Income Tax Appellate Tribunal - Delhi
Dcit Central Circle-2, Noida Up vs Apple Metal Industries Pvt. Ltd., Noida ... on 23 August, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'A
'A' : NEW DELHI
BEFORE JUSTICE P.P. BHATT, PRESIDENT AND
SHRI G.S. PANNU, VICE PRESIDENT
ITA No.3458
No.3458/Del/201
3458/Del/2018
/Del/2018
Assessment Year : 2007
2007-
07-08
Income Tax Officer, Vs. M/s PUG Stock Brokers
Brokers Pvt.Ltd.,
Ward--19(2),
Ward 803-
803-804, Arunachal Building,
New Delhi. 19, Barakhamba Road,
New Delhi - 110 001.
PAN : AAACE0588L.
(Appellant) (Respondent)
and 19 others - as per Annexure-
Annexure-1
Appellants by : Shri Sanjay Goel, CIT-DR.
Respondents by : Shri Manu K. Giri, Advocate and
others for various respondents -
as per Annexure-1
Date of hearing : 23.08.2019
Date of pronouncement : 23.08.2019
ORDER
The captioned appeal in ITA No.3458/Del/2018 and 19 appeals [as per Annexure-1] preferred by the Revenue, have been listed by the Registry before the Bench on the ground that they do not survive for consideration in view of the CBDT Circular No.17/2019 dated 8th August, 2019.
2. The CBDT, vide Circular dated 8th August, 2019 (supra), has amended para 3 of Circular No. 3/2018 dated 11.07.2018 modifying the monetary limits for filing of appeals by the Department before the Tribunal. The tax effect in dispute in the captioned appeals is stated to be below the enhanced monetary limit of ` 50 lakhs specified in the CBDT Circular dated 08.08.2019 (supra) read with circular dated 11.07.2018 (supra). CBDT, vide clarification 2 ITA-3458/Del/2018 & 19 others in F.No.279/Misc/M-93/2018-ITJ dated 20th August, 2019 has clarified that the revised monetary limits specified in Circular dated 8th August, 2019 (supra) are applicable to pending appeals also.
3. In this background, the learned D.R. appearing for the Revenue was required to state his position; he has not referred to any material which would show that the captioned appeals are protected by any of the exceptions provided in para 10 of the CBDT circular dated 11.07.2018 (supra) and its amendment dated 20th August, 2018.
4. Without going into the merit of the issues raised in the captioned appeal, they are deemed to be withdrawn/not pressed, as their filing is not in consonance with the CBDT circular dated 08.08.2019 (supra) read with circular dated 11.07.2018 (supra). It is also noted that the Hon'ble Supreme Court in the case of DCIT & Ors vs. MSEB Holding Company Ltd. [SLP (Civil) No.26373/2019 dated 16.08.2019] has taken cognizance of the enhanced limit while dismissing the SLP arising from the judgement passed by the Hon'ble Bombay High Court in WP No. 3642/2018 dated 25.01.2019.
5. Before parting, we clarify that if on a later date, the Revenue finds that the tax effect in dispute in any of the captioned appeals is more than the limit prescribed in the Circular dated 08.08.2019 (supra), or it is protected by any of the exceptions provided in para 10 of the CBDT circular dated 11.07.2018 (supra), it shall be at liberty to approach the Tribunal for recall of the order and reinstitution of the appeal for adjudication on merits. The Tribunal shall consider such applications, if any, as per the extant law.
6. In conclusion, by applying the circular dated 08.08.2019 (supra) read with circulars dated 11.07.2018 (supra) and 20.08.2019 (supra), the captioned appeals of the Revenue are dismissed as withdrawn/ not pressed.
Above decision was pronounced in the open court at the conclusion of hearing on 23rd August, 2019.
Sd/- Sd/-
(G.S. PANNU)
PANNU) (JUSTICE P.P. BHATT)
BHATT)
VICE PRESIDENT PRESIDENT
VK.
3 ITA-3458/Del/2018 & 19 others
Copy forwarded to: -
1. Appellant
2. Respondent
3. CIT
4. CIT(A)
5. DR, ITAT
Assistant Registrar
4 ITA-3458/Del/2018 & 19 others
ANNEXURE - 1
IN THE INCOME TAX APPELLATE TRIBUNAL,
DELHI BENCHES, NEW DELHI
Sl. ITA/IT(SS) Asstt. PAN Name of AR-
Year Name of Appellant Name of Respondent (Shri/Kum/Smt)
No. A No./C.O.
1 3458/Del/2018 2007-08 ITO, Ward-19(2), PUG Stock Brokers Pvt AAACE0588L --
New Delhi Ltd
2 4458/Del/2019 2009-10 DCIT, CC-II, Noida Apple Metal Industries AAACD7670E --
Pvt.Ltd.
3 4284/Del/2019 2014-15 DCIT, CC-13, New Skyline Metal & Alloys AAKCS7094K --
Delhi Pvt.Ltd.
4 3867/Del/2018 2013-14 ITO, Ward-21(2), Redson Agriscience Pvt AAECR2543Q --
New Delhi Ltd
5 3859/Del/2018 2010-11 ITO, Ward-3(3), Ravi Phuja AEKPK3275R --
Saharanpur
6 4323/Del/2018 2013-14 ITO, Ward-41(3), Yashi Dhingra AAEPD2694M Shri Manu K. Giri,
New Delhi Adv.
7 4339/Del/2018 2014-15 ITO, Ward-26(1), V GO Motor Pvt ltd AAECV4135E --
New Delhi
8 4584/Del/2018 2010-11 ITO, Ward-2(3), Narendra Kumar CQXPK6069G --
Noida
9 4625/Del/2018 2009-10 ITO, Ward-2(4), Pradeep Mohan Agarwal AAEPA2475K --
Noida
10 4627/Del/2018 2010-11 ITO, Ward-2(4), Pramod Yadav APUPP7160F --
Noida
11 4629/Del/2018 2010-11 ITO, Ward-2(4), Pooja Agarwal ADTPA8604L --
Noida
12 4633/Del/2018 2010-11 ITO, Ward-2(5), Vivek Agarwal ADTPA8613R --
Noida
13 4634/Del/2018 2009-10 ITO, Ward-3(1), Raghuraj Singh CQEPR6551B --
Noida
14 4639/Del/2018 2010-11 ITO, Ward-3(4), Veerpal BEDPP5428K --
Noida
15 4704/Del/2018 2008-09 ITO, Ward-20(1), Prahlad Suppliers P. Ltd AADCP5371M --
New Delhi
16 3990/Del/2017 2008-09 ITO, Ward-30(1), Amber Mehra AFZPM4171J --
New Delhi
17 4053/Del/2017 2010-11 ACIT, CC-30, New Ankit AACCA2546A --
Delhi Nivesh&Mng.Pvt.Ltd
18 4274/Del/2017 2012-13 ITO, Ward-5(2), New BSA Finvest Pvt. Ltd AABCB7958G --
Delhi
19 4514/Del/2017 2012-13 ITO, Ward-47(5), Amar Nath Gupta& AAAHA3320H --
New Delhi Sons(HUF)
20 4675/Del/2017 2012-13 ITO, Ward-50(3), Abhishek Gupta AGKPG7078A --
New Delhi