ACIT, NEW DELHI vs. M/S. VERIFONE INDIA SALES (P) LTD., NEW DELHI

PDF · subscribers
ITA 2897/DEL/2013Status: DisposedITAT Delhi20 May 2016AY 2008-092 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 based on a CBDT circular revising the monetary limit for filing appeals to the Tribunal. The circular, with retrospective effect, 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 CIT(A)'s order deleting an addition of Rs. 25,64,735/- made on account of purchase of samples. The tax effect involved in the appeal was less than Rs. 10,00,000/-.

What were the issues?

Whether the appeal filed by the Revenue should be dismissed due to a low tax effect, as per the revised CBDT circular, without adjudicating on the merits of the case.

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: 17.05.2016Pronounced: 20.05.2016

ORDER PER O.P. KANT, A.M.: This appeal by the Revenue is directed against the order of learned Commissioner of Income Tax(Appeals) dated 28.02.2013 in relation to assessment year 2008-09, raising the following grounds of appeal:

1.

1. Learned CIT(A)erred in law and on the facts of the case in deleting the addition of Rs. 25,64,735/- made by the Assessing Officer on account of purchase of samples.

2. The appellant craves for reserving the right to amend, modify, alter, add or forego any ground(s) of appeal at any time before or during the bearing of appeal.

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 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 appeal is 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 appeal before the Tribunal or withdrawn the same as the tax effect in this appeal is admittedly less than the prescribed limit i.e. Rs. 10,00,000/- for not filing the appeal. Accordingly, we dismiss the instant appeal without going into merits of the case. However, the Department is at 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, the appeal of the Revenue stands dismissed. The decision is pronounced in the open court on 20th May, 2016.

Recent GST High Court judgments

Search GST case law →