THE COMMISSIONER OF INCOME TAX vs. SHRI RAMPRASAD PADMANABHAN

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ITA/335/2015HC KarnatakaKAHC01034199201518 December 2015Bench: S.SUJATHA,VINEET SARAN3 pages
AI SummaryDismissed

What did the High Court hold?

The High Court, following a CBDT circular, held that appeals with a tax effect below the specified limit should be withdrawn or not pressed. Consequently, the appeal was dismissed.

What were the facts?

The Revenue filed an appeal before the High Court against an ITAT order. The tax effect in the appeal was below the enhanced monetary limit for filing appeals.

What were the issues?

Whether the appeal filed by the Revenue should be dismissed due to the tax effect being below the enhanced monetary limit prescribed by a CBDT circular.

Which sections of the Income-tax Act were involved?

Section 260-A

AI-generated summary — verify with the full judgment below

1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

DATED THIS THE 18TH DAY OF DECEMBER 2015

PRESENT

THE HON’BLE MR.JUSTICE VINEET SARAN

AND

THE HON’BLE MRS.JUSTICE S SUJATHA

ITA NO.335/2015

BETWEEN

1.

THE COMMISSIONER OF INCOME-TAX

C R BUILDINGS

QUEENS ROAD

BANGALORE

2.

THE DY. COMMISSIONER OF

INCOME-TAX

CIRCLE – 7[2]

KENDRIYA SADAN, 4TH FLOOR,

B & C WING, 17TH MAIN,

KORAMANGALA

BANGALORE – 560 034 …APPELLANTS (BY SRI K.V. ARAVIND, ADV. & MS. PREETHI J.D., ADV.,)

AND

SHRI. RAMPRASAD PADMANABHAN NO.11, 1ST CROSS, GANDHINAGAR, BANGALORE – 560 099 …RESPONDENT

THIS APPEAL IS FILED UNDER SECTION 260- A OF INCOME TAX ACT 1961, PRAYING TO SET ASIDE THE ORDER PASSED BY THE ITAT, BANGALORE, IN ITA NO.718/BANG/2014 DATED 20.2.2015 CONFIRMING THE ORDER OF THE APPELLATE COMMISSIONER AND CONFIRM THE ORDER PASSED BY THE DY. COMMISSIONER OF INCOME TAX, CIRCLE 7[2], BANGALORE.

THIS APPEAL COMING ON FOR ORDERS, THIS DAY, VINEET SARAN J., DELIVERED THE FOLLOWING:

JUDGMENT

Learned counsel for the appellants-Revenue has placed before us a recent Circular No.21/2015 dated 10.12.2015, issued by the Central Board of Direct taxes, wherein the monetary limit of the tax effect for filing appeals before the High Court has been enhanced from Rs.10 lacs to Rs.20 lacs. In paragraph-10 of the said Circular, it has been clarified that the same will apply retrospectively to pending appeals also, which, if below the specified tax limits, may be withdrawn/not pressed.

2.

Learned counsel for the appellants has stated that the tax effect in the present appeal is below the specified limit of Rs.20 lacs.

3.

Accordingly, in view of the Circular No.21/2015 dated 10.12.2015, the tax effect in this appeal being less than Rs.20 lacs, the appeal stands dismissed.

Sd/- JUDGE

Sd/- JUDGE

AN/-

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