D.C.I.T., CIRCLE-6(1), KOLKATA, KOLKATA vs. KAMAL KUMAR KOTHARI, KOLKATA

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ITA 2281/KOL/2016Status: DisposedITAT Kolkata28 March 2017AY 2004-052 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 noted that the tax effect was below the CBDT's revised monetary limit for filing appeals. Following CBDT instructions, the appeal was treated as withdrawn and dismissed.

What were the facts?

The Revenue appealed the deletion of an addition of Rs. 25,35,000/- made under Section 68. The tax effect of the appeal was below the revised monetary limit set by the CBDT.

What were the issues?

Whether the Revenue's appeal is maintainable given the tax effect is below the CBDT's prescribed monetary limit for appeals to the Tribunal.

Which sections of the Income-tax Act were involved?

Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA ‘C(SMC

Before: Shri P.M. Jagtap

This appeal is preferred by the Revenue against the order of ld. Commissioner of Income Tax (Appeals)-8, Kolkata dated 21.09.2016 and the solitary issued raised therein relates to the deletion by the ld. CIT(Appeals) of the addition of Rs.25,35,000/- made by the Assessing Officer under section 68 of the Income Tax Act, 1961.

2.

At the time of hearing fixed today, i.e. on 28.03.2017, the ld. counsel for the assessee, at the outset, has pointed out that the tax effect involved in this appeal of the Revenue is less than the revised monetary limit fixed by the CBDT vide Circular No. 21/2015 dated 10th December, 2015 at Rs.10,00,000/- for filing the appeal by the Revenue before the Tribunal and this position clearly evident from the grounds raised by the Revenue in this appeal is not disputed even by the ld. D.R. In Circular No. 21/2015 (supra) issued by the CBDT, the monetary limit for filing the ./2016 Assessment year: 2004-2005 Page 2 of 2 appeals by the Revenue before the Tribunal has been increased to Rs.10,00,000/- and as clarified in the said Circular, the said monetary limit is applicable retrospectively even to the appeals pending before the Tribunal. The CBDT has also instructed that such pending appeals below this specified tax limit of Rs.10,00,000/- may be withdrawn/ not pressed. Keeping in view the instruction given by the CBDT vide Circular No. 21/2015 dated 10.12.2015, which is squarely applicable in the present case, the appeal filed by the Revenue in this case is treated as withdrawn/not pressed and dismissed accordingly.

3.

In the result, the appeal of the Revenue is dismissed. Order pronounced in the open Court on March 28, 2017.

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