Commissioner of Customs v. Indian Oil Corporation Ltd.

ACIT, Cir-30, Kolkata vs. Sri Avijit Barman, Kolkata

In the result, the appeal by the Revenue is dismissed

Bench: Shri S. S. Godara, Jm & Dr. A.L. Saini, Am Acit, Cir-30, Kolkata Vs. Sri Avijit Barman

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S. S. GODARA, JM & DR. A.L. SAINI, AM ACIT, Cir-30, Kolkata Vs. Sri Avijit Barman 13, Jamir Lane, Gariahat Mall 2, Gariahat Road (South), Aayakar Bhawan Basement, Kolkata – 700 019. Dakshin, Kol-68. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AEUPB 9750 Q (अपीलाथ" /Appellant) (""यथ" / Respondent) .. Appellant by : Shri Robin Choudhury, Addl. CIT, Sr. DR Respondent by : None सुनवाई क" तार"ख / Date of Hearing : 29/11/2018 घोषणा क" तार"ख/Date of Pronouncement: 29/11/2018 आदेश / O R D E R Per Dr. A. L. Saini, AM: The captioned appeal filed by the Reven…

DCIT, Circle-4(2), Kol., Kolkata vs. M/S the Bormah Jan Tea Co.(1936) Limited, Kolkata

In the result, the appeal by the Revenue is dismissed

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M. Balaganesh, Am] I.T.A. No. 2369/Kol/2017 Assessment Year: 2013-14

…he CBDT Circular No.3/2018 referred to above. 5. It is a settled law that the Circulars issued by CBDT are binding on the Revenue. This position was confirmed by the Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd. reported in 267 ITR 272 wherein their Lordships examined the earlier decisions of the Apex Court with regard to binding nature of the Circular and laid down that when a circular issued by the Board remains in operation then the Revenue is bound by it and cannot be allowed to plead that it is not valid or that it is contrary to the terms of the statute. 5.1. In the even…

ITO, Ward - 27(2), Haldia vs. Sri Sabyasachi Pradhan, Purba Medinipur

In the result, the appeal filed by the Revenue is dismissed

Bench: Shri S. S. Godara, Jm & Dr. A.L. Saini, Am Ito, Wd-27(2), Haldia Vs. Sri Sabyasachi Pradhan Aayakar Bhawan Haldia, 2Nd Floor, S/O- Satyaranjan Pradhan, Vill- Sibalaya Road, P.O-Digha Costal Khanjanchak, Basudebpur, Haldia- 721602 Mohana, Purba Medinipur – (W.B.) 721428. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aoypp 0811 J (अपीलाथ" /Appellant) (""यथ" / Respondent) ..

…IN THE INCOME TAX APPELLATE TRIBUNAL “D”, BENCH KOLKATA BEFORE SHRI S. S. GODARA, JM & DR. A.L. SAINI, AM ITO, Wd-27(2), Haldia Vs. Sri Sabyasachi Pradhan Aayakar Bhawan Haldia, 2nd Floor, S/o- Satyaranjan Pradhan, Vill- Sibalaya Road, p.O-Digha Costal Khanjanchak, Basudebpur, Haldia- 721602 Mohana, Purba Medinipur – (W.B.) 721428. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AOYPP 0811 J (अपीलाथ" /Appellant) (""यथ" / Respondent) .. Appellant by : Shri Kapil Mondal, Addl. CIT, Sr. DR Respondent by : None सुनवाई क" तार"ख / Date of Hearing : 26/09/2018 घोषणा क" तार"ख/Date of Pronouncement: 14/11/2018 आदेश / O R D E R P…

ACIT, CC- 4(2), Kolkata vs. M/S. X-Tronics Marketing Private Limited, Kolkata

Bench: Hon’Ble Shri S.S. Godara, Jm] I.T.A No. 1574/Kol/2018 Assessment Year : 2013-14 Acit, Cc-4(2), Kolkata -Vs- M/S X-Tronics Marketing Pvt. Ltd. [Pan: Aaacx 0406 E ] (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH : KOLKATA [Before Hon’ble Shri S.S. Godara, JM] I.T.A No. 1574/Kol/2018 Assessment Year : 2013-14 ACIT, CC-4(2), Kolkata -vs- M/s X-Tronics Marketing Pvt. Ltd. [PAN: AAACX 0406 E ] (Appellant) (Respondent) For the Appellant : Shri Saurav Kumar, Addl. CIT For the Respondent : Shri Vikash Surana, FCA Date of Hearing : 06.11.2018 Date of Pronouncement : 06.11.2018 ORDER 1. This appeal by the Revenue for assessment year 2013-14 is directed against the order of the Commissioner of Income Tax(Appeals)-3, Kolkata [in short the CIT(A)] in Appeal No. 2007/CIT(A)…

D.C.I.T., Circle-4(2), Kolkata vs. Smt. Madhu Neotia, Kolkata

In the result, the appeal of the Revenue is dismissed

Bench: Shri P.M. Jagtap, Vice-(Kz) & Shri Satbeer Singh Godara

…d in the said circular per se. We also find that this circular makes it very clear that the revised monetary limits shall apply retrospectively to pending appeals as well. Hon’ble apex court in Commissioner of Customs vs Indian Oil Corporation Ltd reported in 267 ITR 272 (SC) has settled the law that CBDT’s circulars are very much binding on revenue authorities. We thus hold that this Revenue’s appeal deserves to be dismissed in terms of low tax effect. We make it clear that it shall be very much open for the Revenue to seek necessary rectification in case it is found that this appeal involves operation of except…

ACIT, Cir-1, Jalpaiguri vs. Smt Sushila Devi Agarwala, Siliguri

Appeal is dismissed for involving lower than the prescribed minimum tax effect

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2011-12 Acit, Circle-1, V/S. Smt. Sushila Dvi Agarwala, Ground Floor, Mangal Palace, Ram C.R.Buildng, Race Krishna Road, Ashrampara, Course Para Naya Siliguri-734001 Busti, Jalpaiguri- [Pan No.Acrpa 8812 B] 735101 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Saurabh Kumar, Addl. Cit-Sr-Dr अपीलाथ" क" ओर से/By Appellant None ""यथ" क" ओर से/By Respondent 11-10-2018 सुनवाई क" तार"ख/Date Of Hearing 12-10-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Revenue’S Appeal For Assessment Year 2011-12 Arises Against The Commissioner Of Income Tax (Appeals)-Jalpaiguri’S Order Dated 27.02.2015, Passed In Case No.04/Cit(A)/Jal/2014-15, Deleting Deemed Dividend Addition Of ₹34,29,340/-, In Proceedings U/S. 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Case Called Twice. None Appear At The Assessee’S Behest. It Is Accordingly Proceeded Ex Parte. 2. It Is Seen At The Outset That The Tax Effect On The Disputed Additions Before Us Is Less Than Rs. 20 Lacs In Cases I.E. Less Than The Prescribed Revised Threshold Limit In Cbdt’S Latest Circular No. 3/2018 Dated

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2011-12 ACIT, Circle-1, V/s. Smt. Sushila Dvi Agarwala, Ground Floor, Mangal Palace, Ram C.R.Buildng, Race Krishna Road, Ashrampara, Course Para Naya Siliguri-734001 Busti, Jalpaiguri- [PAN No.ACRPA 8812 B] 735101 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Saurabh Kumar, Addl. CIT-SR-DR अपीलाथ" क" ओर से/By Appellant None ""यथ" क" ओर से/By Respondent 11-10-2018 सुनवाई क" तार"ख/Date of Hearing 12-10-2018 घोषणा क" ता…

I.T.O., W-12(2), Kolkata vs. M/S Eastern Engineering & Technologies Pvt. Ltd., Kolkata

Appeal is dismissed for involving lower than the prescribed minimum tax effect

Bench: Shri S.S.Godara & Dr. A.L. Saini

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member ITA No.1978/Kol/202016 Assessment Year :2012-13 Income Tax Officer, V/s. M/s Eastern Engineering & Ward-12(2), 7th Technologies Pvt. Ltd. Floor, P-7, 3B, Hindustan Park, Chowringhee Square, Kolkata-700029 Aayakar Bhawan, [PAN No.AABCE 2336 H] Kolkata-700 069 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Saurabh Kumar, Addl. CIT-SR-DR अपीलाथ" क" ओर से/By Appellant Shri S.M. Surana, Advocate ""यथ" क" ओर से/By Respondent 09-10-2018 सुनव…

ITO, Ward- 35(1), Kolkata vs. M/S. Pratap Chand Kochar (HUF), Kolkata

In the result, the appeal filed by the Revenue is dismissed

Bench: Shri A.T. Varkey, Jm & Dr. A.L. Saini, Am Ito, Wd-35(1), Kolkata Vs. Pratap Chand Kochar (Huf)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI A.T. VARKEY, JM & DR. A.L. SAINI, AM ITO, Wd-35(1), Kolkata Vs. Pratap Chand Kochar (HUF) 4t h Floor, 1, Bonfield Lane, 7th Floor, 110, Shanti Pally, E.M Bye-pass, Kolkata – 1. Kolkata – 700 107. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACHP 6883 N (अपीलाथ" /Appellant) (""यथ" / Respondent) .. Appellant by : Shri Sanjit Kr. Das, Addl. CIT, Sr. DR Respondent by : Shri Siddharth Agarwal, Advocate सुनवाई क" तार"ख / Date of Hearing : 18/09/2018 घोषणा क" तार"ख/Date of Pronouncement: 03/10/2018 आदेश / O R D E R Per Dr. A. L. Saini, AM: The captioned a…

ITO, WD-36(2), Kolkata vs. Smt Shanti Devi, Kolkata

In the result, the appeal by the Revenue is dismissed

Bench: Hon’Ble Shri S.S. Godara, Jm & Shri M.Balaganesh, Am ] I.T.A No. 1313/Kol/2015 Assessment Year : 2008-09 Ito, Ward-36(2), Kolkata -Vs- Smt. Shanti Devi [Pan: Albpd 0630 M ] (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : KOLKATA [Before Hon’ble Shri S.S. Godara, JM & Shri M.Balaganesh, AM ] I.T.A No. 1313/Kol/2015 Assessment Year : 2008-09 ITO, Ward-36(2), Kolkata -vs- Smt. Shanti Devi [PAN: ALBPD 0630 M ] (Appellant) (Respondent) For the Appellant : Shri Robin Choudhury, Addl. CIT Sr. DR For the Respondent : S. S. Gupta, FCA Date of Hearing : 03.10.2018 Date of Pronouncement : 03.10.2018 ORDER Per M.Balaganesh, AM 1. This appeal by the Revenue arises out of the order of the Learned Commissioner of Income Tax(Appeals)-10, Kolkata [in short the ld CIT(A)] in Appeal No.…

ITO, WD-13(1), Kolkata vs. M/S. Elcon Estate Pvt. Ltd., Kolkata

In the result, appeal of assessee is partly allowed and that of the revenue is dismissed

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

…he CBDT Circular No.3/2018 referred to above. 5. It is a settled law that the Circulars issued by CBDT are binding on the Revenue. This position was confirmed by the Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd. reported in 267 ITR 272 wherein their Lordships examined the earlier decisions of the Apex Court with regard to binding nature of the Circular and laid down that when a circular issued by the Board remains in operation then the Revenue is bound by it and cannot be allowed to plead that it is not valid or that it is contrary to the terms of the statute. Elcon Estate Pvt.…

M/S. Elcon Estate Pvt. Ltd., Howrah vs. ITO, Ward 13(1), Kolkata

In the result, appeal of assessee is partly allowed and that of the revenue is dismissed

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

…he CBDT Circular No.3/2018 referred to above. 5. It is a settled law that the Circulars issued by CBDT are binding on the Revenue. This position was confirmed by the Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd. reported in 267 ITR 272 wherein their Lordships examined the earlier decisions of the Apex Court with regard to binding nature of the Circular and laid down that when a circular issued by the Board remains in operation then the Revenue is bound by it and cannot be allowed to plead that it is not valid or that it is contrary to the terms of the statute. Elcon Estate Pvt.…

ITO, Ward - 27(4), Haldia, Purba Midnapur vs. Aainul Mallick, Purba Midnapur

Appeal is dismissed for involving lower than the prescribed minimum tax effect

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm ] Assessment Year : 2011-12

…d in the said circular per se. We also find that this circular makes it very clear that the revised monetary limits shall apply retrospectively to pending appeals as well. Hon’ble apex court in Commissioner of Customs vs Indian Oil Corporation Ltd reported in 267 ITR 272 (SC) has settled the law that CBDT’s circulars are very much binding on revenue authorities. We thus hold that this Revenue’s appeal deserve to be dismissed in terms of low tax effect. We make it clear that it shall very much open for the Revenue to seek necessary rectification in case it is found that any of these appeals involve operations of e…

ITO, WD-3(2), Suri, Birbhum vs. Sri Swapan Kumar Chakraborty, Birbhum

In the result, the appeal by the Revenue is dismissed

Bench: Hon’Ble Shri M.Balaganesh, Am & Shri S.S. Viswanethra Ravi, Jm ] I.T.A No. 685/Kol/2016 Assessment Year : 2010-11 Ito, Ward-3(2), Kolkata -Vs- Sri Swapan Kumar Chakraborty [Pan: Adipc 2431 J ] (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri M.Balaganesh, AM & Shri S.S. Viswanethra Ravi, JM ] I.T.A No. 685/Kol/2016 Assessment Year : 2010-11 ITO, Ward-3(2), Kolkata -vs- Sri Swapan Kumar Chakraborty [PAN: ADIPC 2431 J ] (Appellant) (Respondent) For the Appellant : Shri A. Bhattacharjee, Addl. CIT For the Respondent : Shri M. D. Shah, AR Date of Hearing : 12.09.2018 Date of Pronouncement : 14.09.2018 ORDER Per M.Balaganesh, AM 1. This appeal by the Revenue arises out of the order of the Learned Commissioner of Income Tax(Appeals)-Burdwan [in short the ld CIT(A)] in…

ITO, WD-37(2), Kolkata vs. Md. Kamaluddin Khan, Kolkata

In the result, the appeal by the Revenue is dismissed

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M. Balaganesh, Am]

…he CBDT Circular No.3/2018 referred to above. 5. It is a settled law that the Circulars issued by CBDT are binding on the Revenue. This position was confirmed by the Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd. reported in 267 ITR 272 wherein their Lordships examined the earlier decisions of the Apex Court with regard to binding nature of the Circular and laid down that when a circular issued by the Board remains in operation then the Revenue is bound by it and cannot be allowed to plead that it is not valid or that it is contrary to the terms of the statute. 5.1. In the even…

ACIT, Circle-15(1), Kolkata vs. Power Max (I) Pvt. Ltd., Kolkata

In the result, the appeal by the Revenue is dismissed

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M. Balaganesh, Am]

…he CBDT Circular No.3/2018 referred to above. 5. It is a settled law that the Circulars issued by CBDT are binding on the Revenue. This position was confirmed by the Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd. reported in 267 ITR 272 wherein their Lordships examined the earlier decisions of the Apex Court with regard to binding nature of the Circular and laid down that when a circular issued by the Board remains in operation then the Revenue is bound by it and cannot be allowed to plead that it is not valid or that it is contrary to the terms of the statute. 5.1. In the even…

ACIT, Circle-49, Kolkata vs. Deo Kumar Saraf, Kolkata

In the result, the appeal by the Revenue is dismissed

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

…he CBDT Circular No.3/2018 referred to above. 5. It is a settled law that the Circulars issued by CBDT are binding on the Revenue. This position was confirmed by the Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd. reported in 267 ITR 272 wherein their Lordships examined the earlier decisions of the Apex Court with regard to binding nature of the Circular and laid down that when a circular issued by the Board remains in operation then the Revenue is bound by it and cannot be allowed to plead that it is not valid or that it is contrary to the terms of the statute. 5.1. In the even…

ACIT, Circle -1(1), Kolkata vs. Shri Debashish Samanta, Howrah

In the result, the appeal filed by the Revenue is dismissed

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am Acit(It), Circle-1(1), Kolkata Vs. Shri Debashish Samanta

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI A. T. VARKEY, JM & DR. A.L. SAINI, AM ACIT(IT), Circle-1(1), Kolkata Vs. Shri Debashish Samanta Aayakar Bhawan, Poorva, 110, Shantipally, Amta, Bankura, Howrah – Kolkata – 700 107. 711303. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : BNGPS 8205 K (अपीलाथ" /Appellant) (""यथ" / Respondent) .. Appellant by : Shri N. B. Som, Addl. CIT, Sr. DR Respondent by : Shri Akash Mansinka, Advocate सुनवाई क" तार"ख / Date of Hearing : 30/08/2018 घोषणा क" तार"ख/Date of Pronouncement: 04/09/2018 आदेश / O R D E R Per Dr. A. L. Saini, AM: The captioned appeal filed by…

ACIT, Central Circle-1(2), Kolkata vs. M/S Fort Project Pvt.Ltd, Kolkata

In the result, the appeal filed by the Revenue is dismissed

Bench: Shri S. S. Godara, Jm & Dr. A.L. Saini, Am Acit, Circle-1(2), Kolkata Vs. M/S. Fort Project Pvt. Ltd.

…IN THE INCOME TAX APPELLATE TRIBUNAL “D”, BENCH KOLKATA BEFORE SHRI S. S. GODARA, JM & DR. A.L. SAINI, AM ACIT, Circle-1(2), Kolkata Vs. M/s. Fort Project Pvt. Ltd. C.C.-1(2), Room No.310, 3rd Floor, Aayakar 7/1A, Hazra Road, Kolkata – 700 Bhawan, Poorva, 110, Shantipally, Kolkata – 026. 700 107. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACF 3620 N (अपीलाथ" /Appellant) (""यथ" / Respondent) .. Appellant by : Shri Robin Choudhury, Addl. CIT Respondent by : Shri S. M. Surana, Advocate सुनवाई क" तार"ख / Date of Hearing : 16/08/2018 घोषणा क" तार"ख/Date of Pronouncement: 04/09/2018 आदेश / O R D E R Per Dr. A. L. Saini…

I.T.O., Ward-12(2), Kolkata vs. M/S Touchstone Dealtrade Pvt. Ltd., Kolkata

In the result, the appeal filed by the Revenue is dismissed

Bench: Shri A.T. Varkey, Jm & Dr. A.L. Saini, Am Ito, Wd-12(2), Kolkata Vs. M/S. Touchstone Dealtradesnts Pvt. Ltd. Aayakar Bhawan, P-7, Chowringhee Square, 58A, Raja Basant Roy Road, Kolkata – 700 069. Kolkata – 700 029. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadct 7503 R (अपीलाथ" /Appellant) (""यथ" / Respondent) .. Appellant By : Shri A. Bhattacharjee, Addl. Cit Respondent By : Shri S. Agarwal, Advocate सुनवाई क" तार"ख / Date Of Hearing : 18/07/2018 घोषणा क" तार"ख/Date Of Pronouncement: 04/09/2018 आदेश / O R D E R Per Dr. A. L. Saini, Am: The Captioned Appeal Filed By The Revenue Pertaining To Assessment Year 2012-13, Are Directed Against An Order Passed By Ld. Commissioner Of Income Tax (Appeals)-4, Kolkata, Dated 26.08.2016. 2. At The Outset, It Was Brought To Our Notice By The Ld. Ar That The Appeal Preferred By The Revenue Is Struck By The New Circular Of Cbdt I.E. Circular No. 3/2018 Dated 11.07.2018, Wherein The Cbdt Has Directed The Department To Withdraw/Not Press The Appeal, Before The Income Tax Appellate Tribunal (Itat), If The Tax Effect Is Less Than Rs.20 Lacks. The Cbdt Has Issued Circular No. 3/2018 Dated 11.07.2018, Whereby The Monetary Limits For Filing Of Appeals By The Department Before Income Tax Appellate Tribunal & High Courts & Slp Before Supreme Court Have Been Increased As A Measure For Reducing Litigation. The Revised Monetary Limits Laid Down In Para-3 Of This Circular & The Manner Of Computing Tax Effect As Laid Down In Para-4 Of This Circular Are As Follows: “3 . Henceforth, Appeals/ Slps Shall Not Be Filed In Cases Where The Tax Effect Does Not Exceed The Monetary Limits Given Hereunder: Sl. No. Appeals/Slp’S In Income-Tax Matters Monetary Limit (In Rs) 1. Before Appellate Tribunal 20,00,000/- 2. Before High Court 50,00,000/- 3. Before Supreme Court 1,00,00,000/-

…IN THE INCOME TAX APPELLATE TRIBUNAL “D”, BENCH KOLKATA BEFORE SHRI A.T. VARKEY, JM & DR. A.L. SAINI, AM ITO, Wd-12(2), Kolkata Vs. M/s. Touchstone Dealtradesnts Pvt. Ltd. Aayakar Bhawan, P-7, Chowringhee Square, 58A, Raja Basant Roy Road, Kolkata – 700 069. Kolkata – 700 029. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AADCT 7503 R (अपीलाथ" /Appellant) (""यथ" / Respondent) .. Appellant by : Shri A. Bhattacharjee, Addl. CIT Respondent by : Shri S. Agarwal, Advocate सुनवाई क" तार"ख / Date of Hearing : 18/07/2018 घोषणा क" तार"ख/Date of Pronouncement: 04/09/2018 आदेश / O R D E R Per Dr. A. L. Saini, AM: The captioned ap…

DCIT, Cir-10(1), Kolkata vs. M/S Akzo Nobel Coatings India Pvt. Ltd., Kolkata

In the result, both the appeals by the Revenue are dismissed

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

…he CBDT Circular No.3/2018 referred to above. 5. It is a settled law that the Circulars issued by CBDT are binding on the Revenue. This position was confirmed by the Apex Court in the case of Commissioner of Customs vs Indian Oil Corporation Ltd. reported in 267 ITR 272 wherein their Lordships examined the earlier decisions of the Apex Court with regard to binding nature of the Circular and laid down that when a circular issued by the Board remains in operation then the Revenue is bound by it and cannot be allowed to plead that it is not valid or that it is contrary to the terms of the statute. 5.1. In the even…