Income Tax Appellate Tribunal - Ahmedabad
The Dcit, Circle-1,, Ahmedabad vs M/S. Asian Mills Pvt. Ltd.,, Ahmedabad on 8 September, 2017
आयकर अपील य अ धकरण, अहमदाबाद यायपीठ 'बी', अहमदाबाद ।
IN THE INCOME TAX APPELLATE TRIBUNAL " B " BENCH, AHMEDABAD सव ी द प कुमार के डया, लेखा सद य एवं महावीर साद, या यक सद य के सम । BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No.1321/Ahd/2015 ( नधा रण वष / Assessment Year : 2008-09 The DCIT बनाम/ M/s.Asian Mills Pvt.Ltd.
Circle-1(1)(1) Vs. 104, Sarkar III, Opp. Old
Ahmedabad High Court
Ahmedabad-380 014
थायी ले खा सं . /जीआइआर सं . / PAN/GIR No. : AABCA 8236 G (अपीलाथ& /Appellant) .. ( 'यथ& / Respondent) अपीलाथ& ओर से /Appellant by : Shri Dinesh Singh, Sr.DR 'यथ& क) ओर से/Respondent by : -None-
ु वाई क) तार ख /
सन Date of Hearing 06/09/2017
घोषणा क) तार ख /Date of Pronounce ment 08 / 09 /2017
आदे श / O R D E R
PER PRADIP KUMAR KEDIA - AM:
The captioned appeal by the Revenue is directed against the order of the Commissioner of Income Tax(Appeals)-1, Ahmedabad [CIT(A) in short] dated 17/02/2015 for the Assessment Year (AY) 2008-09.
2. The grounds of appeal raised by the Revenue read as under:-
ITA No.1321/Ahd/2015DCIT vs. M/s.Asian Mills Pvt.Ltd.
Asst.Year - 2008-09 -2- (1) The CIT(A) has erred in law and on facts by deleting the penalty u/s.271(1)(c) to the extent of Rs.5,72,010/- despite the fact that the corresponding quantum addition was already confirmed by the CIT(A).
(2) The CIT(A) has not appreciated the fact that the assessee had furnished inaccurate particulars of income in its return of income which is liable to levy of penalty u/s.271(1)(c) of the Act.
3. None appeared on behalf of the assessee. However, a letter dated 04/09/2017 was filed on behalf of the assessee to point out that appeal of revenue is liable to be dismissed due to low tax effect.
4. We find that the appeal filed by the Revenue is hit by CBDT Circular No.21 of 2015 dated 10/12/2015. As per aforesaid Circular, all pending appeals filed by Revenue are liable to be dismissed as a measure for reducing litigation where the tax effect does not exceed the prescribed monetary limit of Rs.10 lakhs. In the instant case, the tax effect on the disputed issue raised by the Revenue is stated to be less Rs.10 lakhs and therefore appeal of the Revenue is required to be dismissed in limine.
5. The Ld.DR for the Revenue fairly admitted the applicability of the CBDT Circular No.21 of 2015. Accordingly, appeal of the Revenue is dismissed as not maintainable. However, it will be open to the Revenue to seek restoration of its appeal on showing inapplicability of the aforesaid CBDT Circular in any manner.
ITA No.1321/Ahd/2015DCIT vs. M/s.Asian Mills Pvt.Ltd.
Asst.Year - 2008-09 -3-
6. In the result, the appeal of the Revenue is dismissed.
This Order pronounced in Open Court on 08/ 09 /2017
Sd/- Sd/-
(महावीर साद) ( द प कुमार के डया)
या यक सद य ले खा सद य
( MAHAVIR PRASAD ) ( PRADIP KUMAR KEDIA )
JUDICIAL MEMBER ACCOUNTANT MEMBER
Ahmedabad; Dated 08/ 09 /2017
ट .सी.नायर, व. न.स./T.C. NAIR, Sr. PS आदे श क त"ल#प अ$े#षत/Copy of the Order forwarded to :
1. अपीलाथ& / The Appellant
2. 'यथ& / The Respondent.
3. संबं6धत आयकर आयु8त / Concerned CIT
4. आयकर आय8 ु त(अपील) / The CIT(A)-1, Ahmedabad
5. 9वभागीय त न6ध, आयकर अपील य अ6धकरण, अहमदाबाद / DR, ITAT, Ahmedabad
6. गाड फाईल / Guard file.
आदे शानुसार/ BY ORDER, स'या9पत त //True Copy// उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकर अपील य अ धकरण, अहमदाबाद / ITAT, Ahmedabad
1. Date of dictation .. 6.9.17 (low tax effect - covered case)
2. Date on which the typed draft is placed before the Dictating Member ...6.9.17
3. Other Member...
4. Date on which the approved draft comes to the Sr.P.S./P.S.................
5. Date on which the fair order is placed before the Dictating Member for pronouncement......
6. Date on which the fair order comes back to the Sr.P.S./P.S.......8.9.17
7. Date on which the file goes to the Bench Clerk.....................8.9.17
8. Date on which the file goes to the Head Clerk..........................................
9. The date on which the file goes to the Assistant Registrar for signature on the order..........................
10. Date of Despatch of the Order..................