Income Tax Appellate Tribunal - Delhi
Acit, New Delhi vs M/S. Saamag Developers Pvt. Ltd., New ... on 2 August, 2017
INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH "G": NEW DELHI
BEFORE SHRI C.M.GARG, JUDICIAL MEMBER
AND
SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER
ITA No. 434/Del/2014
(Assessment Year: 2007-08)
ACIT, Vs. Saamag Developers Pvt. Ltd,
Central Circle-10, B-67, Sarita Vihar,
New Delhi New Delhi
PAN:ASAJCS4952R
(Appellant) (Respondent)
Assessee by : Shri SS Rana, CIT DR
Revenue by: Shri MP Rastogi, Adv
Date of Hearing 01/08/2017
Date of pronouncement 02/08/2017
ORDER
PER PRASHANT MAHARISHI, A. M.
1. This appeal filed by the Department is directed against the order dated 29.10.2013 of ld CIT(A)-XXXII, New Delhi for the Assessment Year 2007-08. The revenue has raised the following grounds of appeal:-
"1. The commissioner of Income Tax (Appeals) erred in admitting additional evidences under Rule 46A.
2. That the Commissioner of Income tax (Appeals) has erred in law and on facts of the case in deleting an addition of Rs. 20,000/- on account of disallowance u/s 40A(3) of the I.T. Act.
3. That the Commissioner of Income Tax (Appeals) has erred in law and on facts of the case in deleting an addition of Rs. 26,56,500/- on account of unexplained expenditure u/s 69 of the I.T. Act.
4. (a) The order of the CiT (A) is erroneous and not tenable in law and on facts.
(b) The appellant craves leave to add, alter or amend any/all of the grounds of appeal before or during the course of the hearing of the appeal."
2. At the outset of the hearing itself, the ld. DR 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 AR also reiterated same facts.
Page 2 of 33. We have heard both the sides on the issue and perused the material. We 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 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 since the tax effect in the instant appeal is less than the amount of Rs.10 lakhs.
5. 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.
6. In the result, appeals filed by the department is dismissed.
Order pronounced in the open court on 02/08/2017.
-Sd/- -Sd/-
(C.M.GARG) (PRASHANT MAHARISHI)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Dated: 02/08/2017
A K Keot
Copy forwarded to
1. Applicant
2. Respondent
3. CIT
4. CIT (A)
5. DR:ITAT
Page 3 of 3
ASSISTANT REGISTRAR
ITAT, New Delhi