INCOME TAX OFFICER, SRINAGAR vs. SH. IMRAN ALI, SRINAGAR

PDF · subscribers
ITA 227/ASR/2015Status: DisposedITAT Amritsar09 October 2018AY 2009-102 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. This instruction is binding on the department and applies retrospectively.

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 revenue appeal based on tax effect threshold as per CBDT instructions.

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: 9.10.2018Pronounced: 9.10.2018

IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE SH. SANJAY ARORA, ACCOUNTANT MEMBER AND SH. N.K.CHOUDHRY, JUDICIAL MEMBER ITA No.227(Asr)/2015 Assessment Year:2009-10

Income Tax Officer, Vs. Sh. Imran Ali Ward-3(1), Srinagar S/o Ali Mohd Bhat R/o Dalgate, Srinagar Kashmir PAN: (Appellant) (Respondent)

Appellant by: Sh. Charan Dass (Ld. DR) Respondent by: None Date of hearing: 9.10.2018 Date of pronouncement: 9.10.2018 ORDER PER N.K. CHOUDHRY The instant appeal has been filed by the Revenue Department, on feeling aggrieved against the order dated 23.02.2015 passed by the Ld. CIT(A)-Jammu u/s 250(6) of the I.T. Act, 1961 (hereinafter called as ‘the Act’).

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,

ITA No.227 (Asr)/2015 (A.Y.2009-10) 2 ITO v. Imran Ali, Kashmir

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.

In the result, the appeal filed by the Revenue Department is dismissed. Order pronounced in the open Court on 9.10.2018.

Sd/- Sd/- (SANJAY ARORA) (N.K.CHOUDHRY) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 9.10.2018 /PK/ Ps. Copy of the order forwarded to: (1) Sh. Imran Ali S/o Ali Mohd Bhat R/o Dalgate, Srinagar Kashmir (2) The Income Tax Officer, Ward-3(1), Srinagar (3) The CIT(A)- Jammu (4) The CIT concerned (5) The SR DR, I.T.A.T., Amritsar

Recent GST High Court judgments

Search GST case law →