INCOME TAX OFFICER, HALDIA vs. CONTAI COOPERATIVE AGRICULTURE AND RURAL DEVELOPMENT BANK LIMITED, CONTAI

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ITA 597/KOL/2024Status: DisposedITAT Kolkata02 September 2024AY 2015-16Bench: 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 4 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 dismissed the appeal filed by the Revenue. This was due to the tax effect of the disputed additions being below the monetary limit prescribed by CBDT Circular No. 17/2019.

What were the facts?

The Revenue filed an appeal against an order of the CIT(A) concerning the Assessment Year 2015-16. The appeal concerned the eligibility of interest income from surplus funds for deduction under Section 80P.

What were the issues?

The primary issue was whether interest income earned by a cooperative society on its surplus funds invested in a scheduled commercial bank was eligible for deduction under Section 80P. The appeal was dismissed on procedural grounds related to monetary limits.

Which sections of the Income-tax Act were involved?

Section 80P,Section 143(3),Section 250

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, “A” BENCH KOLKATA

Appearances by: Assessee represented by : None Department represented by : Pradip Kumar Biswas, Addl. CIT Date of concluding the hearing : August 29, 2024 Date of pronouncing the order : September 2, 2024

ORDER

Per Sonjoy Sarma, Judicial Member:

1.

This appeal filed by the Revenue pertaining to the Assessment Year (in short ‘AY’) 2015-16 is directed against the order passed u/s 250 of the Income Tax Act, 1961 (in short the ‘Act’) by the National Faceless Appeal Centre (NFAC), Delhi, dated 18.01.2024 arising out of Assessment Order dated 30.12.2017, passed under Section 143(3) of the Act.

“1 (i) That the Ld. CIT(A) has erred in ignoring the fact that assesse made investment of surplus fund in Scheduled Commercial Bank namely PNB and as such interest income received from the PNB is " Income from Other Sources" and not related to business activity of assesse and hence not eligible for deduction u/s 80P of the Act. (ii) That the Ld. CIT(A) has erred in not considering the fact that for a Cooperative Society, only the income specific to the business activity of Society is eligible for deduction u/s 80P of the Act. (iii) That the Ld. CIT(A) has erred in not considering the fact that interest income arising to Cooperative Society from utilisation of surplus fund was taxable under "Income from Other sources" and not eligible for deduction u/s 80P of the Act. (iv) That the appellant craves leave to add, alter, delete any of the grounds of appeal during 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 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 2 Contai Co-operative Agricultural And Rural Development Bank Limited 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 appeal is 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 Revenue is dismissed. Kolkata, the 2nd September, 2024.

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