ACIT 4(3), MUMBAI vs. SHOBHA CHEMICAL INDUSTRIES P. LTD, MUMBAI

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ITA 7170/MUM/2011Status: DisposedITAT Mumbai01 August 2016AY 2007-084 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 noted that the total demand in the case was below the monetary limit prescribed by the CBDT for filing appeals. Therefore, following the CBDT circular, the appeal was dismissed.

What were the facts?

The Revenue appealed against an order of the CIT(A) which deleted a disallowance of expenses claimed as interest against business income. The appeal was filed for the assessment year 2007-08.

What were the issues?

Whether the Revenue's appeal should be entertained given the monetary limits for filing appeals as per CBDT instructions.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “E ” BENCH, MUMBAI

For Respondent: Shri Kalpesh Turalkar
Hearing: 01.08.2016Pronounced: 01.08.2016

आदेश / O R D E R PER C.N. PRASAD, JM:

1.

This appeal by the Revenue is preferred against the order of the Ld. CIT(A)-8, Mumbai dated 11.08.2011 pertaining to assessment year 2007-08.

2. The ground raised

by the Revenue reads as under:

1. On the facts and in the circumstances of the case and in law, the Ld. CIT(A) erred in deleting the disallowance of expenses claimed against assessee’s business income by way of interest as Income from other sources”.

3. Before going into the merits of the case, we consider CBDT’s latest instructions vide Circular No.21/2015 dated 10/12/2015, the relevant portion of which read as under:-

“ Circular No. 21/2015 F No 279/Misc. 142/2007-ITJ (Pt) Government of India Ministry of Finance Department of Revenue Central Board Direct Taxes New Delhi the 10th December, 2015

Subject: Revision of monetary limits for filing of appeals by the Department before Income Tax Appellate Tribunal and High Courts and SLP before Supreme Court - measures for reducing litigation - Reg –

Reference is invited to Board's instruction No 5/2014 dated 10.07.2014 wherein monetary limits and other conditions for filing departmental appeals (in Income-tax matters) before Appellate Tribunal and High Courts and SLP before the Supreme Court were specified.

2.

In supersession of the above instruction, it has been decided by the Board that departmental appeals may be filed on merits before Appellate Tribunal and High Courts and SLP before the Supreme Court keeping in view the monetary limits and conditions specified below.

3.

Henceforth, appeals/ SLPs shall not be filed in cases where the tax effect does not exceed the monetary limits given hereunder: -

S. Appeals in Income-tax Monetary Limit No matters (in Rs) 1. Before Appellate Tribunal 10,00,000/- 2. Before High Court 20,00,000/- 3. Before Supreme Court 25,00,000/-

It is clarified that an appeal should not be filed merely because the tax effect in a case exceeds the monetary limits prescribed above. Filing of appeal in such cases is to be decided on merits of the case.”

4.

It is further clarified by the Board in its circular that these instructions will apply retrospectively to pending appeals and appeals to be filed henceforth in High Courts and Tribunals. It is also made clear that pending appeals below the monitory limits fixed in para-3 above may be withdrawn or not pressed.

5.

In the case in hand, the total demand as per CIT(A)’s order is less than the amount of Rs. 10,00,000/-, which is below the monetary limits as mentioned in CBDT Circular dated 10.12.2015 (supra). Following the same, this appeal of the Revenue is dismissed.

6.

In the result, the appeal filed by the Revenue is dismissed.

Order pronounced in the open court on 1st August, 2016.

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