ITO, WARD-34(5), NEW DELHI, DELHI vs. PRABHAKAR YADAV, DELHI

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ITA 3708/DEL/2023Status: DisposedITAT Delhi18 March 2024AY 2020-21Bench: SHRI SHAMIM YAHYA (Accountant Member), SHRI YOGESH KUMAR US (Judicial 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 dismissed the Revenue's appeal as not maintainable due to low tax effect (below Rs. 50 lakhs). The assessee's cross-objection was also dismissed as infructuous because the assessee's grievances had already been addressed and necessary benefits received from the AO through an order under Section 154 of the Income-tax Act, 1961.

What were the facts?

The Revenue filed an appeal against the PCIT's order for AY 2020-21, challenging the CIT(A)'s allowance of incorrect claims related to disallowances u/s 43B and u/s 36(1)(va). The assessee filed a cross-objection against alleged wrongful disallowances u/s 36(1)(va) and u/s 43B (GST), arguing that payments were made timely and that the CIT(A) order had become infructuous due to a subsequent rectification order u/s 154.

What were the issues?

Maintainability of Revenue's appeal due to low tax effect; correctness of disallowances u/s 43B and 36(1)(va); and the impact of a rectification order u/s 154 on the CIT(A) order and assessee's cross-objection.

Which sections of the Income-tax Act were involved?

Section 43B,Section 36(1)(va),Section 143(1),Section 154

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘F’ : NEW DELHI

Before: SHRI SHAMIM YAHYA & SHRI YOGESH KUMAR US

For Appellant: Shri P.D. Mittal, CA
For Respondent: Shri Vivek Vardhan, Sr. DR
Hearing: 14.03.2024

Heard together (2 matters)

CO No.13/Del/2024
ITA No.3708/DEL/2023

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

PER SHAMIM YAHYA, ACCOUNTANT MEMBER :

1.

The appeal by the Revenue and cross objection by the assessee is filed against the order of the ld. PCIT, Delhi-12 dated 15.12.2023 for the assessment year 2020-21.

CO No.13/Del/2024 2. The Revenue has taken the following grounds of appeal :-

“1. Whether on the facts, ld. CIT (A) has erred in allowing the appeal of the assessee. The ld. CIT (A) ignoring the facts of the case has allowed the incorrect claim of Rs.32,79,252/- of the assessee on account of disallowances u/s 43B in any preceding previous year but allowable during previous year.

2. The ld. CIT (A)has erred in allowing the incorrect claim of Rs.16,42,306/- for the disallowance u/s 36(1)(va) any sum received from employees as contribution to any provident fund or superannuation fund or any fund set up under ESI Act or any other fund for the welfare of employees account on or before the due date.

The judgment of the Hon’ble Supreme Court of India, in the case of Checkmate Services P. Ltd. vs.CIT -1 (Civil Appeal No.2833 of 2016), dated 12.10.2022 has given in the favour of Revenue vide para no.53 & 54 of the said order.”

3. The grounds taken by the assessee in the cross objection read as under:-

“1. The disallowance of Rs.55,413/- U/s 36(1)(va) r.w.s. 43B of the I.T. Act, 1961 in spite of the fact that the said sum was paid on 14.05.2020 being included in the amount of Rs.2,94,171/- of the challan dated 14.05.2020.

2.

The disallowance of Rs.6,880/- representing GST ending 31.03.2020 U/s 43B of the I.T. Act, 1961 in spite of the fact that the said sum was paid along with interests vide challan dated 03.06.2020 i.e. much before the filing of the income tax return.

3.

The Intimation Order u/s 143(1) dated 28.10.2021 was rectified U/s 154 at the instance of assessee vide order dated 10.12.2021 assessing the total income at declared income.

4. That the order of the CIT (A) has become infructuous being passed much after the passing of the order U/s 154 and accepting all the issues raised before the Ld. CIT (A) in favour of the assessee.”

4.

At the outset, in this case, ld. DR for the Revenue fairly accepted that the Revenue’s appeal liable to be dismissed because of low tax effect.

Accordingly, upon finding that tax effect in this case is below Rs.50 lakhs, the appeal is not maintainable before the ITAT. Hence, Revenue’s appeal is dismissed due to low tax effect.

5.

As regards, assessee’s cross objection is concerned, ld. Counsel for the assessee submitted that assessee has received all necessary benefits from the AO in the order under section 154 of the Income-tax Act, 1961. In this view of the matter, since assessee’s grievance has been taken care of, the cross objection filed by the assessee becomes infructuous and the same is dismissed as such.

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