INCOME TAX OFFICER, WARD - 12(1), KOLKATA vs. POOBONG PLANTATION PVT LTD., KOLKATA

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ITA 1766/KOL/2024Status: DisposedITAT Kolkata23 September 2024AY 2012-13Bench: the appellate proceedings, or in the course of appellate proceedings.” 3. It is seen, at the outset, that the tax effect on the disputed additions before us is less than Rs.50 lacs as the prescribed in the CBDT‟s latest Circular No.17/2019 dated 08.08.2019. It will be pertinent to reproduce the relevant portion of the said Circular as follows:- “2 . As a step toward further management of litigation, it has been decided by the Board that monetary limits for filing of appeals in income-tax ca4 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 of the Revenue is dismissed due to the low tax effect, which is below the prescribed limits as per the relevant CBDT Circular. The circular's provisions regarding monetary limits for filing appeals were applied.

What were the facts?

The Revenue filed an appeal against the CIT(A)'s order regarding additions made to share capital and share premium. The tax effect of the disputed additions was less than the monetary limit prescribed by CBDT Circular No. 17/2019.

What were the issues?

Whether the Revenue's appeal should be dismissed on the grounds of low tax effect as per CBDT circulars, and whether the CIT(A) erred in its decision regarding share capital and share premium additions.

Which sections of the Income-tax Act were involved?

Section 68,Section 143(3),Section 147,Section 250

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, “SMC”BENCH KOLKATA

Appearances by: Assessee represented by : None Department represented by : Supriya Pal, Addl. CIT, DR Date of concluding the hearing : September 23, 2024 Date of pronouncing the order : September 23, 2024

ORDER

Per Sonjoy Sarma, Judicial Member:

1.

This appeal filed by the Revenue pertaining to the Assessment Year(in short „AY‟) 2012-13is directed against the order passed u/s 250 of the Income Tax Act, 1961 (in short the „Act‟) by the Ld. Commissioner of the Income Tax (Appeals),National Faceless Appeal Centre (NFAC), Delhi,dated 13.06.2024 arising out of Assessment Order dated 28.11.2019, passed under Section143(3) read with section 147 of the Act.

1 Ground1. Whether on the facts and circumstances of the case and in law, the CIT(A) erred in dismissing the appeal of the revenue on addition in respect of Share Capital & Share Premium u/s.68 of the Income Tax Act, 1961 and merit of genuineness of the transaction is not discussed without giving due credence to the evidence available on record? 2. Whether on the facts and circumstances of the case and in law, the CIT(A) erred in allowing the appeal of the assessee ignoring the basic issue which entails of invoking provisions of section 68 by the AO without considering the fact of the case and applicability of section 68 in terms of identity, creditworthiness and genuineness? 3. Whether raising of share capital by the assessee company is nothing but accommodation entry and falls under exception clause 3.1(h) of CBDT Circular 5 of 2024? 4. That the appellant craves leave to make any amend, addition, alternation, modification etc. of the grounds either before the appellate proceedings, or in the course of appellate proceedings.

3. It is seen, at the outset, that the tax effect on the disputed additions before us is less than Rs.50 lacs as the prescribed in the CBDT‟s latest Circular No.17/2019 dated 08.08.2019. It will be pertinent to reproduce the relevant portion of the said Circular as follows:-

“2 . As a step toward further management of litigation, it has been decided by the Board that monetary limits for filing of appeals in income-tax cases be enhanced further through amendment in Para 3 of the Circular mentioned above and accordingly, the table for monetary limits specified in Para 3 of the Circular shall read as follows: S.No. Appeals/SLPs in Income-tax matters Monetary Limit (Rs.) 1. Before Appellate Tribunal 50,00,000 2. Before High Court 1,00,00,000 3. Before Supreme Court 2,00,00,000

4.

We find that intention behind the Circular No.17/2019 dated 08.08.2019 needs to be understood in the following perspective:-

3.

Further, with a view to provide parity in filing of appeals in scenarios where separate order is passed by higher appellate authorities for each assessment year vis-à-vis where Poobong Plantation Pvt. Ltd. composite order for more than one assessment year is passed, para 5 of the circular is substituted by the following para: “5. The Assessing Officer shall calculate the tax effect separately for every assessment year in respect of the disputed issues in the case of every assessee. if, the case of an assessee, the disputed issues arise in more than one assessment year, appeal can be filed in respect of such assessment year or years in which the tax effect in respect of the disputed issues exceeds the monetary limit specified in para 3. No. appeal shall be filed in respect of an assessment year or years in which the tax effect is less than the monetary limit specified in para 3. Further, even in the case of composite order of any High Court or appellate authority which involves more than one assessment year and common issues in more than one assessments year, no appeal shall be filed in respect of an assessment year or years in which the tax effect is less than the monetary limit specified in para 3. In case where a composite order/judgment involves more than one assessee, each assessee shall be dealt with separately.”

5.

On perusal of the Circular No.17/2019 dated 08.08.2019 and the materials available on record, it reveals that this circular makes it very clear that the revised monetary limits shall apply retrospectively to pending appeals as well. Hon‟ble apex court in Commissioner of Customs vs. Indian Oil Corporation Ltd reported in 267 ITR 272 (SC) has settled the law that CBDT‟s circulars are very much binding on revenue authorities.

6.

The ld. DR has also fairly stated that tax effect involved in appealsare less than the prescribed limit.

7.

In view of above stated position, the appeal of the Revenue is dismissed because of low tax effect than the prescribed limits as per CBDT Circular No.17/2019 (supra). In the result, the appeal of the Revenueis dismissed. Kolkata, the23rdSeptember, 2024.

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