ITO, WARD- 1(1), NOIDA vs. ANANTRAM, GAUTAM BUDH NAGAR

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ITA 36/DEL/2018Status: DisposedITAT Delhi16 October 2018AY 2009-103 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 appeal was below the monetary limit prescribed by CBDT Circular No. 3 of 2018. Consequently, the Revenue's Senior DR did not press the appeal.

What were the facts?

The Assessing Officer computed long-term capital gains. The CIT(A) held the assessment to be void ab initio due to the absence of a notice under section 143(2). The Revenue filed an appeal against this order.

What were the issues?

Whether the appeal is maintainable given the CBDT circular on monetary limits for appeals and whether the assessment was void ab initio due to lack of notice.

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: 16.10.2018Pronounced: 16.10.2018

For Revenue : Dr. Anjula Jain, Sr. D.R. For Assessee : Ms. Akriti Dewan, Advocate. Date of Hearing : 16.10.2018 Date of Pronouncement : 16.10.2018 ORDER PER BHAVNESH SAINI, J.M.

This appeal by Revenue has been directed against the Order of the Ld. CIT(A)-1, Noida, Dated 31.07.2017, for the A.Y. 2009-2010.

2 ITA.No.36/Del./2018 Shri Anantram, Gautam Budh Nagar.

2. In this case, A.O. computed the long term capital gains in a sum of Rs.37,97,670/-. The Ld. CIT(A) in the absence of issue of notice under section 143(2) held assessment is void abinitio.

2.

I have heard the Learned Representatives of both the parties. 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 Pending appeals below the specified tax effect may be withdrawn/not pressed.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.

3 ITA.No.36/Del./2018 Shri Anantram, Gautam Budh Nagar.

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. Order pronounced in the open Court.

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