DCIT, NEW DELHI vs. RAVINDER KUMAR JAIN, NEW DELHI

At the time of hearing Ld. Counsel of the assessee has filed the Chart of Incomes added and Net Tax Impact in respect of all the three appeals and & 2 3190/DEL/2011 stated that tax effect in all these appeals is less than Rs. 10 lacs, as prescribed by the CBDT, hence, he requested that these appeals filed by the Revenue may be dismissed accordingly.

On the other hand, Ld. DR did not controvert the contention raised by the Ld. Counsel of the Assessee.

We have heard both the parties and perused the material on record, especially the Chart submitted by the Counsel of the Assessee, we find that the tax effect in all the three Revenue Appeals is less than Rs.10,00,000/-, therefore, the Department’s Appeals are 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 Pending appeals below the specified tax limits in para 3 above may be withdrawn/ not pressed.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.” -4941/DEL/2010 & 3 3190/DEL/2011 5. 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directions issued to the income-tax authorities are binding on those authorities, therefore, the Department should have withdrawn/ not pressed the present Appeal, in view of the aforesaid instructions since the tax effect in the instant Appeal is less than the amount of Rs. 10 lacs,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. 6. Keeping in view the CBDT Instruction No. 21/2015 dated 10th December, 2015, we are of the view that the Revenue should have withdrawn/ not pressed the instant appeal before the Tribunal. We are 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, all the three Appeals filed by the Revenue stand dismissed.