DCIT, NAJIBABAD vs. M/S. KISAN SAHKARI CHINNI MILLS LTD., NAJIBABAD

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ITA 4179/DEL/2013Status: DisposedITAT Delhi12 April 2017AY 2008-094 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 without going into the merits of the case. This decision was based on CBDT Circular No. 21/2015, which stipulates that appeals with a tax effect below Rs. 10 lakhs should be dismissed.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order deleting a disallowance of Rs. 21,09,601/- made under Section 40(a)(ia) of the Income-tax Act. The tax effect of the appeal was found to be below Rs. 10 lakhs.

What were the issues?

Whether the appeal filed by the Revenue should be dismissed due to low tax effect as per CBDT Circular No. 21/2015.

Which sections of the Income-tax Act were involved?

Section 40(a)(ia)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI “G” BENCH,

Before: SHRI R.K. PANDA & SMT. BEENA A. PILLAI

For Respondent: Shri Bedobani Choudhary, Sr. DR
Hearing: 12.04.2017Pronounced: 12.04.2017

PER R.K. PANDA, ACCOUNTANT MEMBER:-

1.

This appeal filed by the Revenue is directed against the order dated 31.05.2012 of the CIT(A), Muzaffarnagar relating to A.Y. 2009-10.

2.

Despite service of notice, none appeared for and on behalf of the assessee. However, a perusal of the appeal filed by the Revenue as per grounds of appeal shows that the Revenue has challenged the order of the ld. CIT(A) in deleting the disallowance of Rs. 21,09,601/- made by the A.O

2 u/s 40(a)(ia) of the Income-tax Act, 1961. This apparently shows that the tax effect on the ground raised by the Revenue is below Rs. 10 lakhs. Therefore, in view of the Circular No. 21/2015 of CBDT dated 10th December 2015 we find that prima facie, the tax effect involved in this appeal by the Revenue is below Rs. 10.00 lakhs and, therefore, we deem it proper to dismiss the appeal particularly because the pending appeal is covered by Para 10 of the Circular.

3.

However, we may clarify that, if on receipt of this order, the Assessing Officer finds that the tax effect is above Rs.10 lakhs or in any other manner, the Circular is not applicable in view of exceptions culled out in the Circular, he will be at liberty to file miscellaneous application for recalling of this order which the Tribunal will consider in accordance with law. We further find considerable force in the contention of the CIT/DR that this order cannot be considered as an acceptance by the Revenue on the issue involved in these appeals and will not be an estoppel for the Revenue to take up the issue before ITAT on merits if the tax effect in those years is more than Rs.10 lakhs. With these directions we deem it proper to dismiss the appeal in the light of the Circular No. 21/2015 of CBDT dated 10th December 2015. Accordingly, without going into merits of the case, we dismiss the instant appeal filed by the Revenue as tax effect in this appeal is less than Rs.10 lakhs.

4.

In the result, the appeal of the Revenue is dismissed. Order pronounced in the open court at the time of hearing itself i.e. on 12.04.2017.

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