetary limit of Rs. 20 lacs. Therefore, the appeal was not maintainable as per Section 268A of the Act.

What were the facts?

The Revenue filed an appeal before the ITAT against an order of the CIT(A) which partly allowed the assessee's appeal. The assessee contended that the tax effect of the appeal was below the monetary limit prescribed by the CBDT for filing appeals.

What were the issues?

Whether the Revenue's appeal is maintainable before the Tribunal given the monetary limit prescribed for appeals.

Which sections of the Income-tax Act were involved?

Section 268A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AMRITSAR BENCH, AMRITSAR.

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

For Appellant: Smt. Prabhjot Kaur, CIT-D.R
Hearing: 29.10.2018Pronounced: 29.10.2018

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. 80/(Asr)/2014 Assessment Year: 2010-11

Asst. Commissioner of Income Vs. Arun Kumar Seth, Tax, Circle, Srinagar Prop. Seth Sales Corporation Maharaja Bazar, Srinagar [PAN: AJBPS 4215K] (Appellant) (Respondent)

Appellant by : Smt. Prabhjot Kaur, CIT-D.R. Respondent by: Sh. Tarun Bansal, Adv. Date of Hearing: 29.10.2018 Date of Pronouncement: 29.10.2018

ORDER Per Sanjay Arora, AM: This is an Appeal by the Revenue arising out of the Order by the Commissioner of Income Tax (Appeals), Jammu (‘CIT(A)’ for short) dated 29.11.2013, partly allowing the assessee’s appeal contesting his assessment under section 143(3) of the Income Tax Act, 1961 ('the Act' hereinafter) dated 11.03.2013 for the Assessment Year (AY) 2010-11.

2.

At the outset, it was observed by the Bench that the assessee has, through his counsel, moved an application claiming that the ‘tax effect’ of the instant appeal is below Rs. 20 lacs, i.e., the threshold monetary limit applicable for the Revenue’s appeals before the Tribunal u/s. 268A of the Act as per the latest Instruction, i.e.,

2 ITA No. 80/Asr/2014 (AY 2010-11) Asst. CIT v. Arun Kumar Seth No. 3 of 2018, dated 11.07.2018, by the CBDT, so that it is not maintainable. With reference to the grounds of appeal assumed before us as well as the assessment order, it was confirmed by the Bench that the ‘tax effect’ is below Rs. 20 lacs inasmuch as the disallowances under challenge aggregate to Rs. 39.97 lacs.

3.

Section 268A of the Act provides that an appellate authority, including the Appellate Tribunal, shall have regard to the instructions, directions, orders, etc. issued by the Board from time to time fixing monetary limits for the purpose of regulating the filing of appeals by the Revenue before the different appellate authorities, and which shall, while deciding those appeals, have regard to the said limits. The monetary limit fixed per the latest instruction supra for the appeals before the tribunal is Rs. 20 lacs.

4.

Under the circumstances, therefore, the instant appeal, being covered by section 268A read with the applicable instruction cited supra, which is to apply for pending appeals as well, is not maintainable. The Revenue’s appeal is accordingly dismissed in limine as not maintainable. We decide accordingly.

In the result, the Revenue’s appeal is dismissed in limine. 5. Order pronounced in the open court on October 29, 2018 Sd/- Sd/- (N. K. Choudhry) (Sanjay Arora) Judicial Member Accountant Member Date: 29.10.2018 /GP/Sr. Ps. Copy of the order forwarded to: (1) The Appellant: Asst. Commissioner of Income Tax, Circle, Srinagar (2) The Respondent: Arun Kumar Seth, Prop. Seth Sales Corporation Maharaja Bazar, Srinagar (3) The CIT(Appeals), Jammu (4) The CIT concerned True Copy (5) The Sr. DR, I.T.A.T. By Order

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