ACIT, NEW DELHI vs. M/S. ARIHANT ELECTRICALS, NEW DELHI

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ITA 2539/DEL/2012Status: DisposedITAT Delhi23 February 2016AY 2005-063 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 appeals as not maintainable due to the low tax effect. Consequently, the assessee's cross-objections were also dismissed as infructuous.

What were the facts?

The Revenue filed appeals against the CIT(A) order for AY 2004-05 and 2005-06. The tax effect in these appeals was below the monetary limit specified by CBDT Circular No. 21/2015.

What were the issues?

Whether appeals filed by the Revenue are maintainable when the tax effect is below the prescribed monetary limit. The maintainability of cross-objections when the main appeals are dismissed.

Which sections of the Income-tax Act were involved?

Section 268A,Section 254(2)

AI-generated summary — verify with the full judgment below

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

Before: SHRI J. SUDHAKAR REDDY & SH. A.T.VARKEY

Heard together (2 matters)

ITA Nos. 2538/Del/2012
ITA Nos. 2539/Del/2012

Read from the judgment's own cause title. This page is filed under one of them.

ORDER PER J. SUDHAKAR REDDY, ACCOUNTANT MEMBER These appeals are filed by the Revenue directed against the order of the Ld.Commissioner of Income Tax (Appeals)-XIX, New Delhi dated 12.03.2012 pertaining to the Assessment Year (A.Y.) 2004-05 and 2005-06.

& 2539/Del/2012 A.Y. 2004-05 and 2005-06 Cross Objections Nos. 244 and 245/Del/12 (In ITA 2538 & 2539/Del/12) Arihant Electricals, N.Del The assessee has filed Cross Objections for both the A.Ys 2004-05 and 2005-06. 1.1. The tax effect in both these appeals by the Revenue do not exceed the monetary limit of Rs.10 lakhs specified in recent CBDT Circular No.21/2015 dated 10th December,2015, F.No. 279/Misc./142/2007-ITJ(Pt.) read with S.268 A of the Income Tax Act 1961. Further in this CBDT Circular, at para 10 it is specified that the Instruction will apply retrospectively, to all pending appeals.

2.

We have heard Sh.Ravi Jain, Ld.CIT, D.R. on behalf of Revenue and Shri Abhishek Anand, Ld.Counsel for the assessee.

2.1. The Ld.CIT, D.R. could not controvert the fact that the tax effect on the quantum of income in dispute is below the monetary limit of Rs.10,00,000/- (Ten lakhs only).

2.2. Hence we dismiss these appeals filed by the Revenue on the ground that the tax effect in the present appeals do 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.) read with S.268 A of the Income Tax Act 1961, and hence not maintainable.

2.3. In case there is a mistake in the calculation or if the cases are covered by any of the exception specified in the Circular, the revenue may file a 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, this order will be recalled and the appeals restored for fresh disposal on merits. & 2539/Del/2012 A.Y. 2004-05 and 2005-06 Cross Objections Nos. 244 and 245/Del/12 (In ITA 2538 & 2539/Del/12) Arihant Electricals, N.Del

3.

Since we have dismissed the Revenue’s appeals, the C.Os. filed by the assessee have become infructuous and are dismissed as such.

4.

In the result the Revenue’s appeals for the A.Y. 2004-05 and 2005- 06, as well as the assessee’s Cross Objections both are dismissed.

Order pronounced in the Open Court on 23rd February, 2016.

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