Income Tax Appellate Tribunal - Ahmedabad
The Dy. Cit, (Osd), Circle-8,, ... vs M/S. Vrindavan Furnishing Pvt. Ltd.,, ... on 3 September, 2019
आयकर अपील य अ धकरण, अहमदाबाद यायपीठ 'A' अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, AHMEDABAD BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SMT. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 398/Ahd/2014 ( नधा रण वष / Assessment Year : 2010-11) D.C.I.T.(OSD) बनाम/ M/s. Vrindavan Circle - 8, Ahmedabad Vs. Furnishing Pvt. Ltd.
G-6, Vraj Integrated Textile Park, N.H. No. 8, Bidaj, Kheda थायी ले खा सं . /जीआइआर सं . /PAN/GIR No. : AACCV8089P (अपीलाथ /Appellant) .. ( यथ / Respondent) अपीलाथ ओर से /Appellant by : Shri S. K. Dev, Sr.D.R. यथ क ओर से / Smt. Ira Kapoor, A.R. Respondent by :
सन ु वाई क तार ख / Date of 19/08/2019 Hearing घोषणा क तार ख /Date of 03/09/2019 Pronouncement आदे श/O R D E R PER PRADIP KUMAR KEDIA - AM:
The captioned appeal has been filed at the instance of the Revenue against the order of the Commissioner of Income Tax (Appeals)-XIV, Ahmedabad (CIT(A)' in short), dated 12.11.2013 arising in the assessment order dated 05.02.2013 passed by the I T A N o . 3 9 8 / Ah d / 1 4 [ D C I T ( O S D ) v s . M / s . V r i n d a v a n F u r n i s h i n g P v t . L t d . ] A. Y . 2 0 1 0 - 1 1 - 2 -
Assessing Officer (AO) under s. 143(3) of the Income Tax Act, 1961 (the Act) concerning AY 2010-11.
2. The grounds of appeal raised by the Revenue read as under:-
"1). The Ld. Commissioner of Income-Tax (Appeals)-XIV, Ahmedabad has erred in law and on facts in allowing the deduction amounting to Rs.1,35,156/-
made u/s.37 of the Act when the same was not claimed in the Return of Income.
2). The Ld. Commissioner of Income-Tax (Appeals)-XIV, Ahmedabad has erred in law and on facts in deleting the addition of Rs.90,00,000/- made on account of undisclosed income u/s.68 of the Act since Assessee failed to discharge its onus to prove the cash credit to be genuine."
3. At the time of hearing, it was submitted by the Ld.AR for the assessee that the appeal filed by the Revenue is hit by recently issued CBDT Circular No.17 of 2019 dated 08/08/2019 revising the previous thresholds pertaining to tax effects. It is inter alia noticed that the CBDT vide Instruction No. F. No. 279/Misc/M-93/2018-ITJ dt. 20/08/2019 has observed that Circular No.17/2019 dated 08/08/2019 relating to enhancement of monetary limits is also applicable to all pending appeals. As per aforesaid Circular read with instruction, 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 which is now revised at Rs.50 Lakhs. In the instant case, the tax effect on the disputed issues raised by the Revenue is stated to be not exceeding Rs.50 lakhs and therefore appeal of the Revenue is required to be dismissed in limine.
4. The Learned DR for the Revenue fairly admitted the applicability of the CBDT Circular No. 17 of 2019. 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 I T A N o . 3 9 8 / Ah d / 1 4 [ D C I T ( O S D ) v s . M / s . V r i n d a v a n F u r n i s h i n g P v t . L t d . ] A. Y . 2 0 1 0 - 1 1 - 3 -
showing inapplicability of the aforesaid CBDT Circular in an y manner.
5. In the result, the appeal of the Revenue is dismissed.
This Order pronounced in Open Court on 03/09/2019 Sd/- Sd/-
(MADHUMITA ROY) (PRADIP KUMAR KEDIA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Ahmedabad: Dated 03/09/2019
True Copy
S. K. SINHA
आदे श क त!ल"प अ#े"षत / Copy of Order Forwarded to:-
1. राज व / Revenue
2. आवेदक / Assessee
3. संबं*धत आयकर आयु,त / Concerned CIT
4. आयकर आयु,त- अपील / CIT (A)
5. 0वभागीय 3त3न*ध, आयकर अपील य अ*धकरण, अहमदाबाद / DR, ITAT, Ahmedabad
6. गाड9 फाइल / Guard file.
By order/आदे श से, उप/सहायक पंजीकार आयकर अपील य अ*धकरण, अहमदाबाद ।