DCIT 10(3), MUMBAI vs. UTI TECHNOLOGY SERVICES .LTD, NAVI MUMBAI

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ITA 7174/MUM/2013Status: DisposedITAT Mumbai21 March 2016AY 2009-104 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 and the assessee's cross-objection. This was based on the CBDT's circular which stipulated monetary limits for filing appeals.

What were the facts?

The Revenue filed an appeal against the deletion of an addition made under Section 14A by the Assessing Officer. The assessee filed a cross-objection.

What were the issues?

Whether the Revenue's appeal should be dismissed based on the monetary limits prescribed by the CBDT circular for filing appeals before the ITAT.

Which sections of the Income-tax Act were involved?

Section 14A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “F” BENCH, MUMBAI

Before: SHRI C.N. PRASAD & SHRI RAMIT KOCHAR

Hearing: 22.03.2016Pronounced: 22.03.2016

Heard together (2 matters)

I.TA No. 7174/Mum/2013
C.O. No. 24/Mum/2015

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

O R D E R PER BENCH: The appeal is filed by the Revenue and the Cross objection is filed by the assessee are preferred against the order of the Ld.

1.

“1. On the facts and in the circumstances of the case and in law, the Ld. CIT(A) erred in deleting addition made by Assessing Officer U/s 14A r.w. Rule 8D.”

3.

Before going into the merits of the case, we consider CBDT’s latest instructions vide Circular No.21/2015 dated 10/12/2015, the relevant portion of which read as under:- “ Circular No. 21/2015 F No 279/Misc. 142/2007-ITJ (Pt) Government of India Ministry of Finance Department of Revenue Central Board Direct Taxes New Delhi the 10th December, 2015 Subject: Revision of monetary limits for filing of appeals by the Department before Income Tax Appellate Tribunal and High Courts and SLP before Supreme Court - measures for reducing litigation - Reg –

Reference is invited to Board's instruction No 5/2014 dated 10.07.2014 wherein monetary limits and other conditions for filing departmental appeals (in Income-tax matters) before Appellate Tribunal and High Courts and SLP before the Supreme Court were specified.

2.

In supersession of the above instruction, it has been decided by the Board that departmental appeals may be filed on merits before Appellate Tribunal and High Courts and SLP before the Supreme Court keeping in view the monetary limits and conditions specified below.

3. Henceforth, appeals/ SLPs shall not be filed in cases where the tax effect does not exceed the monetary limits given hereunder: -

3 C.O. No. 24/M/15 S. Appeals in Income-tax Monetary Limit No 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.”

4.

It is further clarified by the Board in its circular that these instructions will apply retrospectively to pending appeals and appeals to be filed henceforth in High Courts and Tribunals. It is also made clear that pending appeals below the monitory limits fixed in para-3 above may be withdrawn or not pressed.

5.

In the case in hand, the total demand as per CIT(A)’s order is less than the amount of Rs. 10,00,000/-, which is below the monetary limits as mentioned in CBDT Circular dated 10.12.2015 (supra). Following the same, this appeal of the Revenue is dismissed.

6.

Since the appeal filed by the Revenue is dismissed, the Cross objection filed by the assessee become infructuous, therefore the same is also dismissed.

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