ACIT, NOIDA vs. M/S. H-ONE INDIA PVT. LTD., GREATER NOIDA

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ITA 6738/DEL/2013Status: DisposedITAT Delhi25 May 2016AY 2008-093 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 appeals without going into the merits of the case. This was based on a CBDT circular that mandated withdrawal or non-pressing of appeals with a tax effect below Rs. 10,00,000.

What were the facts?

The Revenue appealed against the deletion of an addition made on account of short TDS on payments for hiring buses. The tax effect in the appeals was less than Rs. 10,00,000.

What were the issues?

The primary issue was whether TDS was deductible under Section 194-C or Section 194-I for hiring buses. However, the appeals were dismissed on procedural grounds due to low tax effect.

Which sections of the Income-tax Act were involved?

Section 194-C,Section 194-I

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH: ‘D’: NEW DELHI

Before: SH. H.S. SIDHU & SH. O.P. KANT

Hearing: 24.05.2016Pronounced: 25.05.2016

ORDER PER O.P. KANT, A.M.: These two appeals by the Revenue are directed against a common order of learned Commissioner of Income Tax (Appeals), dated 11.09.2013 in relation to assessment years 2008-09 & 2009- 10. In both the appeals, common grounds are raised, which are as under:

1.

1. 1. The Ld. CIT (A) has erred in law and on facts in deleting the addition of Rs.8,08,964/- on account of short deduction and in directing that provisions contained in of section 194-C is applicable on the payments made by the assessee for hiring of buses, ignoring the fact of the case that deductor company is liable to deduct the tax u/s 194-1 at the rate of 10% for hiring of buses in view of amendment made u/s 194-1 w.e.f. 01.06.2007.

2. The Ld. CIT (A) has erred in law and on facts in deleting the addition of Rs.8,08,964/- on account of short deduction without appreciating the fact that the hired vehicle were covered under the definition of plant and machinery as per provision of section 43(3) and accordingly the TDS was deductible as per 2 & 6739/Del/2013 AY: 2009-10 provision of section 194-1 at the prescribed rate, instead of section 194C as held by the CIT(A) after the insertion of amended provisions in the section 194- 1 w.e.f.13.07.2006.

2.

We have heard both the parties and perused the relevant material on record. It is noticed that the CBDT has issued Circular No. 21 of 2015 dated 10.12.2015 with retrospective effect, revising the monetary limit to Rs.10,00,000/- for not filing appeals before the Tribunal. The ld. Sr. Departmental Representative, although supported the order of the Assessing Officer, but could not controvert the fact that tax effect involved in the appeals are less than Rs.10,00,000/-.

3.

From para 10 of the above Circular, it is palpable that the Instruction is applicable to the pending appeals also with retrospective effect and there is a clear-cut direction to the Department to withdraw or not press such appeals filed before the ITAT, wherein tax effect is less than Rs.10,00,000/-. Going by the prescription of the afore-noted Circular, we are of the view that the Revenue should have either not filed the instant appeals before the Tribunal or withdrawn the same as the tax effect in these appeal are admittedly less than the prescribed limit i.e. Rs. 10,00,000/- for not filing the appeal. Accordingly, we dismiss the instant appeals without going into merits of the case. However, the Department is at 3 & 6739/Del/2013 AY: 2009-10 liberty to file the Miscellaneous Application, if the tax effect is more than the prescribed limited of Rs. 10 lacs or otherwise. 4. In the result, both the appeals of the Revenue stand dismissed. The decision is pronounced in the open court on 25th May, 2016.

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