DCIT., CIR.-3(1), MUMBAI vs. CORUS INTERNATIONAL INDIA PVT. LTD., MUMBAI

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ITA 1442/MUM/2012Status: DisposedITAT Mumbai06 January 2016AY 2008-094 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 appeal was not maintainable as the tax effect was below the prescribed monetary limit. Following the CBDT circular, the appeal was dismissed as not pressed.

What were the facts?

The Revenue filed an appeal against the deletion of a transfer pricing adjustment by the CIT(A). The assessee argued that the tax effect of the disputed issue was below the monetary limit prescribed by a CBDT circular for filing appeals.

What were the issues?

Whether the Revenue's appeal is maintainable given the tax effect is below the prescribed monetary limit for appeals to the ITAT as per CBDT circulars.

Which sections of the Income-tax Act were involved?

Section 92C(2),Section 268A(1)

AI-generated summary — verify with the full judgment below

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

Before: SHRI AMIT SHUKLA & SHRI RAMIT KOCHAR

For Appellant: Shri N K Chand

ORDER अिमत शु�ला : �या. स.: PER AMIT SHUKLA, JM: The aforesaid appeal has been filed by the revenue against impugned order dated 09.12.2011, passed by CIT(A)-15, Mumbai for the quantum of assessment passed u/s 143(3) for the assessment year 2008-09 on the following grounds of appeal: “1. On the facts and circumstances of the case and in law, the Ld. CIT(A) erred in deleting the addition of Rs.20,42,820/- made by the way of transfer pricing adjustment, without appreciating the fact that the TP adjustment worked out by the assessee was not in accordance with the provisions of section 92C(2) of the I.T. Act.

1.

2. Whether on the facts and in the circumstances of the case and in law the assessee is entitled to benefit of 5% margin as per section 92C(2) even in cases where the price at which the international transaction has actually been undertaken is found to outside the 5% band.

2 M/s Corus International India Pvt Ltd, (Now known as Tata Steel International (India) Ltd.)

3.

Whether on the facts and in the circumstances of the case and in law, the assessee is entitled to benefit of 5% margin even in cases where only on price has been determined.

4. The appellant prays that the order of CIT(A) on the above ground be set aside and that of Assessing Officer be restored”.

2.

At the outset, the Ld. Counsel for the assessee, Shri F V Irani, submitted that the tax effect on the disputed issue is only Rs. 6,94,354/-, which is much below the prescribed monetary limit of Rs. 10 lakhs in terms of latest CBDT Circular No. 21 of 2015 dated 10.12.2015. The said circular has been specifically made applicable retrospectively that is to pending appeals also. Thus, the appeal of the revenue should be treated as dismissed as withdrawn.

3. On the other hand, Ld. CIT DR Shri N K Chand, submitted that in the grounds of appeal, the revenue has challenged the very illegality of the relief allowed, because the standard deduction of (±) 5% margin as per section 92C(2) has been amended retrospectively, therefore, order of the CIT(A) is bad in law. He further submitted that, he wants time to seek instruction for contesting this appeal.

4.

After considering the aforesaid submission, we find that, it is an admitted fact that the monetary limit on the disputed issue is much below the prescribed limit for filing of appeal before the Tribunal. Now as per the latest CBDT Circular No. 21 of 2015 dated 10th December, 2015, issued by the CBDT in pursuance of provisions contained u/s 268A(1), the monetary limit, prescribed for filing of the appeal by the Department before the Income-tax Appellate Tribunal is at Rs. 10 lakhs, that is, the tax affect for filing of appeal should not exceed the said monetary limit. This has been laid down in para 3 of the circular which reads as under:-

3 M/s Corus International India Pvt Ltd, (Now known as Tata Steel International (India) Ltd.) “3. Henceforth, appeals/SLPs shall not be filed in cases where the tax effect does not exceed the monetary limits given hereunder:-

S No Appeals in Income-tax matters Monetary Limit(in Rs) 1 Before Appellate Tribunal 10,00,000/- 2 Before High Court 20,00,000/- 3 Before Supreme Court 25,00,000/- It has further been clarified by the CBDT that the said instruction will apply retrospectively to the pending appeals also and such appeals should be either withdrawn or not pressed by the revenue. The relevant para 10 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 governed by the instructions on this subject, operative at the time when such appeal was filed”.

5.

As regards the contentions raised by the Ld. CIT DR, we are unable to accept his request as the CBDT Circular specifically provides that if tax limit is below 10 lakhs, then appeal should not be filed and if it has been filed then same has to be treated as not pressed. Exceptions to such rule has been provided in the Circular itself, which are admittedly not applicable in the present case at all. Hence, appeal filed by the revenue is dismissed as non- maintainable and as not pressed.

6.

Resultantly, the appeal filed by the revenue stands dismissed as not maintainable. Order pronounced in the open court on 6th January, 2016. Sd/- Sd/- (रिमत कोचर) (अिमत शु�ला) लेखा सद�य �याईक सद�य (RAMIT KOCHAR) (AMIT SHUKLA) ACCOUNTANT MEMBER JUDICIAL MEMBER Mumbai, Date: 6th January, 2016

4 M/s Corus International India Pvt Ltd, (Now known as Tata Steel International (India) Ltd.)

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