ACIT, NEW DELHI vs. M/S. KLJ PLASTICIZERS LTD., NEW DELHI

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ITA 6535/DEL/2013Status: DisposedITAT Delhi30 March 2016AY 2009-103 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 as it violated the CBDT circular prescribing a pecuniary limit for appeals. Consequently, the appeal and the cross-objection were dismissed.

What were the facts?

The Revenue preferred an appeal before the ITAT against a CIT(A) order that reduced a disallowance under Section 14A. The assessee also filed a cross-objection.

What were the issues?

Whether the Revenue's appeal is maintainable before the ITAT given the violation of CBDT circulars regarding pecuniary limits for appeals.

Which sections of the Income-tax Act were involved?

Section 14A,Section 268A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘D’ NEW DELHI

Before: SHRI C.M. GARG & SHRI L.P. SAHU

For Respondent: Ms. Ritu Sharma, Sr. DR
Hearing: 21.03.2016Pronounced: 30.03.2016

ORDER Per Bench: It is apparent from record that the present appeal has been preferred by the Revenue against the action of the ld. CIT(A)-VIII, New Delhi – order dated 09.09.2013 whereby he has reduced the disallowance u/s. 14A r.w. rule 8D from Rs.14,29,685/- to Rs.25,000/-. The assessee has also filed the cross objection in this appeal of the Revenue. Undisputedly, the present appeal has been preferred by the Revenue in violation of CBDT Circular No. 21/2015 dated 10.12.2015, wherein the pecuniary limit for preferring the appeal by the Revenue before the ITAT has been prescribed beyond Rs.10 lacs. The above circular on pecuniary limit has now statutory force within the provisions of section 268A of the IT Act, hence, the present appeal is not maintainable. The ld. Sr. DR, Ms. Ritu Sharma requested that while dismissing the appeal as not maintainable, it may be made clear that the present order will have no precedential value.

2.

In view of the above discussion, the present appeal preferred by the Revenue in violation of CBDT Circular No. 21/2015 (supra) is not maintainable and hence, it is dismissed as such making it clear that since the present appeal has not been disposed of on merits of the appeal, but due to above reason, it will have no any judicial precedence. The Cross Objection of the assessee is also dismissed as infructuous.

3.

In the result, the appeal of the Revenue and cross objection of the assessee are dismissed as indicated above. Order pronounced in the open court on 30.03.2016. Sd/- Sd/- (C.M. GARG) (L.P. SAHU) Judicial Member Accountant Member Dated : 30.03.2016 *aks/- Copy of order forwarded to: (1) The appellant (2) The respondent (3) Commissioner (4) CIT(A) (5) Departmental Representative (6) Guard File By order Assistant. Registrar Income Tax Appellate Tribunal Delhi Benches, New Delhi

1.

Date Initial 1. Draft dictated on 28.03.16 PS 2. Draft placed before author 29.03.16 PS 3. Draft proposed & placed before the JM/AM second member 4. Draft discussed/approved by Second JM/AM Member. 5. Approved Draft comes to the Sr.PS/PS 30.03.16 PS/PS 6. Kept for pronouncement on PS 7. File sent to the Bench Clerk 30.03.16 PS 8. Date on which file goes to the AR 9. Date on which file goes to the Head Clerk. 10. Date of dispatch of Order.

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