What did the Tribunal hold?

The Tribunal noted that a CBDT circular revised the monetary limit for filing appeals to the ITAT to Rs. 10,00,000/- with retrospective effect. Since the tax effect in this appeal was less than this limit, the Revenue should have withdrawn the appeal.

The Revenue appealed against the deletion of an addition of Rs. 15,00,000/- by the CIT(A). The appeal was filed before the ITAT for the assessment year 2004-05.

What were the issues?

Whether the Revenue's appeal should be dismissed based on a revised monetary limit for appeals to the ITAT, irrespective of the merits of the case.

ITO vs M/S Strategic Overseas Pvt. Ltd… | ITAT Delhi 2016

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

Before: SH. I.C. SUDHIR & SH. O.P. KANT

For Appellant: Smt. Anima Barnwal, Sr.DR

Hearing: 17.03.2016Pronounced: 31.03.2016

Appellant by Smt. Anima Barnwal, Sr.DR Respondent by Sh. Raj Kumar, Adv. Date of hearing 17.03.2016 Date of pronouncement 31.03.2016 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 02.07.2012 in relation to assessment year 2004-05, raising the following grounds of appeal: i. The learned Commissioner of Income Tax(Appeals) erred in law and the facts in deleting the addition on account of unexplained credit of Rs. 15,00,000/- deleted through a modus operandi of entry operators. ii. The appellant craves, leave of reserving the right to amend modify, alter, add or forego any ground(s) of appeal at any time before or during the hearing of this appeal.

2. We have heard the 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 the 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/-.

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.

In the result, the appeal of the Revenue stands dismissed. The decision is pronounced in the open court on 31st March, 2016.

ITO, NEW DELHI vs. M/S STRATEGIC OVERSEAS PVT. LTD., NEW DELHI

What did the Tribunal hold?

What were the facts?

What were the issues?

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