ACIT, KANPUR vs. ARPIT OMAR, KANPUR

PDF · subscribers
ITA 561/LKW/2024Status: DisposedITAT Lucknow06 March 2025AY 2021-22Bench: SHRI SUDHANSHU SRIVASTAVA (Judicial Member), SHRI ANADEE NATH MISSHRA (Accountant Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the tax effect of the appeal was below the enhanced pecuniary limit prescribed by the CBDT for filing appeals. Therefore, the appeal was dismissed as not maintainable.

What were the facts?

The Revenue appealed the order of the CIT(A) who deleted disallowances made under Section 37 of the Income Tax Act. The primary issue was whether the alleged transactions were genuine and substantiated.

What were the issues?

Whether the appeal filed by the Revenue is maintainable in light of the monetary limit prescribed by the CBDT for filing appeals.

Which sections of the Income-tax Act were involved?

Section 250(6),Section 37,Section 133(6),Section 40A(2)(b)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH “B”, LUCKNOW

For Appellant: Shri Ashish Jaiswal, Adv

PER ANADEE NATH MISSHRA, A.M.: 1. The present appeal has been filed by the Revenue against the impugned appellate order dated 16.07.2024 passed by the Ld. Commissioner of Income Tax (Appeals)-4, Kanpur under section 250(6) of the Income Tax Act, 1961 (hereinafter referred as to “the Act”), pertaining to the assessment year 2016-17. The grounds of appeal

of the Revenue are as under: -

1.

1. Whether on facts and circumstances of the case and in law, the Ld. CIT (A)-IV, Kanpur has erred in deleting the disallowance of Rs. 1,21,24,874/- made u/s 37 of the Income Tax Act, 1961, without appreciating the facts that alleged sellers have not filed their ITRs and these entities have also not complied with the notices issued u/s 133(6) of the Act during the course of assessment proceedings. Hence, the alleged transactions remained unsubstantiated and the AO has rightly held the transactions as suspicious and non-genuine.

1. 2. Whether on facts and circumstances of the case and in law, the Ld, CIT (A)-!V, Kanpur has erred in deleting the disallowance of Rs. 30,94,316/- made u/s 37 r.w.s 40A(2)(b) of the Income Tax Act, 1961, ignoring the fact that the assessee during the course of assessment proceedings failed to furnish details/documents like terms of employment, work performed by the related parties as well as Page 2 of 3 ill/qualification possessed by them with regard to nature and business carried out by the assessee.

3. Whether on facts and circumstances of the case and in law, the Ld. CIT (A)-IV, Kanpur has erred in deleting the addition of Rs. 3,69,636/- made u/s 37 of the Act on account of disallowance of purchases claimed to have made from Sri Chandra Bhan Mishra and Sri Sujeet Gupta, ignoring the fact that the assessee during the course of assessment Proceedings failed to furnish confirmation of these parties and also notices issued u/s 133(6) of the Act to them remained un- complied with. Therefore, the transactions could not be substantiated and the AO has rightly held the same to be bogus and suspicious.

4. Whether on facts and circumstances of the case and in law, the Ld. CIT (A)-IV, Kanpur has erred in deleting the disallowance of Rs. 71,238/- made u/s 37 of the Act, ignoring the fact | that VAT penalty paid by the assessee is not allowable expenditure and the same had not been disallowed by the assessee in computation of Income.

5. That the appellant craves leave to add alter, adduce or amend or any ground or grounds or before the date of hearing of appeal.”

2.

At the outset, the Ld. Counsel for the Assessee pointed out that as per the Revenue, itself, the tax effect stated to be Rs.56,18,831/- and in this context he drew our attention to the Form no. 36 submitted by the Revenue wherein tax effect is stated to be Rs.56,18,831/-. On the other hand, the learned Departmental Representative for Revenue fairly conceded that the tax effect as per Form No. 36 is stated to be Rs. 56,18,831/- which is below the pecuniary limit for filing of appeal as instructed by Central Board of Direct Taxes (CBDT), Circular No. 5 of 2024 dated 15.03.2024. The CBDT in its Circular No. 5 of 2024 dated 15.03.2024 has enhanced the pecuniary limit for filing of appeal before the Tribunal. As per the aforesaid circular, the minimum monetary limit for Departmental appeal is prescribed to be Rs.60,00,000/-. As the tax effect in this appeal is below the aforesaid monetary limit prescribed by the CBDT; the appeal is not maintainable. Accordingly, appeal of the Revenue is dismissed in limine, being not maintainable due to law tax effect. By way of abundant caution, we clarify that we

Order pronounced in the open Court on 06/03/2025.

More judgments on Section 37

All 4,334 judgments and leading authorities on Section 37 →

Latest GST High Court judgments

Search GST case law →