DCIT, CENTRAL CIRCLE-31, NEW DELHI vs. SRC REALTECH PVT. LTD., NEW DELHI

PDF · subscribers
ITA 1309/DEL/2021Status: DisposedITAT Delhi25 November 2024AY 2016-17Bench: MS. MADHUMIT ROY (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)3 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 concurred that the tax effect was below the Rs. 60 lakh monetary limit as per CBDT Circular No. 05/2024 dated 15.03.2024, and no exceptions applied. Therefore, the Revenue's appeals were dismissed, with liberty to revive them if conditions change, and the assessee's Cross Objections were dismissed as infructuous.

What were the facts?

The Revenue filed appeals and the assessee filed cross-objections against the CIT(A) order for A.Y. 2013-14 & 2016-17 under section 153A of the Income Tax Act. The assessee contended that the tax effect in the Revenue's appeals was below the Rs. 60 lakh monetary limit set by CBDT for tribunal appeals.

What were the issues?

Maintainability of revenue appeals before the Tribunal due to low tax effect as per CBDT circulars, and the consequential fate of assessee's cross-objections.

Which sections of the Income-tax Act were involved?

Section 153A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “H” BENCH, DELHI

Before: MS. MADHUMIT ROY & SHRI BRAJESH KUMAR SINGH

For Appellant: Adv &
Hearing: 04.11.2024Pronounced: 25.11.2024

Heard together (2 matters)

ITA No.1308/Del/2021
C.O. No. 142/Del/2022

Read from the judgment's own cause title. This page is filed under one of them.

The present appeals filed by the revenue and cross objection filed by the assessee are directed against the order passed by the CIT(A)-30, arising out of the Assessment Order for A.Y. 2013-14 & 2016-17 u/s 153A of the Act.

2.

At the outset, learned counsel appearing for the assessee submitted that the tax effect on the amount disputed by the Revenue in the present appeal is below the monetary limit of Rs.60,00,000/-. Hence, appeal is not maintainable.

3.

Learned Departmental Representative fairly accepted the aforesaid factual position. However, he submitted, liberty may be granted to Revenue to revive the appeal, in case, subsequently it is found that the tax effect on the amount disputed is more than Rs. 60,00,000/- or the appeal is covered by any of the exceptions provided to the tax effect circular.

4.

We have considered the rival submissions and perused the materials on record. After perusing the respective orders of the departmental authorities and the facts mentioned in the memorandum of appeal filed in Form No. 36, we find that the tax effect on the amount disputed by the Revenue in the present appeal is below the monetary limit of Rs.60,00,000/- fixed in CBDT Circular no. 05/2024 dated 15.03.2024 for filing an appeal before the Tribunal. There is nothing on record to suggest that the appeal of Revenue is protected by any of the exceptions to the aforesaid circular. Thus, in our view, the present appeal is covered under CBDT Circular no. 05/2024 dated 15.03.2024.

C.O. No. 142/Del/2022 DCIT, CC-31 Vs. M/s SRC Realtech Pvt. Ltd. Accordingly, the appeal is deemed to have been withdrawn, hence, dismissed. However, liberty is granted to the Revenue to seek revival of the appeal is protected under any of the exceptions provided to the Circular noted above.

5.

In view of the appeals being dismissed due to low tax effect the Cross Objections in respect of the same appeals is found to be erroneous and hence, dismissed as infructous.

Order pronounced in the open Court on 25.11.2024

More judgments on Section 153A

All 18,957 judgments and leading authorities on Section 153A →

Recent GST High Court judgments

Search GST case law →