Income Tax Appellate Tribunal - Delhi
Acit, New Delhi vs M/S Laser Seight (India) Pvt. Ltd.,, New ... on 31 July, 2018
INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "A": NEW DELHI
BEFORE
SHRI AMIT SHUKLA, JUDICIAL MEMBER
AND
SHRI O.P. KANT, ACCOUNTANT MEMBER
ITA No.:- 4462/ Del/2015
Assessment Year: 2002-03
ACIT Laser Seight (India) Pvt. Ltd.
Circle-15(1), RZF-117/5, Sad Nagar-II,
New Delhi. Vs. Gali No. 40, Palam Colony
New Delhi.
PAN AAACL2024Q
(Appellant) (Respondent)
Department by: Shri Ravi Kant Gupta, Sr. DR
Assessee by : None
Date of Hearing 31/07/2018
Date of pronouncement 31/07/2018
ORDER
PER AMIT SHUKLA, J.M.
This is an appeal filed by the Revenue directed against the order of Ld. Commissioner of Income Tax (Appeals)-V, New Delhi dated 23.4.2015 pertaining to the assessment year 2002-03.
2. At the outset of the hearing itself, the ld. DR brought to our attention that CBDT vide Circular No.03/2018 dated 11th July 2018 has decided that the revenue would not prefer an appeal before the Tribunal if the tax effect is less than Rs.20 lakhs. Therefore, he pleaded that the appeal of the revenue be decided as per the instruction of the CBDT. Ld AR also reiterated same facts.
3. We have heard both the sides on the issue and perused the material. We find that the CBDT vide circular dated 11th July 2018 has revised the monetary limit for filing the appeal by the department before Income Tax Appellate Tribunal, Hon'ble High Courts and Hon'ble Supreme Court. The relevant para of the aforesaid circular is reproduced as under :-
"Hencef orth, appeals/ SLPs shall not be f iled in cases where the tax eff ect does not exceed the monetary limits given hereunder:
Appeals in Income-tax Monetary Limit (in S. No matter Rs) 1 Bef ore Appellate Tribunal 20,00,000/- 2 Bef ore High Court 50,00,000/- 3 Bef ore Supreme Court 1,00,00,000/-
It is clarif ied that an appeal should not be f iled merely because the tax eff ect 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. We find that the tax effect involves in the appeal of the Revenue is below Rs.20 lakhs. There is no dispute that the Board's instructions or directions issued to the Income-tax authorities are binding on those authorities, therefore, the Department should have withdrawn/not pressed the present appeal in view of the aforesaid instruction since the tax effect in the instant appeal is less than the amount of Rs.20 lakhs.
25. In view of the above, Circular No.3/2018 dated 10.07.2018 will apply to all pending appeals. Therefore the precedent, it is held that the appeal is not maintainable in the instant case as the tax effect is less than Rs.20 lakhs. Accordingly, it is held that appeal filed by the revenue is not maintainable.
6. In the result, appeals filed by the department is dismissed.
Order pronounced in the Open Court on 31st July, 2018.
sd/- sd/-
(O.P. KANT) (AMIT SHUKLA)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 31/07/2018
Veena
Copy forwarded to
1. Applicant
2. Respondent
3. CIT
4. CIT (A)
5. DR:ITAT
ASSISTANT REGISTRAR
ITAT, New Delhi
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