THE ACIT, CENTRAL CIRCLE-1(3), AHMEDABAD vs. M/S. SIDDHESHWARI INFRASTRUCTURE, AHMEDABAD

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ITA 75/AHD/2021Status: DisposedITAT Ahmedabad11 May 2022AY 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 Revenue's appeal was not maintainable due to the applicability of the CBDT circular on tax effect thresholds. The appeal was dismissed on this technical ground.

What were the facts?

The Revenue appealed against the CIT(A)'s order deleting the excess allowance of depreciation. The assessee argued that the appeal was hit by a CBDT circular regarding monetary limits for appeals.

What were the issues?

Whether the Revenue's appeal is maintainable in light of the CBDT circular on monetary limits for appeals.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 263

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “B” BENCH, AHMEDABAD

Before: SHRI WASEEM AHMED

Hearing: 10/05/2022Pronounced: 11/05/2022

आदेश/O R D E R

PER BENCH: The appeal filed by the Revenue for A.Y. 2014-15, arise from order of the CIT(A)-11, Ahmedabad dated 25.02.2021, in proceedings under Section 143(3) r.w.s. 263 of the Income Tax Act, 1961; in short “the Act”.

2.

The ground of appeal raised by the Revenue reads as under:-

1.

“1. On the facts and circumstances of the case and in law, the Ld. CIT(A) has erred in deleting the excess allowance of depreciation on plant & machinery (Volvo dumper) without appreciating the fact that during the course of assessment proceedings the assesses has failed to substantiate that the dumper was used for hiring.

2. On the facts and circumstances of the case and in law, the Ld. CIT(A) has erred in accepting the additional evidences submitted by the assesses under Rule 46A despite the fact that the assessee was given ample opportunity to substantiate its claim during the course of assessment proceedings.

[ACIT vs. Siddheshwari Infrastructure] A.Y. 2014-15 2 3. On the facts and in the circumstances of the case and in law, the Ld, CIT(A) ought to have upheld the order of the A.O. 4. It is, therefore, prayed that the order of the Ld. CIT(A) be set aside and that of the A.O. be restored to the above extent. 5. This case is covered under exceptions laid down in para 10(c) of CBDT's Circular No. 3/2018; F.No.279/Misc.142/2007-ITJ (Pt) dated 11.07.2018.”

3.

At the time of hearing, it was submitted by the Ld.AR for the assessee that appeal filed by the Revenue is hit by recently issued CBDT Circular No.17 of 2019 dated 08/08/2019 revising the previous thresholds pertaining to tax effects. As per aforesaid Circular, all pending appeals filed by Revenue are liable to be dismissed as a measure for reducing litigation where the tax effect does not exceed the prescribed monetary limit which is now revised at Rs.50 Lakhs. In the instant case, the tax effect on the disputed issues raised by the Revenue is stated to be not exceeding Rs.50 lakhs and therefore appeal of the Revenue is required to be dismissed in limine.

4.

The Learned DR for the Revenue fairly admitted the applicability of the CBDT Circular No. 17 of 2019. Accordingly, appeal of the Revenue is dismissed as not maintainable. However, it will be open to the Revenue to seek restoration of its appeal on showing inapplicability of the aforesaid CBDT Circular in any manner.

5.

In the result, the appeal of the Revenue is dismissed.

This Order pronounced in Open Court on 11/05/2022

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