ITO, WARD- 34(4), NEW DELHI vs. ASHOK CHADHA, NEW DELHI

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ITA 4167/DEL/2018Status: DisposedITAT Delhi18 October 2018AY 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 noted that the tax effect of the appeal was less than Rs. 20 lakhs. Following CBDT Circular No. 3 of 2018, the Senior DR did not press the departmental appeal.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order for AY 2014-2015. The Assessing Officer had made an addition of Rs. 38,25,000/- for short-term capital loss.

What were the issues?

Whether the departmental appeal is maintainable given the tax effect and CBDT instructions regarding pending appeals.

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 “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)-12, New Delhi, Dated 17.01.2018, for the A.Y. 2014-2015.

2.

In this case, A.O. has made addition of Rs.38,25,000/- for short term capital loss. I have heard the Learned D.R. Admittedly, the tax effect in the Departmental

2 ITA.No.4167/Del./2018 Shri Ashok Chadha, New Delhi. 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 Pending appeals below the specified tax effect may be withdrawn/not pressed.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 The Departmental Appeal is dismissed as withdrawn/not pressed by the Learned Sr.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.

4.

In the result, appeal of the Revenue is dismissed.

3 ITA.No.4167/Del./2018 Shri Ashok Chadha, New Delhi. Order pronounced in the open Court.

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