Income Tax Appellate Tribunal - Delhi
Hi Line Pens Pvt. Ltd., New Delhi vs Department Of Income Tax on 23 February, 2016
INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "C": NEW DELHI
BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER
AND
SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER
ITA No.1170/Del/2013
(Assessment Year:2001-02)
ACIT, Hi Line Pens Pvt. Ltd.,
Circle-12(1), 229, Okhla Industrial Estate,
New Delhi Vs. Phase-III,
New Delhi
PAN:AAACH2452E
(Appellant) (Respondent)
Assessee by : Sh.Robin Rawal, Sr. DR
Respondent by: Sh.M.P. Rastogi, Adv
Date of Hearing 04/01/2016
Date of pronouncement 23/02/2016
ORDER
PER PRASHANT MAHARISHI, A. M.
1. This appeal filed by the Department is directed against the order dated 02/09/2012 of ld CIT(A)-XXVII, New Delhi for the Assessment Year 2001-02.
2. At the outset of the hearing itself, the ld. AR brought to our attention that CBDT vide Circular No.21/2015 dated 10th December, 2015 has decided that the revenue would not prefer an appeal before the Tribunal if the tax effect is less than Rs.10 lakhs. Therefore, he pleaded that the appeal of the revenue be decided as per the instruction of the CBDT. Ld DR also reiterated same facts.
3. We have heard both the sides on the issue and perused the material. I find that the CBDT vide circular dated 10.12.2015 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 :-
"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 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 Page 2 of 2 It is clarified that an appeal should not be filed merely because the tax effect 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.10 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directions issued to the Income-tax authorities are binding on those authorities, therefore, the Department should have withdrawn/not pressed the present appeal in view of the aforesaid instruction sicne the tax effect in the instant appeal is less than the amount of Rs.10 lakhs.
5.1 In view of the above, Circular No.21 dated 10.12.2015 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.10 lakhs.
Accordingly, it is held that appeal filed by the revenue is not maintainable. Since the appeal of the revenue is not maintainable on account of low tax effect, therefore, the cross objection of the assessee becomes infractuous and accordingly dismissed.
6. In the result, appeals filed by the department is dismissed.
Order pronounced in the open court on 23/02/2016.
-Sd/- -Sd/-
(H.S.SIDHU) (PRASHANT MAHARISHI)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated:23/02/2016
A K Keot
Copy forwarded to
1. Applicant
2. Respondent
3. CIT
4. CIT (A)
5. DR:ITAT
ASSISTANT REGISTRAR
ITAT, New Delhi