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Income Tax Appellate Tribunal - Ahmedabad

Acit, Circle- 5,, Ahmedabad vs Prem Udyog Pvt. Ltd.,, Ahmedabad on 29 March, 2017

             IN THE INCOME TAX APPELLATE TRIBUNAL
               AHMEDABAD "A" BENCH AHMEDABAD

        BEFORE, SHRI S. S. GODARA, JUDICIAL MEMBER
       AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER

                            ITA No. 2828/Ahd/2013
                           (Assessment Year: 2007-08)

ACIT, CIR-5, Ahmedabad                                               Appellant

                                      Vs.

M/s. Prem Udyog Pvt. Ltd.,
211, New Cloth Market, Raipur,
Ahmedabad - 380002                                                 Respondent


PAN: AABCP1490M


      राज व क  ओर से/By Revenue             : Shri Dipak Sutaria, Sr. D.R.
      आवेदक क  ओर से/By Assessee      : Shri Vijay Ranjan with Ira
                                        Kapoor, A.R.
      सन
       ु वाई क  तार ख/Date of Hearing : 27.03.2017
      घोषणा क  तार ख/Date of
      Pronouncement                         : 29.03.2017


                                     ORDER


PER S. S. GODARA, JUDICIAL MEMBER

This Revenue's appeal for assessment year 2007-08 arises against the CIT(A)-XI, Ahmedabad's order dated 23.09.2013, passed in appeal no. CIT(A)-XI/277/ACIT.Cir-5/12-13, in proceedings u/s. 143(3) of the Income Tax Act, 1961; in short "the Act".

A.Y. 2007-08 -2-

2. The Revenue's substantive ground pleaded in the instant appeal challenges the CIT(A)'s order inter alia deleting the addition of Rs.11,50,000/- made by the Assessing Officer u/s. 68 of the Act. There is no dispute that the net tax effect in the instant appeal is less than Rs.10 lacs. We find that the Central Board of Direct Taxes; hereafter the 'Board' has issued the circular no. 21/2015 dated 10.12.2015 clearly envisaging therein that department's pending appeals before the tribunal/high courts are to be withdrawn/not pressed as per the above stated circular. The same has been declared to be having retrospective effect in other words. We take into consideration the above stated Board's circular and dismiss the instant appeal accordingly.

3. This Revenue's appeal is dismissed as having low tax effect.

[Pronounced in the open Court on this the 29th day of March, 2017.] Sd/- Sd/-

   (AMARJIT SINGH)                                                (S. S. GODARA)
 ACCOUNTANT MEMBER                                              JUDICIAL MEMBER
Ahmedabad: Dated        29/03/2017

                                            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 आय! ु त- अपील / CIT (A)

5. )वभागीय ,-त-न ध, आयकर अपील य अ धकरण, अहमदाबाद / DR, ITAT, Ahmedabad

6. गाड3 फाइल / Guard file.

By order/आदे श से, उप/सहायक पंजीकार आयकर अपील य अ धकरण, अहमदाबाद ।