Income Tax Appellate Tribunal - Bangalore
The Joint Commissioner Of Income Tax ... vs M/S Karnataka Industrial Area ... on 10 July, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL
"A" BENCH : BANGALORE
BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT
AND SHRI A K GARODIA, ACCOUNTANT MEMBER
MP 51/Bang/2020
[ITA No.1333/Bang/2016]
Assessment year: 2011-12
The Joint Commissioner of Vs. Karnataka Industrial Area
Income Tax (OSD) (Exemptions), Development Board,
Circle 1, 143, R P Building, 2nd Floor,
Bengaluru. Nrupatunga Road,
Bangalore - 560 001.
PAN: AAATK 1350J
APPLICANT RESPONDENT
Applicant by : Shri Manjeet Singh, Addl.CIT(DR)(ITAT), Bengaluru.
Respondent by : Shri H Padamchand Khincha, CA
Date of hearing : 10.07.2020
Date of Pronouncement : 10.07.2020
ORDER
Per N.V. Vasudevan, Vice President This miscellaneous petition is filed by the revenue u/s. 254(2) of the Income-tax Act, 1961 [the Act] praying that the order of the Tribunal dated 28.08.2019 dismissing the appeal of the department for low tax effect as laid down in CBDT Circular No.17/2019 dated 08.08.2019 should be recalled.
2. The revenue has pointed out that the tax effect in the aforesaid appeal is more than Rs.50 lakhs and therefore the appeal of the revenue ought not to have been dismissed on low tax effect. The ld. counsel for the MP No.51/Bang/2020 Page 2 of 2 assessee accepted the stand of the department. Hence, the order dismissing the above appeal on the ground of low tax effect is recalled. The Registry is directed to fix the appeal for hearing in due course after notice to the parties.
3. In the result, the miscellaneous petition by the revenue is allowed.
Pronounced in the open court on this 10th day of July, 2020.
Sd/- Sd/-
( A K GARODIA ) ( N V VASUDEVAN )
ACCOUNTANT MEMBER VICE PRESIDENT
Bangalore,
Dated, the 10th July, 2020.
/Desai S Murthy /
Copy to:
1. Applicant 2. Respondent 3. CIT 4. CIT(A)
5. DR, ITAT, Bangalore.
By order
Assistant Registrar
ITAT, Bangalore.