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Facts
The Revenue filed two appeals against orders of the National Faceless Appeal Centre (NFAC)/CIT(A) for Assessment Years 2012-13 and 2013-14. The CIT(A) had quashed assessment orders, holding that defects in the notice under section 148(1) of the Income Tax Act were jurisdictional and not curable under section 292BB, a position the Revenue challenged.
Held
The Tribunal observed that the tax effect in both appeals was below the monetary limit of Rs. 60 lacs specified by CBDT Circular No. 09 of 2024, dated 17/09/2024. Consequently, the appeals filed by the Revenue were deemed inadmissible and were accordingly dismissed.
Key Issues
Admissibility of appeals by the Revenue before the ITAT based on the monetary limit for tax effect prescribed by CBDT.
Sections Cited
Section 148(1) of the Income Tax Act, 1961, Section 292BB of the Income Tax Act, 1961, Section 292B of the Income Tax Act, 1961, CBDT Circular No. 09 of 2024 dated 17/09/2024
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Income Tax Appellate Tribunal, DELHI BENCH: ‘C’: NEW DELHI
Before: SHRI SHAMIM YAHYA & SHRI YOGESH KUMAR US
ORDER PER BENCH:
These two appeals by the Revenue are directed against the order dated 08/05/2024 and 09/05/2024 passed by the National Faceless Appeal Centre (NFAC), Delhi / CIT(A), pertain to Assessment Years 2012-13 and 2013-14, on the following grounds of appeals:
Page 1 of 4 .- 3412 & 3413-2024 Jameel Ahmed ITA No.-3412/Del/2024
“1. The Ld. CIT(A) has erred by quashing the assessment order being invalid and bad in law on the ground that that the issuance and service of the notice under section 148(1) is jurisdictional aspect and therefore, a defect in the notice cannot be cured under section 292BB. However, as per section 292B of the IT Act, 1961 no return of income, assessment, notice, summons or other proceeding, furnished or made or issued or taken or purported to have been furnished or made or issued or taken in pursuance of any of the provisions of this Act shall be invalid or shall be deemed to be invalid merely by reason of any mistake, defect or omission in such return of income, assessment, notice, summons or other proceeding if such return of income, assessment, notice, summons or other proceeding is in substance and effect in conformity with or according to the intent and purpose of this Act.”
ITA No.-3413/Del/2024
“1. The Ld. CIT(A) has erred by quashing the assessment order being invalid and bad in law on the ground that that the issuance and service of the notice under section 148(1) is jurisdictional aspect and therefore, a defect in the notice cannot be cured under section 292BB. However, as per section 292B of the IT Act, 1961 no return of income, assessment, notice, summons or other proceeding, furnished or made or issued or taken or purported to have been furnished or made or issued or taken in pursuance of any of the provisions of this Act shall be invalid or shall be deemed to be invalid merely by reason of any mistake, defect or omission in such return of income, assessment, notice, summons or other proceeding if such return of income, assessment, notice, summons or other proceeding is in substance and effect in conformity with or according to the intent and purpose of this Act.”
At the outset, it is noted that tax effect in both these appeals are below the limit fixed by the CBDT for filing appeal before the ITAT. The grievance of the Revenue shows that the tax effect would be less than Rs. 60 lacs, therefore, the present appeals filed by the Revenue are not admissible in the light of the CBDT Circular No. 09
Page 2 of 4 .- 3412 & 3413-2024 Jameel Ahmed of 2024 dated 17/09/2024. These appeals are accordingly dismissed.
In the result, both appeals filed by the Revenue are accordingly dismissed.
Order Pronounced in the Open Court on 08.11.2024