ACIT, NEW DELHI vs. M/S. MAX HEALTHCARE INSTITUTE LTD., DELHI

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ITA 1713/DEL/2015Status: DisposedITAT Delhi21 July 20163 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 was not maintainable as the tax effect was below the prescribed monetary limit for filing appeals before the Tribunal, as per CBDT Circular No. 21 of 2015.

What were the facts?

The Revenue filed an appeal before the ITAT for assessment year 2010-11. The assessee argued that the appeal was not maintainable due to a revised monetary limit for appeals issued by the CBDT.

What were the issues?

Whether the Revenue's appeal is maintainable before the ITAT given the CBDT's revised monetary limits for appeals.

Which sections of the Income-tax Act were involved?

Section 268A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES : SMC-I : NEW DELHI

Before: SHRI R.S. SYAL

For Appellant: Shri Pranay Jus Roy, CA
Hearing: 21.07.2016Pronounced: 21.07.2016

ORDER This appeal filed by the Revenue is directed against the order passed by the CIT(A) on 30.01.2015 in relation to the assessment year 2010-11.

2.

During the course of hearing, the ld. AR submitted that pursuant to the mandate of section 268A, the CBDT has issued Circular No. 21 of 2015 dated 10.12.2015 with retrospective effect, revising the monetary limit to Rs.10,00,000/- for not filing appeals before the Tribunal. He further submitted that as the tax effect involved in the instant appeal is less than Rs.10,00,000/-, the extant appeal is not maintainable. The ld. D.R., although supported the order of the Assessing Officer, but could not controvert the fact that tax effect involved in this appeal is less than Rs.10,00,000/-.

3.

I have heard the parties and perused the relevant material on record. Going by the prescription of the aforenoted Circular, I am of the view that the Revenue should have either not filed the instant appeal before the Tribunal or withdrawn the same as the tax effect in this appeal is admittedly less than the prescribed limit for not filing the appeals. From para 10 of the above Circular it is palpable that the Instruction is applicable to the pending appeals also with retrospective effect and there is a clear-cut direction to the Department to withdraw or not press such appeals filed before the ITAT wherein tax effect is less than Rs.10,00,000/-. Ex conseqeunti I dismiss the instant appeal without going into merits of the case.

4.

In the result, the appeal of the Revenue stands dismissed.

The order pronounced in the open court on 21.07.2016.

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