ITO, WD-30(3), KOLKATA, KOLKATA vs. NEERA BAJORIA, KOLKATA

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ITA 71/KOL/2016Status: DisposedITAT Kolkata14 November 2017AY 2007-082 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 the appeal of the revenue deserved to be dismissed in terms of low tax effect as per CBDT Circular No. 21/2015. The circular was binding on tax authorities and applied retrospectively to pending appeals.

What were the facts?

The revenue filed an appeal before the ITAT against an order of the CIT(A) for AY 2007-08. The tax effect involved in the appeal was Rs. 5,70,000, which was less than the monetary limit prescribed by CBDT Circular No. 21/2015.

What were the issues?

Whether the revenue's appeal should be dismissed on the grounds of low tax effect as per CBDT Circular No. 21/2015.

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, “D” BENCH: KOLKATA

Hearing: 26.09.2017Pronounced: 14.11.2017

ORDER

Per Shri A.T.Varkey, JM

1.

This is an appeal filed by the revenue against the order of Ld. CIT(A)-8, Kolkata dated 04.11.2015 for AY 2007-08.

2.

At the outset, Ld. Counsel for the assessee submitted that the total amount involved in this appeal of revenue is Rs.19,00,000/- on which the tax effect involved is Rs.5,70,000/-, which is less than Rs. Ten lakhs. Hence, departmental appeal should not be allowed to be proceeded with. We find that the appeal of the revenue falls in the ken of the CBDT Circular no. 21/2015 dated 10.12.2015, wherein the CBDT has directed the department to withdraw/not press the appeal if the tax effect is less than Rs. 10 lacs before the ITAT. On perusal of the Circular No. 21 / 2015 dated 10.12.2015 and the materials available on record, we find that the revenue’s case does not fall under any of the exception clause as provided in the circular, as this is covered. We also find that the Circular makes it very clear that the revised monetary limits shall apply retrospectively to pending appeals also. We find that the Circular is binding on the tax authorities. This position has been confirmed by the Hon’ble Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd reported in 267 ITR 272 (SC). Hence, we hold that the appeal of the Neera Bajoria, AY 2007-08 revenue deserves to be dismissed in terms of low tax effect vide Circular No.21 / 2015 dated 10.12.2015. Accordingly, this being a low tax effect case, we dismiss this appeal of revenue in limine, as unadmitted, without going into the merits of the case. In case the revenue later finds that the tax effect is more than Rs. 10 lakhs then it is at liberty to move appropriate application to recall this order. With this Caveat, we are inclined to dismiss this appeal of the revenue on the ground that it is below the tax effect of less than Rs.10 lakh.

3.

In the result, the appeal of revenue is dismissed. Order is pronounced in the open court on 14th November, 2017 Sd/- Sd/- (J. Sudhakar Reddy) (Aby. T. Varkey) Accountant Member Judicial Member Dated :14th November, 2017 Jd.(Sr.P.S.) Copy of the order forwarded to: Appellant – ITO, Wd-30(3), Kolkata. 1. Respondent – Smt. Neera Bajoria, 6/1/3, Queen’s Park, Kolkata-700 019. 2 The CIT(A), Kolkata 3.

4.

CIT , Kolkata 5. DR, Kolkata Benches, Kolkata /True Copy, By order,

Sr. Pvt. Secretary

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