Income Tax Appellate Tribunal - Mumbai
Asst Cit 4(3)(2), Mumbai vs La-Fin Financial Services P. Ltd, ... on 22 September, 2017
आयकर अपील य अ धकरण, मंब ु ई यायपीठ, ए,मंब ु ई ।
IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES "A", MUMBAI ी जो ग दर संह, या यक सद य एवं ी र मत कोचर, लेखा सद य, के सम Before Shri Joginder Singh, Judicial Member, and Shri Ramit Kochar, Accountant Member ITA No.5577/Mum/2015 Assessment Year: 2012-13 ACIT-4(3)(2), M/s LA-FIN Financial Services Room No.649, बनाम/ Pvt. Ltd.
Aayakar Bhavan, 12, Damodar Niwas, 32/34,
M.K. Road, Vs. CP Tank Road,
Mumbai-400020 Mumbai-400034
(राज व /Revenue) ( नधा"#रती /Assessee)
PAN. No.AAACL2320D
C.O. No.119/Mum/2015
(Arising out of ITA No.5577/Mum/2015) Assessment Year: 2012-13 M/s LA-FIN Financial ACIT-4(3)(2), Services Pvt. Ltd. बनाम/ Room No.649, 12, Damodar Niwas, Aayakar Bhavan, 32/34, CP Tank Road, Vs. M.K. Road, Mumbai-400034 Mumbai-400020 ( नधा"#रती /Assessee) (राज व /Revenue) PAN. No.AAACL2320D राज व क ओर से / Revenue by Shri Rajesh Kumar Yadav नधा"#रती क ओर से / Assessee by NONE ु वाई क& तार'ख / Date of Hearing :
सन 18/09/2017
आदे श क& तार'ख /Date of Order: 22/09/2017
2
ITA No. 5 5 7 7 / M um / 2 0 1 5 & C.O. No.119/Mum/2015 M/s LA-FIN Financial Services Pvt. Ltd. आदे श / O R D E R Per Joginder Singh (Judicial Member) The Revenue is aggrieved by the impugned order dated 15/09/2015 of the ld. First Appellate Authority, Mumbai, whereas, the assessee has preferred cross objection.
2. First we shall take up the appeal of the Revenue, wherein the only ground raised by the Department pertains to deleting the disallowance of expenses without appreciating the fact that the assessee had no intention to carry out the business during the centric activities. However, it came to our notice that tax effect in the present appeal is less than prescribed monetary limit as the total addition made is `22,11,150/- only. The ld. DR also accepted that the tax effect involved is below prescribed monetary limit. Nobody was present for the assessee inspite of issuance of registered AD notice. Thus, we have no option but to adjudicate the appeal on the basis of material available on record.
3. We have considered the submissions of ld. DR and perused the material available on record. In view of the above, 3 ITA No. 5 5 7 7 / M um / 2 0 1 5 & C.O. No.119/Mum/2015 M/s LA-FIN Financial Services Pvt. Ltd. it is noted that the tax effect in the present appeal is below prescribed limit of Rs.10 lakh, therefore, CBDT instruction No.21 of 2015, dated 10/12/2015 (F No.279/Misc./142/ 2007-IT(PT) is applicable, wherein, the Department was advised/directed by the Board not to file appeal in the cases where the tax effect does not exceed the following monetary limit.:-
Sl. Appeals in Income -tax matters Monetary Limit (in Rs.) No.
1. Before ITAT 10,00,000/-
2. U/s 260 A before Hon'ble High 20,00,000/- Court
3. Before Hon'ble Supreme Court 25,00,000/-
In view of the above instruction, since, the tax effect is less than Rs.10,00,000/-, consequently, the appeal of the Revenue is not maintainable, therefore, dismissed.
Finally, the appeal of the Revenue is dismissed as not maintainable.
4. Now we shall take up the cross objection (CO No. 119/Mum/2017 of the assessee), wherein the assessee has contended that the tax effect is below prescribed limit. Therefore, the appeal of the Revenue may be dismissed. Since, we have already dismissed the appeal of the Revenue, 4 ITA No. 5 5 7 7 / M um / 2 0 1 5 & C.O. No.119/Mum/2015 M/s LA-FIN Financial Services Pvt. Ltd. therefore, the cross objection filed by the assessee has become infructuous. Even otherwise the cross objection of the assessee is barred by 503 days. The assessee has not adduced any evidence to explain the reason of the delay. Consequently, the cross objection of the assessee otherwise liable to be dismissed.
Finally, the appeal of the Revenue is dismissed and also the cross objection of the assessee.
This order was pronounced in the open court in the presence of the ld. DR at the conclusion of the hearing on 18/09/2017 Sd/- Sd/-
(Ramit Kochar) (Joginder Singh) लेखा सद#य / ACCOUNTANT MEMBER या$यक सद#य /JUDICIAL MEMBER मब ुं ई Mumbai; )दनांक Dated : 22/09/2017 Roshani, Sr. PS आदे श क %$त'ल(प अ)े(षत/Copy of the Order forwarded to :
1. अपीलाथ- / The Appellant
2. ./यथ- / The Respondent.
3. आयकर आय1 ु त(अपील) / The CIT, Mumbai.
4. आयकर आय1 ु त / CIT(A)- , Mumbai
5. 3वभागीय . त न ध, आयकर अपील'य अ धकरण, मब ंु ई / DR, ITAT, Mumbai
6. गाड" फाईल / Guard file.5
ITA No. 5 5 7 7 / M um / 2 0 1 5 & C.O. No.119/Mum/2015 M/s LA-FIN Financial Services Pvt. Ltd.
आदे शानस ु ार/ BY ORDER, स/या3पत . त //True Copy// उप/सहायक पंजीकार (Dy./Asstt. Registrar) आयकर अपील य अ धकरण, मब ुं ई / ITAT, Mumbai