DCIT, DEHRADUN vs. SH. SURENDER PAL SINGH KOHLI, DEHRADUN

PDF · subscribers
ITA 3165/DEL/2015Status: DisposedITAT Delhi24 February 2016AY 2008-092 pages
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 the CBDT circular. The circular was applicable retrospectively to pending appeals.

What were the facts?

The Revenue filed an appeal before the ITAT against an order of the CIT(Appeals). The tax effect in the appeal was below the monetary limit specified by a CBDT circular.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 254(2)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘B’ : NEW DELHI

Before: SHRI R.S. SYAL & SHRI A.T. VARKEY

PER A.T. VARKEY, JUDICIAL MEMBER :

1.

This appeal, at the instance of the revenue, is filed against the order of the CIT (Appeals), Dehradun dated 26.02.2015 for the assessment year 2008-09.

2.

The tax effect in the appeal by the Revenue does not exceed the monetary limit of 10th Rs.10 lakhs specified in Circular No.21/2015 dated December,2015, F.No.279/Misc./142/2007-ITJ(Pt.).

3.

We are of the opinion that the Circular of the CBDT results in the revenue appeal being not maintainable. Further this CBDT Circular, at para 10 specifies that the Instruction will apply retrospectively, to all pending appeals. We have examined the grounds of appeal and have found that the tax effect on the quantum of income in dispute is below the monetary limit of Rs.10,00,000/- (Rupees Ten lakhs only).

4. Hence we dismiss the appeal filed by the Revenue on the ground that the tax effect in the present appeal does not exceed the monetary limit specified by the CBDT Circular No.21/2015 dated 10th December,2015, F.No. 279/Misc./142/2007-ITJ(Pt.) and hence not maintainable.

5.

In case there is a mistake in the calculation or if the case is covered by any of the exception specified in the Circular, the revenue may file Misc. Application u/s 254(2) of the Income Tax Act 1961 pointing out the mistake and if the Bench is convinced of the mistake, the order will be recalled and the appeals will be restored for fresh disposal on merits. 6. In the result, the Revenue’s appeal is dismissed. Order pronounced in open court on this 24th day of February, 2016.

Recent GST High Court judgments

Search GST case law →