ASSISTANT COMMISSIONER OF INCOME TAX,CENTRAL CIRCLE-2(1),KOLKATA, KOLKATA vs. SHREE RSH PROJECTS PRIVATE LIMITED, KOLKATA

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ITA 1493/KOL/2024Status: DisposedITAT Kolkata26 September 2024AY 2015-16Bench: Shri Sanjay Garg, Judicial Member andShri Sanjay Awasthi (Accountant Member)3 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 should be dismissed as the tax effect was below the monetary limit prescribed by CBDT Circular No. 17/2019. CBDT circulars are binding on revenue authorities.

What were the facts?

The Revenue filed an appeal before the ITAT against an order of the CIT(A). The tax effect on the disputed additions was found to be less than Rs. 50 lacs.

What were the issues?

Whether the appeal filed by the Revenue is maintainable given the low tax effect, as per CBDT Circular No. 17/2019.

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, “B” BENCH KOLKATA

Before: Shri Sanjay GargandShri Sanjay Awasthi

Assessment Year: 2015-16 ACIT, Central Circle-2(1), Kolkata……………….......…....………....Appellant vs. Shree RSH Projects Pvt. Ltd....................................................…..…..... Respondent FMC Fortuna, Office No. A-10 & !-11, 234A/3A, AJC Bose Road, Kolkata-20. [PAN: AAOCS3902Q] Appearances by: Shri P. P. Barman, Addl. CIT, Sr. DR,appeared on behalf of the appellant. Shri Miraj D. Shah, AR, appeared on behalf of the Respondent. Date of concluding the hearing :September 26, 2024 Date of pronouncing the order :September 26, 2024 आदेश / ORDER संजय गग�, �याियकसद�य�ारा/ Per Sanjay Garg, Judicial Member: The present appeal filed by the Revenue is directed against the order dated 07.05.2024 of the Commissioner of Income Tax (Appeals)- 26, Kolkata [hereinafter referred to as the ‘CIT(A)]. 2 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 2.1 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 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.” 2.2. 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.

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

4.

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).

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