What did the Tribunal hold?

The Tribunal accepted the Department's request to withdraw the appeals, as the tax effect was below the prescribed limit. The cross-objections filed by the assessees were also dismissed as infructuous.

The Income Tax Appellate Tribunal (ITAT) was hearing multiple appeals where the tax effect in each case was less than Rs. 20,00,000/-. The Department sought to withdraw these appeals based on departmental instructions.

What were the issues?

The primary issue was whether the Revenue's appeals, with a low tax effect, should be dismissed as infructuous in light of departmental circulars and the Department's request for withdrawal.

ACIT vs Dharampal Premchand Ltd. | ITAT Delhi 2018

Income Tax Appellate Tribunal, DELHI BENCH: ‘B’, NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI O.P. KANT

For Appellant: CA Laxmi Nagar, Delhi, Smt. Charanjeet Kaur, Ms. Neelu, Ms. Ekta Gupta, C-, Smt. Meenakshi, Ms. Meena, CA 7, New Delhi

For Respondent: Ms. Ashima Neb, Sr.DR

Hearing: 10.09.2018Pronounced: 12.09.2018

ORDER PER BENCH: These appeals as well as the cross objections filed by the Revenue and the assessee respectively in the respective assessment years as per details in the cause title arising out of the orders passed by the CIT(A), have been identified by the Registry wherein the tax effect involved in each of these appeals is less than the Rs.20,00,000/-.

Some of the assessee-respondents were represented by their respective learned Authorized Representatives as noted above, while others remained unrepresented. During the course of hearing, the learned Departmental Representative submitted that no doubt the tax effect involved in the appeals is less than Rs.20 lakhs each thus bound by the departmental instructions the appeals have to be withdrawn. However, attention was invited to modified para 10 of the Circular No. 3/2018, dated 11th July, 2018, which has been modified by Circular dated 20th August, 2018 and in terms of the said modification the Departmental Representatives made a prayer that permission to pray for recall of the order may be granted in case any of the conditions in the reports made available by the Assessing Officer subsequently, show that the issues were required to be contested. The modified para is extracted hereunder:

“10. Adverse judgments relating to the following issues should be contested on merits notwithstanding that the tax effect entailed is less than the monetary limits specified in para 3 above or there is no tax effect: (a) Where the Constitutional validity of the provisions of an Act or Rule is under challenge, or (b) Where Board's order, Notification, Instruction or Circular has been held to be illegal or ultra vires, or (c) Where Revenue Audit objection in the case has been accepted by the Department, or (d) Where addition relates to undisclosed foreign income/undisclosed foreign assets (including financial assets)/ undisclosed foreign bank account. (e) Where addition is based on information received from external sources in the nature of law enforcement agencies such as CBI/ ED/ DRI/ SFIO/ Directorate General of GST Intelligence (DGGI).

(f) Cases where prosecution has been filed by the Department and is pending in the Court. ”

Accepting the said request, the appeals are dismissed as infructuous. The cross objections filed by the assessees, which are in support of the respective impugned orders, are also dismissed as infructuous. While so directing, it is made clear that the Department is at liberty to file Miscellaneous Application, if the tax effect is found to be more than the prescribed limit of Rs.20,00,000/- or any of the conditions etc., as available in the amendment carried out in para 10 of Circular No. 3/2018, dated 20.08.2018, is made out.

In the result, all the appeals of the Revenue and the cross objections of assessees are dismissed. Order is pronounced in the open court on 12th Sept., 2018.

ACIT, CENTRAL CIRCLE-29, NEW DELHI vs. DHARAMPAL PREMCHAND LTD., DELHI

What did the Tribunal hold?

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