DCIT CIR 3(3), MUMBAI vs. R.T. EXPORTS LTD, MUMBAI

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ITA 3721/MUM/2012Status: DisposedITAT Mumbai10 February 2016AY 1998-993 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted that the tax effect on the disputed issue was below Rs. 10 lakhs, which is the revised monetary limit for filing appeals as per CBDT Circular No. 21 of 2015. This circular also applies to pending appeals.

What were the facts?

The Revenue appealed against an order allowing the assessee's appeal regarding the reopening of assessment. The assessee argued that the tax effect of the disputed issue was below the monetary limit for filing appeals to the Tribunal.

What were the issues?

The primary issue was the maintainability of the Revenue's appeal before the Tribunal due to the low tax effect, considering the CBDT's revised monetary limits for appeals.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

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Income Tax Appellate Tribunal, MUMBAI BENCH “D”, MUMBAI

Before: SHRI AMIT SHUKLA & SHRI RAMIT KOCHAR

For Appellant: Shri B S Bist

ORDER अिमत शु�ला : �या. स.: PER AMIT SHUKLA, JM: The aforesaid appeal has been filed by the revenue against impugned order dated 16.01.201s, passed by CIT(A)-7, Mumbai for the quantum of assessment passed u/s 143(3)/147 for the assessment year 1998-99 on the following grounds of appeal: 1. "Whether on the facts and circumstances of the case and in law, the learned CIT(A) was right in holding that the re- opening of assessment was clue to mere change of opinion and therefore bad in law, without appreciating the fact that the assessment was re-opened in view of clear position of law regarding taxability of interest expense wrongly claimed in respect of Capital Work in progress."

1.

2. 'Whether on the facts and circumstances of the case and in law, the learned CIT(A) was right in allowing assessee's appeal by placing reliance on the Hon'ble Apex Court's decision in the case of Kelvinator of India Ltd. (320 ITR 561) without appreciating the fact that there was no change of opinion in this case and looking to the nature of expenditure incurred there is only one opinion possible on the available facts, that is the expenditure claimed is nothing but Capital

2 M/s R T Exports Ltd Revenue expenditure."

3. "Whether on the facts and circumstances of the case and in law, the Revenue is bound to accept the cases in which clear- cut violation of provisions of the Act is established, only on the ground that a regular assessment was completed earlier?"

4(a). 'Whether on the facts and circumstances of the case and in Jaw, the learned CIT(A) has failed to appreciate that re- opening of the assessment was not (lone in view of the Revenue Audit Objection per se but in view of the clear position of law regarding taxability of interest expense wrongly claimed in respect of Capital Work-in-progress."

4(b). "Without prejudice to the above, whether on the facts and circumstances of the case and in law, the learned CIT(A) has failed to appreciate that reopening of the assessment was done for the purpose of taking remedial action in accordance with the instructions laid down by the Board in instruction no. 9/2006, dated 07.11.2006."

2.

At the time of hearing Ld. Counsel for the assessee, at the outset, submitted that the tax effect on the disputed issue as raised in the grounds of appeal

by the Department is less than Rs. 10 lakhs. Therefore, the said appeal is not maintainable. He also gave the following working of tax effect:- Sr.No. Particulars Amount

1. Relief allowed by CIT(A) 7,48,738

2. Income under dispute 7,48,738

3. Tax @ 33.99% on Sr. No.2 (Tax 30% on Total Income + 10% Surcharge + 3% Education and Higher Education Cess) 2,54,496 which fact has been admitted by the Ld. DR also. Now in the wake of CBDT’s Circular No. 21 of 2015 dated 10.12.2015, the monetary limit prescribed for fling of appeal before the Tribunal is Rs. 10 lakhs. Further it has also been clarified that this circular will apply on pending appeals also which is evident from para 10 of the impugned Circular, which reads as under:- “10. This instruction will apply retrospectively to pending 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 3 M/s R T Exports Ltd governed by the instructions on this subject, operative at the time when such appeal was filed”.

Thus, the appeal of the revenue is treated as dismissed as non- maintainable.

3.

In the result, appeal of the revenue stands dismissed. Order pronounced in the open court on 10th February, 2016.

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