ITO, GURGAON vs. SHRI KULPREET SUNDERLAL, GURGAON

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ITA 2682/DEL/2016Status: DisposedITAT Delhi31 October 2018AY 2012-135 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 was not maintainable as the tax effect was below the prescribed monetary limit. The Tribunal dismissed the appeal without going into the merits of the case, following the CBDT circular.

What were the facts?

The Revenue filed an appeal before the ITAT. The tax effect of the appeal was found to be below Rs. 20,00,000/-. The CBDT Circular No. 03/2018 revised the monetary limit for filing appeals to the Tribunal to Rs. 20,00,000/-.

What were the issues?

Whether an appeal filed by the Revenue is maintainable before the ITAT when the tax effect is below the monetary limit prescribed by the CBDT circular.

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 BENCHES “G”: DELHI

Before: SHRI H.S. SIDHU & DR. MITHA LAL MEENA

Hearing: 31.10.2018Pronounced: 31.10.2018

The Revenue has challenged the order dated 31.03.2016 passed by the Commissioner of Income Tax (Appeals)-2, Gurgaon for A.Y. 2012-13.

2 ITA.No.2682/Del./2016

2.

It was seen that tax effect of the appeal filed by the revenue is below Rs.20,00,000/-. Therefore, the Ld. DR was asked as to why the appeal filed by the revenue should not be dismissed due to low tax effect in the light of the recent CBDT Circular No.03/2018 dated 11th July,2018.

3.

We have heard the parties. It is found that pursuant to the mandate of section 268A, the CBDT has issued Circular No. 03 of 2018, dated 11th July, 2018 with retrospective effect, revising the monetary limit to Rs.20,00,000/- for not filing appeals before the Tribunal. It is further found that as the tax effect involved in the instant appeal is less than Rs.20,00,000/-, the extant appeal is not maintainable. The Ld. DR, although supported the orders of the Assessing Officer, but could not controvert the fact that tax effect involved in this appeal is less than Rs.20,00,000/-.

4.

Going by the prescription of the above stated Circular, it is observed that the Instruction is applicable to 3 ITA.No.2682/Del./2016 the pending appeals also with retrospective effect and there is a clear-cut direction to the Department to withdraw or not press such appeals filed before the ITAT, wherein tax effect is less than Rs.20,00,000/-. We are, therefore, of the view that the Revenue should have either not filed the instant appeal before the Tribunal or withdrawn the same as the tax effect in this appeal is admittedly less than the prescribed limit, i.e., Rs. 20,00,000/- for not filing the appeal. Accordingly, we dismissed the instant appeal without going into merits of the cases.

5.

The ld. DR has brought to our notice a letter dated 20.08.2018 of the Director (ITJ), CBDT, New Delhi addressed to All the Principal CCITs in which para no. 10 of the earlier Circular dated 11.7.2018, enumerating certain instances in which the appeals should be contested notwithstanding the low tax effect, has been revised. He, however, could not place any material on record to demonstrate that the above appeal is covered by the amended para of the Circular. Under these

4 ITA.No.2682/Del./2016 circumstances, we dismissed the appeal filed by the Revenue and give liberty to the Department to file Miscellaneous Applications, if it is found that either the tax effect is more than the prescribed limit of Rs.20,00,000/- or the appeal gets covered in the revised para 10 of the letter dated 20.08.2018.

Accordingly, the appeal of the Revenue stands dismissed.

6.

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

Order pronounced in the open court on 31.10.2018

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