DCIT, NEW DELHI vs. M/S HBA STUDIO PVT. LTD, NEW DELHI

PDF · subscribers
ITA 2146/DEL/2015Status: DisposedITAT Delhi02 August 2018AY 2011-123 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 CBDT circular, with retrospective effect, mandated not pressing appeals with a tax effect below Rs. 20,00,000/-. Therefore, the appeal was not maintainable.

What were the facts?

The Revenue filed an appeal before the ITAT. The assessee argued that the appeal was not maintainable due to a CBDT circular revising the monetary limit for filing appeals to Rs. 20,00,000/-. The tax effect in the appeal was below this limit.

What were the issues?

Whether the Revenue's appeal is maintainable before the ITAT given the revised monetary limits prescribed by the CBDT circular for filing 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: ‘C’: NEW DELHI

Before: SHRI R.S. SYAL & SHRI JOGINDER SINGH

For Respondent: Shri Amit Gupta, CA, Shri Arun Kumar Yadav, Sr. DR
Hearing: 02.08.2018Pronounced: 02.08.2018

Date of Hearing : 02.08.2018 Date of Pronouncement : 02.08.2018 ORDER PER R.S. SYAL, VP : The present appeal by the Revenue is directed against the order passed by the CIT(A) on 21.01.2015 in relation to the assessment year 2011-12.

2.

During the course of hearing, the ld. AR submitted that pursuant to the mandate of section 268A the CBDT has issued Circular No. 03 of 2018, dated 11th July, 2018 with retrospective effect, revising the monetary limit to Rs.20,00,000/- for not filing appeals before the Tribunal. He further submitted that as the tax effect involved in the instant appeal is less than Rs.20,00,000/-, the extant appeal is not maintainable. The ld. D.R., although supported the order of the Assessing Officer, but could not controvert the fact that tax effect involved in this appeal is less than Rs.20,00,000/-.

3.

We have heard the parties and perused the relevant material on record. Going by the prescription of the aforenoted Circular, it is palpable that the Instruction is applicable to the pending appeals also with retrospective effect and there is a clear-cut direction to the Department to withdraw or not press such appeals filed before the ITAT, wherein tax effect is less than Rs.20,00,000/-. We are, therefore, of the view that the Revenue should have either not filed the instant appeal before the Tribunal or withdrawn the same as the tax effect in this appeal is admittedly less

than the prescribed limit, i.e., Rs. 20,00,000/- for not filing the appeal.

Accordingly, we dismiss the instant appeal without going into merits of the case. However, the Department is at liberty to file the Miscellaneous Application, if the tax effect is found to be more than the prescribed limit of Rs.20,00,000/- or otherwise. Accordingly, the appeal of the Revenue stands dismissed.

4.

In the result, the appeal of the Revenue stands dismissed.

The order pronounced in the open court on 02.08.2018.

More judgments on Section 268A

All 3,931 judgments and leading authorities on Section 268A →

Recent GST High Court judgments

Search GST case law →