DCIT, NEW DELHI vs. SH. AMIT ARORA, NEW DELHI

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ITA 1646/DEL/2013Status: DisposedITAT Delhi31 March 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 the Revenue's appeal was not maintainable due to the low tax effect, as per CBDT Circular No. 21/2015. Consequently, the assessee's cross-objection was rendered infructuous.

What were the facts?

The Revenue filed an appeal before the ITAT, but later acknowledged that the tax effect was below the monetary limit set by the CBDT for preferring appeals. The assessee had also filed a cross-objection.

What were the issues?

Whether the Revenue's appeal is maintainable before the ITAT when the tax effect is below the prescribed monetary limit by the CBDT.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “A”: NEW DELHI

Before: SMT DIVA SINGH & SHRI PRASHANT MAHARISHI

Hearing: 30/03/2016Pronounced: 30/03/2016

Heard together (2 matters)

C.O. No.163/Del/2013
ITA No. 1646/Del/2013

Read from the judgment's own cause title. This page is filed under one of them.

PER PRASHANT MAHARISHI, A. M.

1.

These are the cross appeals preferred by the revenue and the assessee against the order of the CIT(A)-III, New Delhi dated 22.01.2013 for the Assessment Year 2004-05. 2. At the outset of the hearing itself, the ld. DR brought to our attention that CBDT vide Circular No.21/2015 dated 10th December, 2015 has decided that the revenue would not prefer an appeal before the Tribunal if the tax effect is less than Rs.10 lakhs. Therefore, he pleaded that the appeal of the revenue be decided as per the instruction of the CBDT. Ld AR also reiterated same facts.

3.

We have heard both the sides on the issue and perused the material. I find that the CBDT vide circular dated 10.12.2015 has revised the monetary limit for filing the appeal by the department before Income Tax Appellate Tribunal, Hon’ble High Courts and Hon’ble Supreme Court. The relevant para of the aforesaid circular is reproduced as under :- “3. Henceforth, appeals/SLPs shall not be filed in cases where the tax effect does not exceed the monetary limits given hereunder :- Sl.No. Appeals in Income-tax matters Monetary Limit(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.

We find that the tax effect involves in the appeal of the Revenue is below Rs.10 lakhs. There is no dispute that the Board’s instructions or directions issued to the Income-tax authorities are binding on those authorities, therefore, the Department should have withdrawn/not pressed the present appeal in view of the aforesaid instruction since the tax effect in the instant appeal is less than the amount of Rs.10 lakhs.

5.

In view of the above, Circular No.21 dated 10.12.2015 will apply to all pending appeals. Therefore the precedent, it is held that the appeal is not maintainable in the instant case as the tax effect is less than Rs.10 lakhs. Accordingly, it is held that appeal filed by the revenue is not maintainable. Since the appeal of the revenue is not maintainable on account of low tax effect, therefore, the cross objection of the assessee becomes infractuous and accordingly dismissed.

6.

In the result, appeals filed by the department as well as by the assessee are dismissed. Order pronounced in the open court on 30/03/2016. - - (DIVA SINGH) ACCOUNTANT MEMBER Dated:30/03/2016 A K Keot

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