ITO, HISAR vs. BABLI DEVI PROP., HISAR

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ITA 2546/DEL/2017Status: DisposedITAT Delhi02 March 2020AY 2013-144 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 noted that the tax effect was below the enhanced monetary limit of Rs. 50 lakhs as per CBDT Circular No. 17/2019. Consequently, the Revenue's appeal was dismissed.

What were the facts?

The Revenue filed an appeal before the ITAT, and the Assessee filed a cross-objection. The Assessee contended that the tax effect in the Revenue's appeal was below the monetary limit prescribed by CBDT circulars for filing appeals.

What were the issues?

Whether the Revenue's appeal should be dismissed due to low tax effect as per CBDT circulars. The Assessee's cross-objection became infructuous as a result.

Which sections of the Income-tax Act were involved?

Section 268A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘A’, NEW DELHI

Before: SHRI H.S. SIDHU & SHRI N.K. BILLAIYA

ORDER

PER H.S. SIDHU, JM:

1.

This appeal filed by the Revenue and Cross Objection is filed by the Assessee are directed against the impugned order dated 10.2.2017 passed by the Ld. CIT(A), Hisar in relation to assessment year 2013-14.

2.

At the time of hearing, Ld. Counsel for the Assessee has filed a chart of computation of tax differential on Department’s grounds of 1 appeal - computation of disputed tax and stated that the total tax payable in this Departmental Appeal is Rs. 39,86,058/- which shows that the tax effect involved in this appeal is less than the prescribed limit of Rs.50 lakhs, hence, he requested that this appeal of the Revenue may be dismissed in view of latest CBDT Circular No. 17/2019 Dated 08.08.2019 wherein the monetary limit for filing the appeal before the Appellate Tribunal by the Department have been enhanced to Rs.50 lakhs.

It is noted that vide Circular No.3/2018 Dated 11thJuly, 2018 3. issued by CBDT under section 268A of the I.T. Act, it has been directed that the Department shall not file appeal before the Tribunal in case where the tax effect does not exceed the monetary limit of Rs.20 lakhs. It is also directed that this instruction will apply retrospectively to pending appeals and appeals to be filed henceforth in the Tribunal. Pending appeals below the specified tax limit may be withdrawn/not pressed by the Department. Recently, the CBDT vide Circular No.17/2019 Dated 08.08.2019 amended its earlier Circular No.3/2018 (Supra) whereby it has been directed that monetary limit for filing the Departmental appeal in Income Tax Cases may be enhanced further through this amendment in para-3 of the Circular mentioned above and accordingly, the monetary limit for filing the appeal before the Appellate Tribunal have been enhanced to Rs.50 lakhs. Since Circular No.17/2019 Dated 08.08.2019 have been issued to amend its earlier Circular No.3/2018 dated 11.7.2018 (Supra), therefore, all the conditions of earlier Circular No.3/2018 shall apply accordingly. This view is supported by the ITAT, Ahemedabad ‘A’ Bench decision dated 14th August, 2019 passed in the case of Income Tax Officer, Ward 3(2), Ahmedabad vs. Dinesh Madhvlal Patel and 627 others passed in (AY 1998-99).

4.

Ld. Sr. DR did not controvert the aforesaid proposition.

5.

Keeping in view of the facts and circumstances as explained above and in view of the aforesaid CBDT Circulars as well as decision dated 14th August, 2019 of the ITAT, Ahemedabad ‘A’ Bench passed in the case of Income Tax Officer, Ward 3(2), Ahmedabad vs. Dinesh Madhvlal Patel and 627 others passed in (AY 1998-99), the appeal of the Department is dismissed.

5.1 Since the Revenue’s appeal is dismissed on account of low tax effect, hence, the Cross Objection filed by the Assessee has become infructuous and therefore, the same is dismissed as such.

6.

In the result, the Revenue’s appeal as well as Assessee’s cross objection filed by the assessee are dismissed.

The decision is pronounced on 02.03.2020.

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