Income Tax Appellate Tribunal - Panji
Assistant Commissioner Of Wealth-Tax, ... vs U B Ajanta Breweries Private Limited, ... on 30 August, 2017
आयकर अपीऱीय अधिकरण पण
ु े न्यायपीठ "ए" पण
ु े में
IN THE INCOME TAX APPELLATE TRIBUNAL
PUNE BENCH "A", PUNE
सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष
BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM
ििकर अपीऱ सं. / WTA Nos.36 & 37/PUN/2017
यििाारण वषा / Assessment Years : 2006-07 & 2007-08
The Asst. Commissioner of Wealth Tax,
Circle - 2, Aurangabad .... अऩीऱाथी/Appellant
Vs.
UB Ajanta Breweries Pvt. Ltd.,
Plot No.H-8 to H11, MIDC,
Waluj, Aurangabad - 431136 .... प्रत्यथी / Respondent
PAN: AABCA6594R
अऩीऱाथी की ओर से / Appellant by : Shri Achal Sharma, Addl.CIT
प्रत्यथी की ओर से / Respondent by : None
सन
ु वाई की तारीख / घोषणा की तारीख /
Date of Hearing : 30.08.2017 Date of Pronouncement: 30.08.2017
आदे श / ORDER
PER SUSHMA CHOWLA, JM:
Both the appeals filed by the Revenue are against separate orders of CWT(A)-2, Aurangabad, dated 05.05.2017 relating to assessment years 2006- 07 and 2007-08 against deletion of penalty levied under section 18(1)(c) of the Wealth-tax Act, 1957 (in short 'the Act').
2. Both the appeals relating to the same assessee were heard together and are being disposed of by this consolidated order for the sake of convenience.
3. On perusal of record, it transpires that the appeals of Revenue are not maintainable because of low tax effect, where penalty levied in both the 2 WTA Nos.36 & 37/PUN/2017 UB Ajanta Breweries Pvt. Ltd.
appeals is below Rs.2 lakhs in each of the year. The learned Departmental Representative for the Revenue fairly admitted that the tax effect involved in the present appeals is less than Rs.2 lakhs.
4. We have perused the record. The limited issue which arises in the present appeals is the maintainability of appeals filed by the Revenue on account of low tax effect. Where the CIT(A) has passed separate orders and since the tax effect on account of wealth tax demanded excluding the interest charged under section 17B of the Act is less than Rs.2 lakhs in each of the year, then the said appeals are not maintainable, in view of CBDT Instructions issued from date to date. The learned Departmental Representative for the Revenue fairly conceded to the same. Accordingly, appeals of the Revenue are dismissed for low tax effect.
5. In the result, both the appeals of Revenue are dismissed.
Order pronounced in the open Court on this 30th day of August, 2017.
Sd/- Sd/-
(ANIL CHATURVEDI) (SUSHMA CHOWLA)
ऱेखा सदस्य / ACCOUNTANT MEMBER न्याययक सदस्य / JUDICIAL MEMBER
ऩुणे / Pune; ददनाांक Dated : 30th August, 2017.
GCVSR
आदे श की प्रयतलऱपप अग्रेपषत/Copy of the Order is forwarded to :
1. अऩीऱाथी / The Appellant;
2. प्रत्यथी / The Respondent;
3. The CWT(A)-2, Aurangabad;
4. The Pr. CWT-2, Aurangabad;
5. ु े "ए" / DR ववभागीय प्रतततनधध, आयकर अऩीऱीय अधधकरण, ऩण 'A', ITAT, Pune;
6. गार्ड पाईऱ / Guard file.
ु ार/ BY ORDER, आदे शािस सत्यावऩत प्रतत //True Copy// वररष्ठ तनजी सधिव / Sr. Private Secretary आयकर अऩीऱीय अधधकरण ,ऩुणे / ITAT, Pune