DCIT, C-4, LUDHIANA vs. RAMTECH SOFTWARE SOLUTIONS PVT. LTD., LUDHIANA

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ITA 1520/CHANDI/2017Status: DisposedITAT Chandigarh04 October 2018AY 2012-133 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 due to low tax effect, citing CBDT Circular No. 3/2018 and a Punjab & Haryana High Court decision. The dismissal does not affirm the CIT(A)'s order on merits.

What were the facts?

The Revenue preferred an appeal against the CIT(A)'s order. The assessee's counsel submitted that the tax effect was less than Rs. 20 lacs, and the Revenue's counsel admitted that CBDT Circular No. 3/2018 was applicable.

What were the issues?

The primary issue was whether the Revenue's appeal should be dismissed based on the low tax effect as per CBDT Circular No. 3/2018.

AI-generated summary — verify with the full judgment below

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आदेश/Order

Per Sanjay Garg, Judicial Member:

The present appeal has been preferred by the Revenue against the order dated 28.08.2017 of the Commissioner of Income Tax (Appeals)-2, Ludhiana [hereinafter referred to as CIT(A)].

2.

At the outset, the Ld. Counsel of the assessee submitted that the tax effect involved in the present case is less than Rs. 20 lacs. The Ld. DR has also fairly admitted that CBDT Circular No. 3/2018 is applicable to this appeal, hence, this appeal of the Revenue is liable to be dismissed.

3.

It may be noted that CBDT vide Circular No. 3/2018 dated 11.07.2018 has revised the monetary limit upto Rs.20 lacs for filing appeals by the Department before the Tribunal and further vide para 13 of

ITA No. 1520/Chd/2017- M/s Ramtech Software Solutions Pvt.Ltd, Ludhiana 2

the said Circular it has been clarified that said circular is applicable retrospectively to the pending appeals also. The Hon’ble Punjab & Haryana High Court in the case of “Principal CIT of Income Tax Vs. Surinder Kumar Singhal” ITA No 406-2016 (O&M) vide order dated

30.1.2017 while further relying upon the decision of the Hon'ble Supreme Court in the case of “CIT Vs. Dhanalekshmi Bank Ltd.” (2015) 373 ITR 526 (SC), has dismissed the appeal of the Revenue without going into the merits due to low tax effect leaving the question of law open. In view of the CBDT Circular No. 03/2018 (supra) and in the light of the above referred to decision of the Hon'ble Jurisdictional Punjab & Haryana High Court (supra), the present appeal of the Revenue is dismissed due to low

tax effect. It is, however, clarified that the dismissal of the above appeal shall not be taken to be affirmation of the order of the CIT(A) on merits. The legal issue raised by the Revenue is being left open to be adjudicated in an appropriate case. Order pronounced in the Open Court.

Sd/- Sd/- अ�नपूणा� गु�ता संजय गग� (ANNAPURNA GUPTA) (SANJAY GARG ) लेखा सद�य/ Accountant Member �या�यक सद�य/ Judicial Member Dated : 4.10. 2018 “आर.के.”

आदेश क� ��त�ल�प अ�े�षत/ Copy of the order forwarded to : 1. अपीलाथ�/ The Appellant 2. ��यथ�/ The Respondent 3. आयकर आयु�त/ CIT 4. आयकर आयु�त (अपील)/ The CIT(A) 5. �वभागीय ��त�न�ध, आयकर अपील�य आ�धकरण, च�डीगढ़/ DR, ITAT, CHANDIGARH 6. गाड� फाईल/ Guard File

ITA No. 1520/Chd/2017- M/s Ramtech Software Solutions Pvt.Ltd, Ludhiana 3

आदेशानुसार/ By order, सहायक पंजीकार/ Assistant Registrar

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