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Income Tax Appellate Tribunal - Raipur

Dy. C.I.T.1(2), Raipur vs M/S Rashmi Sponge Iron & Power Pvt. Ltd, ... on 8 August, 2018

           IN THE INCOME TAX APPELLATE TRIBUNAL
                    RAIPUR BENCH, RAIPUR
        BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER
                             AND
           MS. SUCHITRA KAMBLE, JUDICIAL MEMBER

                           ITA No.188/RPR/2014
                          Assessment Year : 2005-06
DCIT- 1(2),                              Rashmi Sponge Iron & Power Pvt.
Raipur (CG).                             Ltd.,
                                         A-407-408, Ganpati Sadan,
                                     Vs. Opp. Union Bank Of India,
                                         Samta Colony,
                                         Raipur (CG).

                                           PAN : AAACJ2311G
     (Appellant)                             (Respondent)

      Department by                    :      Shri Sanjay Kumar, DR
      Assessee by                      :      Shri R. B. Doshi, CA
      Date of hearing                  :      08-08-2018
      Date of pronouncement            :      08-08-2018

                                ORDER

PER R. K. PANDA, AM :

This appeal filed by the Revenue is directed against the order dated 16.05.2014 of CIT(A), Raipur (CG) relating to assessment year 2005-06.

2. The ld. counsel for the assessee, at the outset, submitted that the tax effect involved in the grounds raised by the Revenue is below Rs.20 lakhs. Therefore, in view of the latest CBDT Circular No.03/2018 [F.No.279/Misc.142/2007-ITJ (Pt)] dated 11th July, 2018 which is applicable even to pending appeals, the appeal filed by the Revenue is not maintainable.

ITA No.188/RPR/2014

3. The ld. DR on the other hand fairly conceded that the tax effect involved in the grounds raised by the Revenue is admittedly below Rs.20 lakhs.

4. We have heard the rival submissions made by both the sides. It is an admitted fact that the tax effect involved in the grounds raised by the Revenue is less than Rs.20 lakhs. Therefore, in view of the latest CBDT Circular cited (supra) raising the monetary limits for filing of the appeals before the Tribunal which is applicable even to pending appeals, the appeal filed by the Revenue is dismissed.

5. In the result, the appeal filed by the Revenue is dismissed.

Order pronounced in the open Court at the time of hearing itself i.e. on this 08th August, 2018.

                Sd/-                                        Sd/-
         (SUCHITRA KAMBLE)                            (R. K. PANDA)
          JUDICIAL MEMBER                         ACCOUNTANT MEMBER
Dated: 08-08-2018.
Sujeet
Copy of order to: -
       1)       The   Appellant
       2)       The   Respondent
       3)       The   CIT
       4)       The   CIT(A)
       5)       The   DR, I.T.A.T., Raipur.
                                                                By Order
//True Copy//
                                                          Sr. Private Secretary
                                                              ITAT, Raipur