ITO, NEW DELHI vs. M/S. BALAJI MOTORS PVT. LTD., NEW DELHI

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ITA 4995/DEL/2013Status: DisposedITAT Delhi12 May 2016AY 2000-013 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 Revenue's appeals. The decision was based on the CBDT's circular revising the monetary limit for filing appeals to Rs. 10 lakh, which was made applicable retrospectively.

What were the facts?

The Revenue filed appeals against the CIT(A)'s orders granting relief to the assessee for assessment years 2000-01 and 2001-02. The tax effect for both appeals was below the revised monetary limit for filing appeals before the ITAT.

What were the issues?

Whether the departmental appeals should be dismissed on the grounds of the tax effect being below the revised monetary limit prescribed by the CBDT for filing appeals before the ITAT.

Which sections of the Income-tax Act were involved?

Section 268A

AI-generated summary — verify with the full judgment below

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

Before: SMT DIVA SINGH & SH.PRASHANT MAHARISHI

Hearing: 31.03.2016Pronounced: 12.05.2016

Date of Hearing 31.03.2016 Date of Pronouncement 12.05.2016 ORDER PER DIVA SINGH, JM Both these appeals have been filed by the Revenue assailing the correctness of the order dated 07.06.2013 of CIT(A)-V, New Delhi pertaining to 2000-01 & 2001-02 assessment years.

2.

Ld. AR inviting attention to the identical grounds raised

in both the appeals submitted that whereas in 2000-01 assessment year, the Revenue is aggrieved by the relief granted by the CIT(A) amounting to Rs.12,16,284/-; in 2001-02 assessment year the relief challenged is amounting to Rs.29,40,142/-. Whereas in 2000

01. AY admittedly the tax effect is much below Rs.10 lacs for which no calculations are required. However, even for 2001-02, the amount is below the tax effect limit. Referring to the computation filed it was submitted that after taking into consideration the tax and surcharge thereon the tax effect for 2001-02

I.T.A .No.-4995/Del/2013 & 137/Del/2014 assessment year would worked out to Rs.9,55,633/-. The following calculation was placed on record:-

Total amount in contest Rs.29,40,412/- Tax @ 30% Rs.8,82,123/- Surcharge @ 2.5% Rs.73,510/- Total taxes Rs.9,55,633/-

3.

Considering the material available on record and the calculation provided, the Ld. Sr. DR did not dispute the same.

4.

We have heard the submissions of the parties on this issue and perused the material on record. We find that the CBDT vide the aforesaid Circular dated 10.12.2015 has revised the monetary limit to Rs.10 lakh for filing the appeals by the department before Income Tax Appellate Tribunal. Para 3 of the aforesaid Circular has been made applicable vide para 10 retrospectively. Considering the settled legal precedent that the Board’s instructions or directions issued to the Income Tax Authorities u/s 268A of the Income Tax Act, 1961 are binding on the authorities, we dismiss the departmental appeals considering the material available on record.

5.

In the result, the appeals of the Revenue are dismissed.

The order is pronounced in the open court on 12 May, 2016.

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