DCIT, NEW DELHI vs. M/S. A.R. LEASING PVT. LTD., NEW DELHI

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ITA 2812/DEL/2017Status: DisposedITAT Delhi27 August 2018AY 2014-153 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 covered by any exceptions to the CBDT circular and therefore dismissed it. The Revenue was granted liberty to seek recall if the appeal fell under an exception.

What were the facts?

The Revenue filed an appeal against an order of the CIT(Appeals) for AY 2014-15. The tax effect was below the monetary limit specified by CBDT Circular No. 3/2018.

What were the issues?

Whether the Revenue's appeal, with a tax effect below the prescribed limit, should be dismissed in limine or contested on merits based on recent CBDT circular amendments.

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 BENCH ‘D’ NEW DELHI

Before: SHRI G.D. AGRAWAL, HON’BLE & SHRI SUDHANSHU SRIVASTAVA

For Appellant: Shri Pradeep Singh Gautam, Sr. Dr
For Respondent: Shri Rajive Kr., CA
Hearing: 23.08.2018Pronounced: 27.08.2018

ORDER PER BENCH The appeal filed by the Revenue is directed against the order passed by the Ld. CIT (Appeals)-29, New Delhi dated 23.1.2017 for A.Y. 2014-15.

2.

Admittedly, the tax effect is below the monetary limit of Rs. 20 lakhs.

3.

In terms of CBDT Circular No. 3/2018 dated 11th July, 2018 read with Section 268 A of the Income Tax Act, 1961, this appeal by the Revenue should have been withdrawn or should not have been pressed by the Revenue.

4.

Ld. Sr. DR, however placed on record the copy of CBDT’s Instructions dated 20.08.2018 bearing F.No.

279/Misc.142/2007-ITJ(Pt) and submitted that there has been an amendment to para 10 of the Circular No. 3 of 2018 dated 11.07.2018 wherein, the said Para 10 has been amended as under:- “10. Adverse judgments relating to the following issues should be contested on merits notwithstanding that the tax effect entailed is less than the monetary limits specified in para 3 above or there is no tax effect.

(a) Where the Constitutional validity of the provisions of an Act or Rule is under challenge, or (b) Where Board’s order, Notification, Instruction or Circular has been held to be illegal or ultra vires, or (c) Where Revenue Audit objection in the case has been accepted by the Department, or (d) Where addition relates to undisclosed foreign income / undisclosed foreign assets (including financial assets)/undisclosed foreign bank account. (e) Where addition is based on information received from external sources in the nature of law enforcement agencies such as CBI/ ED/DRI/SFIO / Directorate General of GST Intelligence (DGGI). (f) Cases where prosecution has been filed by the Department and is pending in the Court.”

4.1 Ld. Sr. DR further submitted that in view of the aforesaid amendment the Department requires time in order to obtain a Report from its Field Officers as to whether the Department’s Appeal is covered under any of the aforesaid exceptions.

5.

Having heard the Ld. Sr. DR and after going through the records before us, we are of the opinion that apparently the Department’s Appeal is not covered by any of the aforesaid exceptions as enumerated in the aforesaid amendment to the Instructions and therefore, delaying the disposal of the appeal by waiting for the Report from the Field Officers will not be in true spirit of the Circular. Accordingly, we deem it fit to treat this Appeal as dismissed with the liberty to the Department to seek recall of this order by filing a Misc. Application, before us in case the Department’s Appeal falls in any of the above exceptions. Accordingly, in view of the CBDT’s Circular No. 3 of 2018 dated 11.7.2018, the appeal by the Revenue is dismissed in limine.

6.

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

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