ACIT, NEW DELHI vs. SHRI BALI RAM SHARMA, NEW DELHI

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ITA 2208/DEL/2012Status: DisposedITAT Delhi16 February 2016AY 2007-083 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 because the tax effect was below the monetary limit specified by the CBDT circular. The Tribunal noted that if there was a mistake, a Misc. Application could be filed.

What were the facts?

The Revenue filed an appeal against the order of the CIT(A) for AY 2007-08. The tax effect in the appeal was below the monetary limit prescribed by CBDT Circular No. 21/2015.

What were the issues?

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

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 S.V. MEHROTRA & SHRI SUDHANSHU SRIVASTAVA

For Appellant: Shri S.L. Anuragi, D.R

This is an appeal filed by the Revenue directed against the order dated 24.02.2012 of Ld.CIT(A)-XI, New Delhi for Assessment Year 2007-08.

2.

The tax effect in this appeal by the Revenue does 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.

3.

The Ld. 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).

4.

Hence we dismiss this 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.) read with S.268 A of the Income Tax Act 1961, 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 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 appeal restored for fresh disposal on merits.

6.

In the result, the Revenue’s appeal is dismissed.

Order pronounced in the Open Court on 16th of February, 2016.

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