ACIT, NEW DELHI vs. M/S K.S. SOFTNET SOLUTIONS PVT. LTD., NEW DELHI

PDF · subscribers
ITA 6406/DEL/2015Status: DisposedITAT Delhi22 March 2016AY 2011-122 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, relying on CBDT Circular No. 21/2015 which revised the monetary limit for filing appeals to the ITAT. The circular was made applicable retrospectively.

What were the facts?

The Revenue appealed against the CIT(A)'s order deleting a disallowance of Rs. 14,51,952/- made under Section 14A. The appeal was filed despite the tax effect being less than Rs. 10 lakh.

What were the issues?

Whether the Revenue's appeal should be dismissed based on the monetary limit prescribed by CBDT circular, even though the appeal was filed before the circular's issuance but heard later.

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: ‘E’ NEW DELHI

Before: SMT DIVA SINGH & SH.O.P.KANT

Hearing: 10.03.2016Pronounced: 22.03.2016

Date of Hearing 10.03.2016 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 24.09.2015 of CIT(A)- 5, Delhi pertaining to 2011 – 12 assessment year on the following grounds:

– 1. “That the order of the learned CIT(Appeals) is erroneous & contrary to facts & law.

2. That on the facts and in the cirucmstnaces of the case and in law, the learned CIT(Appeals) has erred in deleting the disallowance of Rs.14,51,952/- made by the AO u/s 14A of the Act, in contravention to the CBDT’s circular No.5 of 2014 wherein it has been clarified that Rule 8D read with Section 14A of the Act provides for disallowance of expenditure even where tax payer in a particular year has not earned any exempt income.

3. That the appellant craves leave to add, alter or amend any ground(s) of the appeal raised above at the time of hearing.”

2.

The Ld. Sr. DR, Mr P.D.Kanunjna was heard. No one was present on behalf of the assessee. However, considering the fact that the amount at stake for the Revenue is much less than the tax effect of 10 lakh which position was not disputed by the Ld. Sr. DR it was considered appropriate to dismiss the I.T.A .No.-6406/Del/2015 departmental appeal relying upon the latest circular of the CBDT circular No.21/2015 dated 10th December, 2015.

3.

We have heard the submissions of the parties 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.

More judgments on Section 14A

All 15,875 judgments and leading authorities on Section 14A →

Recent GST High Court judgments

Search GST case law →