ACIT,CIRCLE-35(1), NEW DELHI vs. NAVITA SRIKANT, DELHI

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ITA 2143/DEL/2018Status: DisposedITAT Delhi18 February 2019AY 2014-153 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 is not maintainable as the tax effect is less than Rs. 20 lakhs, as per CBDT Circular No. 03/2018. The Department should have withdrawn or not pressed the appeal.

What were the facts?

The Department filed an appeal before the ITAT. The assessee submitted that the tax effect in the appeal was Rs. 16.33 lakhs, which is below the monetary limit set by the CBDT for filing appeals.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Not Applicable

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “FRIDAY-E ”: NEW DELHI

Before: SHRI H.S. SIDHU & SHRI PRASHANT MAHARISHI

Hearing: 15.02.2019

O R D E R PER PRASHANT MAHARISHI, A. M.

1.

This appeal filed by the Department is directed against the order dated 20.11.2017 of ld. CIT(A)-12, New Delhi for the Assessment Year 2014-15. Assessee, respondent has made a request for early hearing of the appeal. After hearing the ld SR DR and also looking at the letter dated 24/1/2019 submitted by the assessee , it was noticed that this appeal of department is covered by the issue of low tax effect. Therefore request for early hearing is granted and appeal of the ld AO is heard on this aspect.

2.

Assessee vide letter dated 24/1/2019 has submitted the tax working where by the tax effect in this appeal is Rs 16.33 lakhs. This tax effect was verified by the ld DR. Then ld. DR brought to our attention that CBDT vide Circular No.03/2018 dated 11TH July 2018 has decided that the revenue would not prefer an appeal before the Tribunal if the tax effect is less than Rs.20 lakhs. Therefore, he pleaded that the appeal of the revenue be decided as per the instruction of the CBDT. Ld AR also reiterated same facts.

Page 2 of 4 3. We have heard both the sides on the issue and perused the material. We find that the CBDT vide circular dated 11th July 2018 has revised the monetary limit for filing the appeal by the department before Income Tax Appellate Tribunal, Hon’ble High Courts and Hon’ble Supreme Court. The relevant para of the aforesaid circular is reproduced as under :- “3. Henceforth, appeals/SLPs shall not be filed in cases where the tax effect does not exceed the monetary limits given hereunder :- Sl.No. Appeals in Income-tax Monetary Limit(in matters Rs.) 1. Before Appellate Tribunal 20,00,000 2. Before High Court 50,00,000 3. Before Supreme Court 1,00,00,000 It is clarified that an appeal should not be filed merely because the tax effect in a case exceeds the monetary limits prescribed above. Filing of appeal in such cases is to be decided on merits of the case.”

4.

We find that the tax effect involves in the appeal of the Revenue is below Rs.20 lakhs. There is no dispute that the Board’s instructions or directions issued to the Income-tax authorities are binding on those authorities, therefore, the Department should have withdrawn/not pressed the present appeal in view of the aforesaid instruction since the tax effect in the instant appeal is less than the amount of Rs.20 lakhs.

5.

In view of the above, Circular No.3/2018 dated 10.07.2018 will apply to all pending appeals. Therefore the precedent, it is held that the appeal is not maintainable in the instant case as the tax effect is less than Rs.20 lakhs. Accordingly, it is held that appeal filed by the revenue is not maintainable.

6.

In the result, appeals filed by the department is dismissed. Order pronounced in the open court on 18/02/2019.

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