Income Tax Appellate Tribunal - Amritsar
Sh. Sakun Aggarwal, Pathankot vs The Income Tax Officer, Ward - 6(3), ... on 23 August, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL
AMRITSAR BENCH, AMRITSAR
BEFORE SH. B. R. BASKARAN, ACCOUNTANT MEMBER
AND SH. N. K. CHOUDHRY, JUDICIAL MEMBER
I.T.A. No. 620/Asr/2017
Assessment Year: 2009-10
The Income Tax Officer, vs. Smt. Gurjeet Kaur,
Ward-3(4), Jalandhar W/O Sh. Kulwant Singh,
1-Atwal House, Cantt Road,
Jalandhar
[PAN: AIKPK 9383L]
(Appellant) (Respondent)
I.T.A. No. 635/Asr/2015
Assessment Year: 2011-12
The Income Tax Officer vs. Ajit Educational & Welfare
(Exemptions),Ward Jalandhar Society, Patiala Road, Ajit Nagar,
Sangrur
[PAN: AACTA 5901A]
(Appellant) (Respondent)
I.T.A. No. 670/Asr/2017
Assessment Year: 2010-11
Income Tax Officer, vs. Sh. Sakun Aggarwal, Garden
Ward-6(3), Pathankot Colony, Mission Road, Pathankot
[PAN: AHPPA 7621P]
(Appellant) (Respondent)
2
C.O. No. 03/Asr/2018
(Arising out of ITA No. 670/Asr/2017)
Assessment Year: 2010-11
Sh. Sakun Aggarwal, vs. Income Tax Officer,
Garden Colony, Mission Road, Ward-6(3), Pathankot
Pathankot
[PAN: AHPPA 7621P]
(Cross Obector) (Respondent)
Assessee by : Sh. Surinder Mahajan (C.A.)
Revenue by : Sh. Charan Dass (D.R.)
Date of Hearing: 23.08.2019
Date of Pronouncement: 23.08.2019
ORDER
Per Bench:
The Revenue Department has preferred the captioned appeals against the orders impugned herein passed by the Ld. CIT(A) in the captioned matter u/s 250(6) of the Act, 1961 (hereinafter called as the 'Act'). The assessee has also filed cross objection.
2. At the outset it is observed that tax effect involved in the appeals under consideration individually is not more than 50 lacs, hence the instant appeals are liable to be dismissed as not maintainable, in view of the latest CBDT Circular No.17/2019, dated 08.08.2019 whereby the Revenue Department is precluded from filing the appeals(s)before appellate tribunal against the order (s) of CIT(A), in which the tax effect does not exceed Rs. 50,00,000/- as specified in the Circular and the CBDT Clarification dated 20th August 2019 whereby it is clarified that 3 revised monetary limits so mentioned in the circular 17/2019 is applicable to all pending SLPS/Appeals/Cross Objections/References.
3. However the liberty is granted to the Revenue Department to seek recall of the order, in case it realize that the captioned appeal falls within the exception as prescribed in Circular No.03/2018 (supra) and/or having involved the tax effect more than Rs. 50 lacs.
4. The assessee name Sh. Sakun Aggarwal has filed a cross objection urging setting legal issues since we have dismissed the appeal of the revenue, the legal issues are urged by the assessee would be academic in nature and hence we decline to adjudicate them.
5. In the result, the appeals of the revenue and the cross objection of the assessee are dismissed.
Order pronounced in the open court on August 23, 2019 Sd/- Sd/-
(N. K. Choudhry) (B. R. Baskaran)
Judicial Member Accountant Member
Date: 23.08.2019
/GP/Sr. Ps.
Copy of the order forwarded to:
(1) The Appellant:
(2) The Respondent:
(3) The CIT(Appeals)
(4) The CIT concerned
(5) The Sr. DR, I.T.A.T
True Copy
By Order