Income Tax Appellate Tribunal - Mumbai
Acit Cen Cir 2, Thane vs Max Realities P.Ltd, Navi Mumbai on 17 November, 2016
आयकर अपील य अ धकरण, मुंबई यायपीठ, बी, मुंबई ।
IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES "B", MUMBAI ी जो ग दर संह, या यक सद य एवं ी एन. के. धान, लेखा सद य, के सम Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member ITA NOs.5145 to 5148/Mum/2011 Assessment Years: 2006-07 to 2009-10 ACIT, M/s Max Realities Pvt.
Central Circle-2, बनाम/ Ltd.
Room No.13, 6th Floor, Plot No.5/6, Sector-8, Vs. Ashar IT Park, Khargar, Navi Mumbai Wagle Estate, Maharashtra-410210 Thane (W) (राज व /Revenue) ( नधा#$रती /Assessee) P.A. No. AAECM4100G नधा#$रती क ओर से / Assessee by Shri Jigar Mehta राज व क ओर से / Revenue by Shri N.P.Singh CIT- DR ु वाई क( तार)ख / Date of Hearing :
सन 17/11/2016
आदे श क( तार)ख /Date of Order: 17/11/2016
2
M/s Max Realities Pvt. Ltd.
ITA Nos.5145 to 5148/Mum/2013 आदे श / O R D E R Per Joginder Singh (Judicial Member) The Revenue is aggrieved by the impugned orders dated 08/04/2013 (Assessment Years 2006-07 and 2007-08) and 09/04/2013 (Assessment Year 2008-09 & 2009-10) of the Ld. First Appellate Authority, Thane, on the grounds as stated in the respective appeal.
2. During hearing of these appeals, at the outset, Shri Jigar Mehta, ld. counsel for the assessee, contended that in the respective appeal, the total tax effect is below prescribed monetary limit of Rs.10 lakh for filing the appeal before this Tribunal. The ld. CIT-DR, Shri N. K. Singh, did not controvert the claim of the assessee.
2.1. We have considered the rival submissions and perused the material available on record. In view of the above, since the tax effect in the respective appeal is below prescribed limit of Rs.10 lakh for filing the appeal before the Tribunal, as contained in CBDT instruction No.21 of 2015, dated 10/12/2015 (F No.279/Misc./142/2007-IT(PT), applicable with retrospective effect, wherein, the Department was advised/directed by the Board not to file appeal in the cases where the tax effect does not exceed, the following monetary limit, we find merit in the claim of the assessee.:-
3M/s Max Realities Pvt. Ltd. ITA Nos.5145 to 5148/Mum/2013 Sl. Appeals in Income -tax matters Monetary Limit (in Rs.) No.
1. Before ITAT 10,00,000/-
2. U/s 260 A before Hon'ble High 20,00,000/- Court
3. Before Hon'ble Supreme Court 25,00,000/-
In view of the above instruction, since, the tax effect in the respective appeal is less than Rs.10,00,000/-, consequently, the appeals of the Revenue are not maintainable, therefore, dismissed.
Finally, the appeals of the Revenue are dismissed.
This Order was pronounced in the open court in the presence of ld. representatives from both sides at the conclusion of the hearing on 17/11/2016.
Sd/- Sd/-
(N.K. Pradhan) (Joginder Singh)
लेखा सद#य / ACCOUNTANT MEMBER या$यक सद#य / JUDICIAL MEMBER
मब
ुं ई Mumbai; *दनांक Dated : 17/11/2016 f{x~{tÜ? P.S / नजी स चव आदे श क %$त'ल(प अ)े(षत/Copy of the Order forwarded to :
1. अपीलाथ/ / The Appellant
2. 0यथ/ / The Respondent.
3. आयकर आय2 ु त(अपील) / The CIT, Mumbai.
4. आयकर आय2 ु त / CIT(A)- , Mumbai
5. 4वभागीय त न ध, आयकर अपील)य अ धकरण, मब ुं ई / DR, ITAT, Mumbai
6. गाड# फाईल / Guard file.
आदे शानस ु ार/ BY ORDER, स0या4पत त //True Copy// उप/सहायक पंजीकार (Dy./Asstt. Registrar) आयकर अपील य अ धकरण, मब ंु ई / ITAT, Mumbai,