ACIT, NEW DELHI vs. SH. SOHAN SINGH DHINGRA (HUF), NEW DELHI

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ITA 3586/DEL/2017Status: DisposedITAT Delhi21 May 2020AY 2007-082 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 departmental appeal was not maintainable due to the low tax effect, as per the CBDT circular. The Revenue's counsel could not provide any exceptions to this rule.

What were the facts?

The Revenue filed an appeal before the ITAT. The CBDT circular mandates that appeals with a tax effect below Rs. 50 lacs should not be filed. The tax effect in this departmental appeal was admittedly less than Rs. 50 lacs.

What were the issues?

The primary issue was the maintainability of the Revenue's appeal before the ITAT based on the monetary limit prescribed by the CBDT circular.

Which sections of the Income-tax Act were involved?

Circular No. 17/2019

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES ‘G’, NEW DELHI

Before: Ms. Sushma ChowlaDr. B. R. R. Kumar

Hearing: 27.01.2020Pronounced: 21.05.2020

Per Dr. B.R.R. Kumar, Accountant Member:

1.

The present appeal has been filed by the revenue against the order of ld. CIT (A)-24, New Delhi dated 17.03.2017.

2.

According to Circular No. 17/2019 dated 08/08/2019, the CBDT in supersession of earlier instructions has directed that department’s appeals before ITAT shall not be filed in cases where the tax effect does not exceed the monetary limit of Rs. 50 lacs. The tax will not include any interest thereon. It is further clarified that even if in the case of an assessee, disputed issues arise in more than one assessment year, appeal cannot be filed in respect of such assessment year or years in which the tax effect in respect of disputed issues exceeds the monetary limit so specified.

Sohan Singh Dhingra (HUF) 3. Admittedly, in the departmental appeal, the tax effect is less than Rs. 50 lacs, therefore, departmental appeal is not maintainable. The Ld. DR could not bring to our notice any exceptions mentioned in the said Circular.

4.

In the result, the appeal of the Revenue is dismissed. Order Pronounced in the Open Court on 21/05/2020.

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