Income Tax Appellate Tribunal - Delhi
Sumity Education Society, Faridabad vs Department Of Income Tax on 26 September, 2016
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'G', NEW DELHI
BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER
AND
SHRI O.P. KANT, ACCOUNTANT MEMBER
ITA No. 3017/Del/2011
Assessment Year: 2004-05
ACIT, vs. M/S SUMITY EDUCATION SOCIETY,
INCOME TAX, CIRLCE-II, DAYAL BAGH SURAJ KUND,
B-BLOCK, CGO COMPLEX, FARIDABAD
NH-IV, FARIDABAD
(PAN: AACTS6299P)
(Appellant) (Respondent)
Appellant by : Sh. N.K. BANSAL, SR. DR
Respondent by : SH. SANJAY KUMAR, ADV.
Date of Hearing : 26-09-2016
Date of Order : 26-09-2016
ORDER
PER H.S. SIDHU, J.M.
This appeal filed by the Department is directed against the Order dated 31.3.2011 of Ld. CIT(A), Faridabad pertaining to assessment year 2004-05 on the following grounds:-
i) On the facts and in the circumstances of the case, the Ld. CIT(A) has erred both, on facts and in law, in allowing the exemption of Rs. 27,36,327/- on account of excess of income over expenditure, which the AO has treated as business income in view of the fact the assessee society was engaged in carrying out activities other than the charity activities for which the registration u/s. 12AA as granted.2
ii) That the appellant craves for the permission to add, delete or amend the grounds of appeal before or at the time of hearing of appeal.
2. We have heard both the parties and perused the material on record. At the threshold, we find that the tax effect in the Revenue Appeals is less than Rs.10,00,000/-, therefore, the Department's Appeals are not maintainable, in view of the Circular No. 21/2015 dated 10th December, 2015 issued vide F.No. 279/Misc. 142/2007-ITJ (Pt.) by the CBDT. For the sake of convenience, the relevant para nos. 3 & 10 of the aforesaid CBDT's Circular are 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:
Monetary Limit
S No Appeals in Income-tax matters
(in Rs)
1 Before Appellate Tribunal 10,00,000/-
2 Before High Court 20,00,000/-
3 Before Supreme Court 25,00,000/-
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.
10. This instruction will apply retrospectively to pending appeals and 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 3 this subject, operative at the time when such appeal was filed."
3. It is not in dispute that the Board's instruction 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 instructions since the tax effect in the instant Appeal is less than the amount of Rs. 10 lacs, prescribed in the above said CBDT's Instructions.
4. Keeping in view the CBDT Instruction No. 21/2015 dated 10th December, 2015, we are of the view that the Revenue should have withdrawn/ not pressed the instant appeal before the Tribunal. We are also of the view that the said Instructions are applicable for the pending appeals and appeals to be filed henceforth in Tribunal.
5. In the result, both the Appeals filed by the Revenue stand dismissed.
Order pronounced in the Open Court on 26/09/2016.
Sd/- Sd/-
(O.P. KANT) (H.S. SIDHU)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 26/09/2016
*SR BHATNAGAR*
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT
TRUE COPY By Order,
ASSISTANT REGISTRAR