Income Tax Appellate Tribunal - Delhi
Modipon Limited, New Delhi vs Department Of Income Tax on 8 August, 2016
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'E', NEW DELHI
BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER
AND
SHRI O.P. KANT, ACCOUNTANT MEMBER
ITA No. 2179/Del/2014
AY: 2004-05
ITO, WARD 5(4), vs. M/s MODIPON LTD., HAPUR
NEW DELHI ROAD, MODI NAGAR,
UTTAR PRADESH-201204
(PAN: AAACM2069E)
(Appellant) (Respondent)
Appellant by : Sh. Surender Pal, Sr. DR
Respondent by : Sh. Santosh Aggarwal, Adv.
PER H.S. SIDHU, JM
ORDER This appeal by the Department is directed against the Order dated 28.1.2014 of Ld. CIT(A)-VIII, New Delhi pertaining to assessment year 2004-05 on the following grounds:-
1. Whether on the facts and circumstances of the case and in law, the Ld. CIT(A) erred in deleting the addition to Rs.
25,39,000/- made by the AO on account of proportionate disallowance out of expenses attributable to exempt income as per provisions of section 14A of I.T. Act?"
2. That the order of the Ld. CIT(A) is erroneous and is not tenable of facts and in law.
3. That the grounds of appeal are without prejudice to each other. ITA NO. 2179/DEL/2014 2
4. That the appellant craves leave to add, alter, amend or forego any ground(s) of appeal or at the time of hearing of the appeal.
2. We have heard both the parties and perused the material on record. From the above, we find that the tax effect in the Revenue's Appeal is less than Rs.10,00,000/-, therefore, the Department's Appeal is 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 Pending appeals below the specified tax limits in para 3 above may be withdrawn/ not pressed.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 ITA NO. 2179/DEL/2014 3 governed by the instructions on 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. Accordingly, the Revenue's Appeal is dismissed.
5. In the result, Appeal filed by the Revenue Stands dismissed.
Order pronounced in the Open Court on 08/08/2016.
Sd/- Sd/-
(O.P. KANT) (H.S. SIDHU)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated:08/08/2016
*SR BHATNAGAR*
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT
TRUE COPY By Order,
ASSISTANT REGISTRAR