DCIT, CENTRAL CIRCLE - 3(3), KOLKATA, KOLKATA vs. M/S. RAJA BISCUITS INDUSTRIES P. LTD., NOW M/S. RAJA UDYOG PVT. LTD., KOLKATA

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ITA 921/KOL/2018Status: DisposedITAT Kolkata27 November 2019AY 2004-053 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 should be dismissed as the tax effect was below the revised monetary limit prescribed by CBDT Circular No. 17/2019. This circular, which enhances the monetary limits for filing appeals, is binding on revenue authorities and applies retrospectively.

What were the facts?

The Revenue filed an appeal before the ITAT against an order of the CIT(A) for the assessment year 2004-05. The disputed additions before the tribunal had a tax effect of ₹36,59,654/-.

What were the issues?

Whether the Revenue's appeal is maintainable given the tax effect is below the prescribed monetary limit for appeals before the Income Tax Appellate Tribunal as per the latest CBDT circular.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, KOLKATA BENCH “A” KOLKATA

Before: Shri P.M.Jagtap, Vice- & Shri S.S.Godara

आदेश /O R D E R PER S.S.Godara, Judicial Member:- This assessee’s appeal for assessment year 2004-05 arises against the Commissioner of Income Tax (Appeals)-1, Kolkata’s order dated 29.12.2017, passed in case 352/CIT(A)-19/Cir-7/14-15, involving proceedings u/s 143(3) of the Income Tax Act, 1961 of the Act; in short ‘the Act’. Heard both the sides. Case file perused.

2.

It is seen at the outset that the tax effect of ₹36,59,654/-on the disputed additions before us is less than Rs. 50 lacs in cases i.e. less than the prescribed DCIT,CC-3(3), Kol. Vs. M/s Raja Biscuits Inds. P Ltd. Page 2 revised threshold limit in CBDT’s latest Circular No17/2019 dated 08.08.2019. It will be pertinent to reproduce the relevant portion of the said Circular as follows:- “2 . As a step toward further management of litigation, it has been decided by the Board that monetary limits for filing of appeals in income-tax cases be enhanced further through amendment in Para 3 of the Circular mentioned above and accordingly, the table for monetary limits specified in Para 3 of the Circular shall read as follows: S.No. Appeals/SLPs in Income-tax matters Monetary Limit (Rs.) 1. Before Appellate Tribunal 50,00,000 2. Before High Court 1,00,00,000 3. Before Supreme Court 2,00,00,000 3.1 We find that intention behind the Circular No17/2019 dated 08.08.2019 needs to be understood in the following perspective:- 3. Further, with a view to provide parity in filing of appeals in scenarios where separate order is passed by higher appellate authorities for each assessment year vis- à-vis where composite order for more than one assessment year is passed, para 5 of the circular is substituted by the following para: “5. The Assessing Officer shall calculate the tax effect separately for every assessment year in respect of the disputed issues in the case of every assessee. if, the case of an assessee, the disputed issues arise in more than one assessment year, appeal can be filed in respect of such assessment year or years in which the tax effect in respect of the disputed issues exceeds the monetary limit specified in para 3. No. appeal shall be filed in respect of an assessment year or years in which the tax effect is less than the monetary limit specified in para 3. Further, even in the case of composite order of any High Court or appellate authority which involves more than one assessment year and common issues in more than one assessments year, no appeal shall be filed in respect of an assessment year or years in which the tax effect is less than the monetary limit specified in para 3. In case where a composite order/judgment involves more than one assessee, each assessee shall be dealt with separately.” 3.2. On perusal of the Circular No. 17/2019 dated 08.08.2019 and the materials available on record, we do not see this case falling under any of the exceptions contemplated in the said circular per se. We also find that this circular makes it very clear that the revised monetary limits shall apply retrospectively to pending appeals as well. Hon’ble apex court in Commissioner of Customs vs Indian Oil Corporation Ltd reported in 267 ITR 272 (SC) has settled the law that CBDT’s circulars are very much binding on revenue authorities. We thus hold that this Revenue’s appeal raising sole issue of ₹36,59,654/- deserve to be dismissed in terms of low tax effect. We make it DCIT,CC-3(3), Kol. Vs. M/s Raja Biscuits Inds. P Ltd. Page 3 clear that it shall very much open for the Revenue to seek necessary rectification in case it is found that any of the appeal involve operations of exception clauses in the tax effect circular as per law.

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