ITO, WARD- 2(5), NOIDA vs. VISHAMBHARI, DADRI

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ITA 3530/DEL/2018Status: DisposedITAT Delhi18 October 2018AY 2008-093 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 noted that the tax effect in the departmental appeal was less than Rs. 20 lakhs. Following CBDT Circular No. 3 of 2018, which directs against filing appeals with a tax effect below Rs. 20 lakhs, the Revenue did not press the appeal.

What were the facts?

The Assessing Officer computed the assessee's net taxable income at Rs. 28,09,210/- on account of long-term capital gains. The CIT(A) had previously quashed the re-assessment order for non-issuance of a notice under section 143(2).

What were the issues?

Maintainability of the departmental appeal in light of CBDT circular regarding monetary limits for appeals and the tax effect involved.

Which sections of the Income-tax Act were involved?

Section 143(2),Section 268A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES “SMC” : DELHI

Before: SHRI BHAVNESH SAINI

Hearing: 18.10.2018Pronounced: 18.10.2018

For Revenue : Dr. Anjula Jain, Sr. D.R. For Assessee : -None- Date of Hearing : 18.10.2018 Date of Pronouncement : 18.10.2018 ORDER This appeal by Revenue has been directed against the Order of the Ld. CIT(A)-1, Noida, Dated 29.09.2017, for the A.Y. 2008-2009.

2. In this case, A.O. computed the net taxable income of assessee at Rs.28,09,210/- on account of long term capital gains. The Ld. CIT(A) quashed the re-assessment order for non issuance of notice under section 143(2) of the I.T. Act, 1961.

2 ITA.No.3530/Del./2018 Smt. Vishambhari, Village Ranauli Latifpur, Dadri, Gautam Budh Nagar.

2.

I have heard the Learned D.R. Admittedly, the tax effect in the Departmental Appeal is less than Rs.20 lakhs. Vide Circular No. 3 of 2018 dated 11.07.2018 issued by CBDT under section 268A of the I.T. Act, it has been directed that Department shall not file appeal before the Tribunal in case where the tax effect does not exceed the monetary limit of Rs.20 lakhs. It is also directed that this instruction will apply retrospectively to the pending appeals and appeals to be filed henceforth in the Tribunal. Pending appeals below the specified tax effect may be withdrawn/not pressed. Learned Sr. D.R. in view of the above Board Circular did not press the Departmental Appeal. I may also note that the Appeal of the Department above would not fall within the exceptions provided in the Board Circular. In the result, the Departmental Appeal is not maintainable as have been filed against the instruction of the Board. The Departmental Appeal is dismissed as withdrawn/not pressed by the Learned Sr. D.R.

3 ITA.No.3530/Del./2018 Smt. Vishambhari, Village Ranauli Latifpur, Dadri, Gautam Budh Nagar. 4. In the result, appeal of the Department is dismissed. Order pronounced in the open Court.

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