ACIT, NEW DELHI vs. SHRI GURDEEP SINGH BASANT, NEW DELHI

PDF · subscribers
ITA 5912/DEL/2015Status: DisposedITAT Delhi05 February 2016AY 2011-123 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 held that the Department's appeal was not maintainable as per CBDT Circular No. 21/2015, which stipulates that appeals with a tax effect below Rs. 10,00,000/- should not be filed or pressed.

What were the facts?

The Department appealed the deletion of an addition of Rs. 14,24,034/- made on account of non-production of TDS under Section 195. The tax effect in the appeal was less than Rs. 10,00,000/-.

What were the issues?

Whether the Department's appeal is maintainable given the tax effect below the prescribed monetary limit by CBDT circular.

Which sections of the Income-tax Act were involved?

Section 195

AI-generated summary — verify with the full judgment below

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

Before: SHRI H.S. SIDHU & SHRI L.P. SAHU

Date of Hearing : 03-02-2016 Date of Order : 05-02-2016

ORDER PER H.S. SIDHU, J.M.

This appeal by the Department is directed against the Order dated 12.8.2015 of Ld. CIT(A)-17, New Delhi pertaining to assessment year 2011-12 on the following grounds:- “

1. The Ld. CIT(A) has erred in accepting the contention of the assessee and deleted the addition of Rs. 14,24,034/- on account of non production of TDS u/s. 195 of the ACt by the assessee without appreciating the fact that the commission paid to the two foreign agents deemed to accrue in India. CIT(A) has ignorned the fact that commission payment will be deemed to accrue in India because it is originated through facilitation of sale of Indian goods so the commission is deemed to have accrued in India.

2. The appellant craves leave to add, alter or amend any / all the grounds of appeal before or during the course of hearing of the appeal.

2.

We find that Revenue in the Grounds of Appeal before the Tribunal has challenged the deletion of addition of Rs. 14,24,034/- vide ground no. 1, as aforesaid.

3.

From the above, we find that the tax effect in the Revenue’s Appeal is less than Rs.10,00,000/-, therefore, the Department’s Appeal is not maintainable, in view of the Circular No. 21/2015 dated 10th December, 2015 issued vide F.No. 279/Misc. 142/2007-ITJ (Pt.) by the CBDT. For the sake of convenience, the relevant para nos. 3 & 10 of the aforesaid CBDT’s Circular are reproduced as under:- “3. Henceforth, appeals/ SLPs shall not be filed in cases where the tax effect does not exceed the monetary limits given hereunder: Monetary Limit S No Appeals in Income-tax matters (in Rs) 1 Before Appellate Tribunal 10,00,000/- 2 Before High Court 20,00,000/- 3 Before Supreme Court 25,00,000/- It is clarified that an appeal should not be filed merely because the tax effect in a case exceeds the monetary limits prescribed above. Filing of appeal in such cases is to be decided on merits of the case.

10.

This instruction will apply retrospectively to pending appeals and appeals to be filed henceforth in High Courts/ Tribunals. Pending appeals below the specified tax limits in para 3 above may be withdrawn/ not pressed. Appeals before the Supreme Court will be governed by the instructions on this subject, operative at the time when such appeal was filed.”

4.

It is not in dispute that the Board’s instruction or directions issued to the income-tax authorities are binding on those authorities, therefore, the Department should have withdrawn/ not pressed the present Appeal, in view of the aforesaid instructions since the tax effect in the instant Appeal is less than the amount of Rs. 10 lacs, prescribed in the above said CBDT’s Instructions.

5.

Keeping in view the CBDT Instruction No. 21/2015 dated 10th December, 2015, we are of the view that the Revenue should have withdrawn/ not pressed the instant appeal before the Tribunal. We are also of the view that the said Instructions are applicable for the pending appeals and appeals to be filed henceforth in Tribunal. Accordingly, the Revenue’s Appeal is dismissed.

6.

In the result, Appeal filed by the Revenue Stands dismissed.

Order pronounced in the Open Court on 05/02/2016.

More judgments on Section 195

All 2,836 judgments and leading authorities on Section 195 →

Recent GST High Court judgments

Search GST case law →