DCIT- CC- 3(3),CENTRAL RANGE-3, MUMBAI vs. WELSPUN ENERGY PVT. LTD., MUMBAI

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ITA 3174/MUM/2018Status: DisposedITAT Mumbai02 March 2021AY 2013-142 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 since the tax effect was below the prescribed limit, the appeal filed by the revenue was not maintainable. The revenue was given liberty to seek restoration if the tax effect was found to be beyond the limit.

What were the facts?

The revenue filed an appeal against the CIT(A)'s order which deleted an addition made by the AO under Section 14A. The tax effect of the appeal was below the monetary limit prescribed by CBDT circular for filing appeals before the ITAT.

What were the issues?

Whether the revenue's appeal is maintainable before the ITAT when the tax effect is below the monetary limit prescribed by CBDT circulars.

Which sections of the Income-tax Act were involved?

Section 14A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “G” Bench, Mumbai

For Appellant: Shri Romit Jain
For Respondent: Shri T.S. Khalsa
Hearing: 02.03.2021Pronounced: 02.03.2021

O R D E R Per Shamim Yahya (AM) :-

This appeal by the revenue is directed against order of learned Commissioner of Income Tax (Appeals) [in short learned CIT(A)] dated 1.2.2018 and pertains to assessment year 2013-14.

2.

The grounds of appeal read as under :-

1. "On the facts and in the circumstances of the case and in law the Ld. CIT(A) erred in deleting the addition made by the AO u/s 14A of the Act rwr 8D(2)(ii) by holding that own interest free funds available with the assessee are more than the amount of investment made, even though the CBDT circular no 5/2014 dated 11.02.2014 does not specify any such exclusion". 2. "On the facts and in the circumstances of the case and in law the Ld. CIT(A) erred in restricting the disallowance u/s 14A rwr 8D(2)(iii) to the extent of exempt income earned during the year, not appreciating the fact that the CBDT circular no 5/2014 dated 11.02.2014 does not mention that the disallowance u/s 14A of the IT Act should be restricted to the amount of exempt income earned during the year".

2 M/s. Welspun Energy Private Limited

3.

At the outset it is noted that that the tax effect in this case is below the limit of Rs. 50,00,000 fixed by CBDT vide Circular No. 17/2019 dated 8/8 2019 for filing appeal before the ITAT. Hence this appeal by the revenue is not maintainable. The addition made by the AO is Rs. 1,58,15,456/-. The learned CIT(A) has sustained the addition to the extent of Rs. 75,32,723/-.

4.

Ld DR could not dispute that the tax effect is below the said limit. He could not point out that the appeal falls in any of the exceptions carved in said circular.

5.

Upon careful consideration we find that as the tax effect is below the limit fixed by CBDT for filing appeals before the ITAT, this appeal by the revenue is liable to be dismissed in limine. The revenue will have liberty to seek restoration of the appeal if the tax effect is found to be beyond the above limit.

6.

Accordingly the appeal stands dismissed as such.

Pronounced in the open court on 2.3.2021.

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