DCIT, NEW DELHI vs. M/S. VENTEE FINE FOODS LT D, NEW DELHI

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ITA 4080/DEL/2009Status: DisposedITAT Delhi16 August 2018AY 2002-033 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 of the revenue deserved to be dismissed due to low tax effect as per CBDT Circular No. 3/2018. The circular was applicable retrospectively to pending appeals.

What were the facts?

The Department filed an appeal before the ITAT against an order of the CIT(A) for AY 2002-03. The quantum of the dispute was below the monetary limit prescribed by CBDT Circular No. 3/2018.

What were the issues?

Whether the Department's appeal is maintainable before the Tribunal given the low tax effect as per CBDT Circular No. 3/2018.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘I-1’ NEW DELHI

Before: SHRI N.K.SAINI & SHRI SUDHANSHU SRIVASTAVA

For Appellant: Adv. & Mr. Sahil
Hearing: 16.08.2018Pronounced: 16.08.2018

PER SUDHANSHU SRIVASTAVA, J.M. This appeal is filed by the department against order dated 29.07.2009 passed by the Ld. Commissioner of Income Tax (Appeals), Faridabad for assessment year 2002-03.

2.

At the outset, It is brought to our notice that the quantum involved in this case being less than Rs. 20 lacs, squarely falls within the ambit of Circular No. 3/2018 dated 11.07.2018 issued by the Central Board of Direct Taxes prescribing the tax effect for preferring appeals before Tribunal by the revenue.

3.

After perusing the materials available on record, we find that the amount disputed before us is below the tax effect limit prescribed by CBDT vide Circular No. 3/2018 dated 11.07.2018 for preferring appeals before tribunal by the revenue. On perusal of the Circular No. 3/2018 dated 11.07.2018 and the materials available on record, Ld. Sr. DR could not point out as to how and why such a Circular is not applicable to the facts of the case. We also find that the Circular makes it very clear that the revised monetary limits shall apply retrospectively to pending appeals also. We find that the Circular is binding on the tax authorities. Hence, we hold that the appeal of the revenue deserves to be dismissed in terms of low tax effect vide Circular No. 3/2018 dated 11.07.2018. Accordingly, this being a low tax effect case, we dismiss this appeal of revenue in limine, as unadmitted, without going into the merits of the case.

4.

In the result, appeal of the revenue is dismissed. Order pronounced in the open court on 16.08.2018

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