ACIT, NEW DELHI vs. SMT. USHA KAPOOR, NEW DELHI

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

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

The Department has filed this Appeal and Assessee has filed the Cross Objection which is emanate from the Order dated 12.11.2012 of Ld. CIT(A)-XXVII, New Delhi pertaining to assessment year 2009-10. The grounds raised in the revenue’s appeal reads as under:-

“1. On the facts and in the circumstances of the case the ld. CIT(A) had erred in deleting addition of Rs. 30.50 lacs u/s. 68 of the I.T. Act made by the AO when the genuineness and creditworthiness of the two parties namely Shri Avinashi Lal Sachdeva and Smt. Soma Rani are not proved.

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. 30.50 lacs 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 (in S No Appeals in Income-tax matters 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 Pending appeals below the specified tax limits in para 3 above may be withdrawn/ not pressed.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issued to the income- tax authorities are binding on those authorities, therefore, the Department should have withdrawn/ not pressed the present Appeal, in view of the aforesaid instructions since the tax effect in the instant Appeal is less than the amount of Rs. 10 lacs,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. Keeping in view the CBDT Instruction No. 21/2015 dated 10th December, 2015, 5. 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. ASSESSEE’S CROSS OBJECTION 6. As far as Assessee’s Cross Objection is concerned, the same is only supportive the Ld. CIT(A)’s order. Since we have dismissed the Appeal of the Revenue as aforesaid, hence, the Cross Objection filed by the Assessee has become infructuous and dismissed as such. 7. In the result, the Revenue’s Appeal as well as Assessee’s Cross Objection stand dismissed. Order pronounced in the Open Court on 03/02/2016.