ITO 22(3)(4), NAVI MUMBAI vs. SURAYAKANT RATANPAL, NAVI MUMBAI

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ITA 3340/MUM/2013Status: DisposedITAT Mumbai06 January 2016AY 2008-093 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 tax effect of the disputed amount was below the monetary limit prescribed by CBDT Circular No. 21 of 2015 for filing appeals before the ITAT. Therefore, the appeal was not maintainable.

What were the facts?

The Revenue appealed against the CIT(A)'s order which allowed relief to the assessee on a cash deposit. The disputed amount was Rs. 14,63,450/-.

What were the issues?

Whether the Revenue's appeal is maintainable before the ITAT based on the monetary limit prescribed by CBDT circulars.

Which sections of the Income-tax Act were involved?

Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCHES “E”, MUMBAI

Before: SHRI JASON P. BOAZ (AM) & SHRI RAM LAL NEGI (JM)

For Appellant: Shri. Vivek Ojha
For Respondent: Shri. Malay Shah
Hearing: 06/01/2016Pronounced: 06/01/2016

The aforesaid appeal has been filed by the Revenue against impugned order dated 06/02/2013 passed by the CIT(A)-33, Mumbai in respect of the order of assessment passed u/s 143(3) for the assessment year 2008-09, on the following grounds:-

1) "On the facts and circumstances of the case and in law, the Ld.CIT(A) erred in taking the cash deposit as suppressed sales/ undisclosed turnover of the assessee and allowed relief to the assessee of Rs. 13,30,227/- out of cash deposit of Rs. 14,63,450/- though the source of cash deposit was not explained during assessment proceedings nor during appellate proceedings. The same cannot be said to be suppressed sales/ undisclosed turnover and hence the CIT(A)’s decision is not acceptable."

2) The appellant prays that the order of Ld. CIT(A) on the above grounds be reversed and that of the Assessing Officer be restored.

3) The appellant craves leave to amend or alter any grounds or add a new ground which may be necessary.

2.

At the outset, it is noticed that, the disputed issue is only for Rs. 14,63,450/- and the tax effect on this amount is much below the specified monetary limit of Rs. 10 lakhs. As per the latest CBDT Circular No. 21 of 2015, dated 10th December, 2015, new guidelines of monetary limit for filing of appeals by the Department has been issued, whereby the tax effect for filing of appeal before the ITAT has been prescribed at Rs. 10 lakhs. In the said Circular, it has been specifically clarified that the said instruction will apply retrospectively to all the pending appeals. Accordingly, the appeal filed by the revenue is not maintainable and is dismissed in limine.

Order pronounced in the open court on 6th January, 2016

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