ACIT, CIR-34, KOLKATA, KOLKATA vs. M/S HINDUSTAN WINDOWS MFG. CO., KOLKATA

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ITA 1290/KOL/2016Status: DisposedITAT Kolkata26 October 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 held that the appeal was not maintainable as per CBDT Circular No. 21/2015, which sets a monetary limit of Rs. 10 lakhs for revenue appeals to the ITAT. This circular was applicable retrospectively to pending appeals.

What were the facts?

The Revenue filed an appeal before the ITAT against an order of the CIT(A) which arose from an assessment order under Section 147/143(3). The tax effect in the appeal was below Rs. 10 lakhs.

What were the issues?

Maintainability of the Revenue's appeal before the ITAT due to the tax effect being below the prescribed monetary limit as per CBDT circular.

Which sections of the Income-tax Act were involved?

Section 147,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D”, BENCH KOLKATA

Before: SHRI S.S.VISWANETHRA RAVI, JM & DR. A.L.SAINI, AM

Hearing: 25/10/2016Pronounced: 26/10/2016

O R D E R

Per Dr. Arjun Lal Saini, AM:

1.

The captioned appeal filed by the revenue, pertaining to the assessment year 2008-2009, is directed against an order passed by ld. Commissioner of Income Tax (Appeals)-10, Kolkata in Appeal No.272/CIT(A)-10/Cir-34/2014-15/Kol, dated 15.03.2016, which in turn arises out of an order passed by the Assessing Officer (AO) Under Section.147/143(3) of the Income Tax Act 1961, (in short the ‘Act’), dated 11.12.2013.

2.

At the outset, we have noticed that the tax effect in the appeal of the revenue is below Rs.10 lakhs, therefore, the same is not maintainable as per the CBDT Circular No.21/2015, dated 10th December, 2015. We found that as per the recent Circular No.21/2015, dated 10th December, 2015, issued by the CBDT, the monetary limit has been revised for filing of appeal before ITAT by the revenue fixing the tax effect limit of Rs.10 2 M/s Hindustan Windows Mfg.Co. lakhs. In the instant case, the tax effect is below Rs.10 lakhs, therefore the same is not maintainable and liable to be dismissed in limine. This Circular is retrospective and applicable to the pending appeals also.

3.

Considering the above CBDT Circular, we found that this appeal of the revenue is not maintainable as the tax effect in this appeal is below Rs.10 lakhs. Accordingly, we dismiss the appeal of the revenue.

4.

In the result, appeal filed by the revenue is dismissed. Order pronounced in the open court on this 26/10/2016. Sd/- Sd/- (S.S.VISWANETHRA RAVI) (DR. A.L.SAINI) �या�यक सद�य / JUDICIAL MEMBER लेखा सद�य / ACCOUNTANT MEMBER कोलकाता /Kolkata; �दनांक Dated 26/10/2016 �काश �म�ा/Prakash Mishra,�न.स/ PS आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant-ACIT, Circle-34, Kolkata-107 2. ��यथ� / The Respondent.-M/s Hindustan Windows Mfg.Co. 3. आयकर आयु�त(अपील) / The CIT(A), Kolkata. 4. आयकर आयु�त / CIT �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, कोलकाता / DR, ITAT, Kolkata 5. 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER, स�या�पत ��त //True Copy//

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