ACIT, CIRCLE-42, KOLKATA, KOLKATA vs. M/S. ROY SONS., KOLKATA

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ITA 1610/KOL/2014Status: DisposedITAT Kolkata31 July 2018AY 2008-20094 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 CBDT Circular No. 3/2018, which sets a monetary limit of Rs. 20,00,000 for appeals before the Tribunal, applies retrospectively. Since the tax effect in all these appeals was below the revised limit, the appeals were dismissed.

What were the facts?

The Revenue filed multiple appeals before the Income Tax Appellate Tribunal. The appeals were filed prior to the issuance of CBDT Circular No. 3/2018, which revised the monetary limits for filing appeals.

What were the issues?

Whether CBDT Circular No. 3/2018, revising monetary limits for appeals, applies retrospectively to pending appeals. Whether appeals with a tax effect below the revised monetary limit are maintainable.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144,Section 154,Section 158BC(c),Section 251,Section 254

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, “C” BENCH: KOLKATA

Before: Shri A.T. Varkey, JM & Shri M. Balaganesh, AM]

Hearing: 31.07.2018Pronounced: 31.07.2018

Per M. Balaganesh, AM: 1. These appeals of the revenue arise out of the various orders of the Learned CIT(A) against the orders of assessment framed u/s 143(3) / 144 / 154 / 158BC(c )/251/254 of the Income Tax Act, 1961 (hereinafter referred to as the ‘Act’).

2.

Recently the CBDT has issued Circular No. 3/2018 dated 11.07.2018, whereby the monetary limits for filing of appeals by the Department before Income Tax Appellate Tribunal and High Courts and SLP before Supreme Court have been increased as measure for reducing Litigation. The revised monetary limits laid down in para-3 of this Circular and the manner of computing tax effect as laid down in para- 4 of this Circular are as follows:

1.

“3 . Henceforth, appeals/ SLPs shall not be filed in cases where the tax effect does not exceed the monetary limits given hereunder: Sl. No. Appeals/SLP’s in Income-tax matters Monetary Limit (in Rs) 1. Before Appellate Tribunal 20,00,000/- 2. Before High Court 50,00,000/- 3. Before Supreme Court 1,00,00,000/-

It is clarified that an appeal should not be filed merely because the tax effect in a case exceeds the monetary limits prescribed above. Filing of appeal in such cases is to be decided on merits of the case.

4. For this purpose, 'tax effect' means the difference between the tax on the total income assessed and the tax that would have been chargeable had such total income been reduced by the amount of income in respect of the issues against which appeal is intended to be filed (hereinafter referred to as 'disputed issues’). Further, 'tax effect' shall be tax including applicable surcharge and cess. However, the tax will not include any interest thereon, except where chargeability of interest itself is in dispute. In case the chargeability of interest is the issue under dispute, the amount of interest shall be the tax effect. In cases where returned loss is reduced or assessed as income, the tax effect would include notional tax on disputed additions. In case of penalty orders, the tax effect will mean quantum of penalty deleted or reduced in the order to be appealed against.” 2

3.

In para-13 of the said circular it has further been clarified that the revised monetary limits will apply retrospectively. The relevant para-13 of the Circular reads thus: “13. This Circular will apply to SLPs/appeals/cross objections/references to be filed henceforth in SC/HCs/Tribunal and it shall also apply retrospectively to pending SLPs/appeals/cross objections/references. Pending appeals below the specified tax limits in para 3 above may be withdrawn/not pressed.

4.

The ld. DR fairly conceded that the tax effect in all these appeals filed by the revenue are less than Rs. 20,00,000. Though these appeals had been filed by the revenue on various dates and were within the monetary limit in the form of tax effect for filing appeals before Tribunal, in view of para-13 of the Circular of CBDT, even such appeals will be governed by the new monetary limits laid down in the CBDT Circular No.3/2018 referred to above.

5.

It is a settled law that the Circulars issued by CBDT are binding on the Revenue. This position was confirmed by the Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd. reported in 267 ITR 272 wherein their Lordships examined the earlier decisions of the Apex Court with regard to binding nature of the Circular and laid down that when a circular issued by the Board remains in operation then the Revenue is bound by it and cannot be allowed to plead that it is not valid or that it is contrary to the terms of the statute.

5.1. In the event, the Revenue finds at a later point of time that the tax effect in the appeal is more than Rs.20 lakhs or despite low tax effect the appeal of the revenue is maintainable, the revenue is at liberty to move this Tribunal for recalling of this order.

4 6. In view of the above, we hold that the appeals filed by the Department, against the impugned orders of the Ld. CIT(A), are contrary to the policy decision of the Department and as such the appeals filed by the Department are dismissed in limine.

7.

In the result, the appeals by the Revenue are dismissed.

Order pronounced in the Court on 31.07.2018

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