Income Tax Appellate Tribunal - Mumbai
Dcit Cen Cir 4(3) Cen Rg 4 Pr. Cit (C) - 2 , ... vs Aatur Holdings P. Ltd, Mumbai on 7 November, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL "A"
BENCH, MUMBAI
BEFORE SHRI MAHAVIR PRASAD, JM &
SHRI S. RIFAUR RAHMAN, AM
आयकरअपीलसं./ I.T.A. No. 6762/Mum/2018
(निर्धारणवर्ा / Assessment Year: 2013-14)
DCIT CC 4(3), Cen Aatur Holdings Pvt. Ltd.
Range-4, PCIT (C) - 2, 32 Madhuli, Dr. A. B.
Room No. 1921, 19th बिधम/ Road, Worli,
floor, AIR India Bldg, Vs. Mumbai - 400 018
Nariman Point,
Mumbai-400 021
स्थायीले खासं ./जीआइआरसं ./ PAN No. AABCA1472C
(अपीलाथी/Appellant) : (प्रत्यथी / Respondent)
अपीलाथीकीओरसे/ Appellant : Shri P. Daniel, DR
by
प्रत्यथीकीओरसे/Respondentby : Shri Dhaval Shah, AR
सुनवाईकीतारीख/
: 05.11.2019
Date of Hearing
घोषणाकीतारीख / : 07.11.2019
Date of Pronouncement
आदे श / O R D E R
Per S. Rifaur Rahman, Accountant Member:
The present Appeal has been filed by the revenue against the order of Ld. Commissioner of Income Tax (Appeals) - 52 in 2 I.T.A. No. 6762/Mum/2018 Aatur Holdings Pvt. Ltd short referred as 'Ld. CIT(A)', Mumbai, dated 17.09.18 for Assessment Year (in short AY) 2013-14.
2. At the outset, we notice that the tax effect of the relief granted by the Ld. Commissioner of Income Tax (Appeals) is below Rs. 50 lacs and as per Circular No.17 of 2019 dated 08.08.2019 issued by the Central Board of Direct Taxes (CBDT), Department of Revenue, Ministry of Finance, Government of India, the CBDT has revised the monetary limit for filing appeals before the ITAT from the existing limit of Rs. 20 lacs to Rs. 50 lacs.
3. The Ld. Departmental Representative (DR) fairly conceded that this appeal is not maintainable in light of the aforesaid circular issued by the CBDT. The Ld. DR also did not point out that this appeal falls in any of the exceptions carved out in the above said circular.
4. We have gone through the order of the Ld. Commissioner of Income Tax (Appeals) and the grounds of appeals. We find that the tax effect in the above referred appeal is less than Rs. 50 3 I.T.A. No. 6762/Mum/2018 Aatur Holdings Pvt. Ltd lacs. Accordingly, we dismiss the aforesaid appeal filed by the Revenue as not maintainable/withdrawn.
5. In the net result, the appeal filed by the revenue stands dismissed.
Order pronounced in the open court on 7th Nov, 2019.
Sd/- Sd/-
(Mahavir Prasad) (S. Rifaur Rahman)
न्याययकसदस्य / Judicial Member ले खासदस्य / Accountant Member
मुंबई Mumbai;यदनां क Dated : 07.11.2019
Sr.PS. Dhananjay
आदे शकीप्रनिनिनिअग्रे नर्ि/Copy of the Order forwarded to :
1. अपीलाथी/ The Appellant
2. प्रत्यथी/ The Respondent
3. आयकरआयु क्त(अपील) / The CIT(A)
4. आयकरआयु क्त/ CIT- concerned
5. यवभागीयप्रयतयनयि, आयकरअपीलीयअयिकरण, मुंबई/ DR, ITAT, Mumbai
6. गार्ड फाईल / Guard File आदे शधिुसधर/ BY ORDER, उि/सहधयकिंजीकधर (Dy./Asstt.Registrar) .
आयकरअिीिीयअनर्करण, मुंबई/ ITAT, Mumbai