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Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’, NEW DELHI
Before: SHRI H.S. SIDHU
This appeal filed by the Department is directed against the Order dated 29.7.2016 of Ld. CIT(A), Dehradun pertaining to assessment year 2009-10. 2. The grounds raised in this appeal read as under:-
That the Ld. CIT(A) has erred in law and on facts in holding that the initiation of proceedings u/s. 148 are bad in law.
The Ld. CIT(A) has erred in law and on facts of the case
in deleting the addition of Rs. 33,00,000/- made on account of capitation / donation.
3. That the order of the Ld. CIT(A) be set aside and that of the AO be restored.
At the time of hearing, Ld. Counsel of the assessee has stated that the tax effect in the present appeal is below prescribed limit of Rs.10 lacs, hence, he requested that the Appeal of the Revenue may be dismissed. 3.1 However, the Ld. Sr. DR relied upon the orders of the authorities below.
I have heard both the parties and perused the material on record. I note that the tax effect in this case is less than Rs.10,00,000/-, therefore, the Department’s Appeal is not maintainable, in view of the Circular No. 21/2015 dated 10th December, 2015 issued vide F.No. 279/Misc. 142/2007-ITJ (Pt.) by the CBDT. For the sake of convenience, the relevant para nos. 3 & 10 of the aforesaid CBDT’s Circular are reproduced as under:-
“3. Henceforth, appeals/ SLPs shall not be filed in cases where the tax effect does not exceed the monetary limits given hereunder:
Monetary Limit S No Appeals in Income-tax matters (in Rs) 1 Before Appellate Tribunal 10,00,000/- 2 Before High Court 20,00,000/- 3 Before Supreme Court 25,00,000/- 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.
This instruction will apply retrospectively to pending appeals and appeals to be filed henceforth in High Courts/ Tribunals. Pending appeals below the specified tax limits in para 3 above may be withdrawn/ not pressed. Appeals before the Supreme Court will be governed by the instructions on this subject, operative at the time when such appeal was filed.”
It is not in dispute that the Board’s instruction or directions issued to the income-tax authorities are binding on those authorities, therefore, the Department should have withdrawn/ not pressed the present Appeal, in view of the aforesaid instructions since the tax effect in the instant Appeal is less than the amount of Rs. 10 lacs, prescribed in the above said CBDT’s Instructions.
Keeping in view the CBDT Instruction No. 21/2015 dated 10th December, 2015, I am of the view that the Revenue should have withdrawn/ not pressed the instant appeal before the Tribunal. I am also of the view that the said Instructions are applicable for the pending appeals and appeals to be filed henceforth in Tribunal. 7. In the result, the Appeal filed by the Revenue stand dismissed.
Order pronounced in the Open Court on 15/02/2017.