ACIT 19(1), MUMBAI vs. MEGHNA PACKAGING, MUMBAI

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ITA 3279/MUM/2013Status: DisposedITAT Mumbai30 August 2016AY 2004-053 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 in view of CBDT Circular No. 21/2015, appeals with a tax effect of Rs. 10 lacs or less should not be filed by the Revenue. This circular is applicable retrospectively to pending appeals.

What were the facts?

The Revenue filed an appeal before the ITAT against the order of the CIT(A). The tax effect in the appeal was below Rs. 10 lacs.

What were the issues?

Whether the Revenue's appeal is maintainable before the Tribunal considering the tax effect and the CBDT circular regarding monetary limits for filing appeals.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147,Section 254(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI “B” BENCH

For Respondent: Shri S. Ravichandran-DR
Hearing: 30.08.2016Pronounced: 30.08.2016

Order u/s 254(1) of the Income-tax Act, 1961(the Act) O R D E R �याियक सद�य के अनुसार Per Mahavir Singh,JM : This appeal by the Revenue is arising out of the order of the CIT(A)-22, Mumbai in Appeal No.CIT(A)-22/ACIT-19 (1)/IT- 200/11-12, order dated 26/02/2013. Assessment was framed by the ACIT, Circle- 19 (1), Mumbai under section 143(3) r.w.s. 147 of the Income Tax Act, 1961 ( herein after referred to as ‘the Act’) for the assessment year 2004-05 vide his order dated 14/12/2009.

2.

During the course of hearing before me, the learned Counsel for the assessee, pointed out that in this case the quantum under dispute is Rs.23,65,800/- and the tax demand involved is Rs.8,48,731/- and thus, the tax effect in this appeal is below 3279/M/13- Meghna Packaging Rs.10.00 lacs. The learned Counsel submitted that in view of the CBDT Circular No.21/2015, dated 10.12.2015 brought out by the Central Board of Direct Taxes, Department of Revenue, Ministry of Finance, Government of India, this appeal of revenue is not maintainable and be dismissed. The learned SR. DR also agreed to the facts stated by the learned Counsel but could not point out whether this case falls under any of the exception provided in the Circular.

3.

I have heard the rival submissions and perused the material on record. I find from the records before me that the tax involved in the disputed issue is below Rs.10 lacs and therefore, in view of the circular No. 21/2015 dated 10th December, 2015 no appeal should be filed by the Revenue before the Tribunal which has tax effect of Rs. 10.00 lacs or less and this circular is also applicable retrospectively to all pending appeals. The relevant extract the said CBDT Circular (Supra) is as under:- “This instruction will apply retrospectively to pending appeals and appeals to be filed henceforth in High Courts/Tribunals. Pending appeals below the specified tax limits in para 3 above may be withdrawn/not pressed. Appeals before the Supreme Court will be governed by the instructions on this subject, operative at the time when such appeal was filed.”

4.

Considering the above, the appeal filed by the Revenue, is therefore, dismissed. 5. In the result, the appeal of the Revenue is dismissed. Order pronounced in the open court on 30th August, 2016 आदेश क� घोषणा खुले �यायालय म� �दनांक 30 अग�त, 2016 को क� गई । Sd/- Sd/- (बी.आर. बा�करन / B.R. Baskaran) (महावीर �सह / Mahavir Singh ) लेखा लेखा सद�य सद�य / ACCOUNTANT MEMBER �याियक सद�य / JUDICIAL MEMBER लेखा लेखा सद�य सद�य मुंबई/Mumbai,�दनांक/Date: 30.08.2016 व.िन.स.Jv.Sr.PS.

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