ACIT, NEW DELHI vs. M/S. BANARAS GLOBAL LTD., NEW DELHI

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ITA 5325/DEL/2012Status: DisposedITAT Delhi22 March 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 dismissed the Revenue's appeal. This was based on a CBDT circular revising the monetary limit for filing appeals to Rs. 10 lakh, which was made applicable retrospectively.

What were the facts?

The Revenue appealed against the CIT(A)'s order deleting an addition made under Section 14A read with Rule 8D. The appeal was filed despite the tax effect being less than Rs. 10 lakh.

What were the issues?

Whether the departmental appeal is maintainable given the tax effect is below the revised monetary limit prescribed by the CBDT circular.

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: ‘A’ NEW DELHI

Before: SMT DIVA SINGH & SH.PRASHANT MAHARISHI

Hearing: 21.03.2016

Date of Hearing 21.03.2016 Date of Pronouncement 22 .03.2016 ORDER

PER DIVA SINGH, JM

1.

The present appeal has been filed by the Revenue assailing the correctness of the order dated 24.08.2012 of CIT(A)-XXX, New Delhi pertaining to 2008-09 assessment year on the following grounds:

– 1. “The ld.CIT(A) has erred on facts and in law in deleting the addition of Rs.1220000/- u/s 14A r.w.r. 8D of the IT Rules ignoring the facts that the decision of the Mumbai High Court in the case of CIT vs Godrej and Boyce ruling is applicable in the present case as it pertains to A.Y.2008- 09.

2. The appellant craves leave for 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. No one was present at the time of hearing on behalf of the assessee. Considering the amount at stake for the Revenue, the Ld. DR was required to address Circular No.21/2015 dated 10th December, 2015 of CBDT. Considering the same in the facts on record, the Ld. Sr. DR fairly conceded that the I.T.A .No.-5325/Del/2012 departmental appeal has been filed wherein the tax effect involved is much less than Rs.10 lakh.

3.

We have heard the submissions of the Ld. DR on this issue and perused the material on record. We find that the CBDT vide the aforesaid Circular dated 10.12.2015 has revised the monetary limit to Rs.10 lakh for filing the appeal by the department before Income Tax Appellate Tribunal. Para 3 of the aforesaid Circular has been made applicable vide para 10 retrospectively. Considering the settled legal precedent that the Board’s instructions or directions issued to the Income Tax Authorities u/s 268A of the Income Tax Act, 1961 are binding on the authorities, we dismiss the departmental appeal considering the material available on record.

4.

In the result, the appeal of the Revenue is dismissed. The order is pronounced in the open court on 22nd March, 2016.

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