Income Tax Appellate Tribunal - Mumbai
Jt. Cit- Ceentral Circle -7 (2), Mumbai vs Sahebrao Deshmukh Co-Op. Bank Ltd., ... on 19 August, 2019
1 आयकर अपीलीय अिधकरण "जी" ायपीठ मुंबई म । IN THE INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI माननीय ी सी. एन. साद, ाियक सद एवं माननीय ी मनोज कुमार अ वाल ,ले खा सद के सम । BEFORE HON'BLE SHRI C.N. PRASAD, JM AND HON'BLE SHRI MANOJ KUMAR AGGARWAL, AM
1. आयकरअपील सं./ I.T.A. No.3799/Mum/2018 ( नधा रण वष / Assessment Year: 2014-15) DCIT-CC 4(2) M/s. Sheth Developers Private Ltd. Room No.1918, 19 t h Floor Sheth House, Opp. Oberoi Mall बनाम/ Air India Building Next to Dindoshi Fire Station Nariman Point Vs. Gen. A.K. Vaidya Marg Mumbai-400 021. Malad(E), Mumbai-400 097. थायीले खासं . /जीआइआरसं . /PAN/GIR No. AAACS-9943-H (अपीलाथ /Appellant) : ( यथ / Respondent) Assessee by : None Revenue by : Chaudhary Arun Kumar Singh - Ld. Sr. DR &
2. आयकरअपील सं./ I.T.A. No.3817/Mum/2018 ( नधा रण वष / Assessment Year: 2013-14) JCIT-CC-7(2) The Sahebrao Deshmukh Room No.655, 6th Floor, Co-operative Bank Ltd.
बनाम/ Aaykar Bhavan, M.K. Road 103, Trade Corner Society Mumbai-400 020. Vs. Sakinaka Junction Andheri(E), Mumbai-400 072.
थायीले खासं . /जीआइआरसं . /PAN/GIR No. AAB AT-4669-A (अपीलाथ /Appellant) : ( यथ / Respondent) Assessee by : Satish Mody-Advocate Revenue by : Chaudhary Arun Kumar Singh - Ld.Sr.AR &
3. आयकरअपील सं./ I.T.A. No.3907/Mum/2018 ( नधा रण वष / Assessment Year: 2012-13) DCIT-32(3) M/s. Sur ya Enterprises बनाम/ Room No.108, 1 s t Floor, A-103, Aditya Tower C-11, Pratyakshkar Bhavan Vs. Chandavarkar Road 2 BKC, Bandra Borivali (W ) Mumbai-400 051. Mumbai-400 092. थायीले खासं . /जीआइआरसं . /PAN/GIR No. ABWFS-8995-B (अपीलाथ /Appellant) : ( यथ / Respondent) Assessee by : Ajay Nagpal-CA Revenue by : Chaudhary Arun Kumar Singh -
Ld.Sr.AR &
4. आयकरअपील सं./ I.T.A. No.7914/Mum/2011 ( नधा रण वष / Assessment Year: 2004-05) DCIT-3(3)(2) M/s. Suparna Chemicals Ltd. Room No.609, 6th Floor, बनाम/ 54A, Mittal Tower Aaykar Bhavan, M.K. Road Vs. Nariman Point Mumbai-400 020. Mumbai-400 021. थायीले खासं . /जीआइआरसं . /PAN/GIR No. AABCS-4578-F (अपीलाथ /Appellant) : ( यथ / Respondent) Assessee by : None Revenue by : Chaudhary Arun Kumar Singh - Ld.Sr.AR &
5. आयकरअपील सं./ I.T.A. No.3906/Mum/2018 ( नधा रण वष / Assessment Year: 2013-14) DCIT-32(3) M/s.Sagar Construction st Room No.108, 1 Floor, C-11 बनाम/ C-402, Gokul Divine, Irla Pratyakshkar Bhavan, BKC Vs. S.V. Road, Vile Parle (W ) Bandra, Mumbai-400 051. Mumbai-400 056. थायीले खासं . /जीआइआरसं . /PAN/GIR No. AAGFS-8539-N (अपीलाथ /Appellant) : ( यथ / Respondent) &
6. C.O.No.193/Mum/2019 (Arising out of ITA No. 3906/Mum/2018) ( नधा रण वष / Assessment Year: 2013-14) M/s.Sagar Construction DCIT-32(3) C-402, Gokul Divine, Irla बनाम/ Room No.108, 1 s t Floor, C-11 S.V. Road, Vile Parle (W ) Vs. Pratyakshkar Bhavan, BKC Mumbai-400 056. Bandra, Mumbai-400 051. थायीले खासं . /जीआइआरसं . /PAN/GIR No. AAGFS-8539-N (अपीलाथ /Appellant) : ( यथ / Respondent) Assessee by : D.D. Anjaria- C.A. Revenue by : Chaudhary Arun Kumar Singh - Ld.Sr.AR 3 सन ु वाई क तार ख/ : 19/08/2019 Date of Hearing घोषणा क तार ख / : 19/08/2019 Date of Pronouncement आदे श / O R D E R Per Bench
1. Aforesaid appeals, listed at serial numbers 1 to 5, by revenue with respect to different assessee contest separate orders of learned first appellate authority. Since the tax effect in all these appeals is stated to be less than monetary limit of Rs.50 Lacs as prescribed by Central Board of Direct Taxes in its recently issued Circular No.17/2019 dated 08/08/2019 [F.No.279/Misc.142/2007-TTJ(Pt.) Government of India, Ministry of Finance, Department of Revenue], all these appeals are being disposed-off by way of this consolidated order for the sake of convenience & brevity.
2. Upon perusal of appeal folders, prima facie, it appears that the tax effect of the quantum additions being contested by the revenue is less than prescribed limit of Rs.50 Lacs and the same is covered by recently issued low tax effect Circular No.17/2019 dated 08/08/2019 issued by Central Board of Direct Taxes [CBDT]. This recent circular further enhances the monetary limit fixed in earlier Circular No.3 of 2018 dated 11/07/2018 issued by CBDT as amended on 20/08/2018. The Ld. Departmental Representative is unable to point out any exceptions in the appeals as provided in para-10 of Circular no. 3 of 2018 dated 11/07/2018.
3. We have gone through the circular and find that the tax effect of quantum in dispute is below prescribed limit of Rs.50 Lacs and the 4 assessee stood benefitted by the above circular issued by CBDT wherein the minimum monetary limit for filing the appeals before various appellate authorities have been fixed as under: -
S. No. Appeals/ SLPs in Income-tax Monetary Limit (Rs.) matters 1 Before Appellate Tribunal 50.00,000 2 Before High Court 1,00.00,000 3 Before Supreme Court 2,00.00,000 The aforesaid limits, as per para 13 of the Circular no. 3 of 2018 dated 11/07/2018, applies to pending appeals also. In view of the admitted position, we dismiss the revenue's appeal listed at serial numbers 1 to 5 which makes assessee's cross-objection listed at serial no.6 infructuous.
4. At the same time, a liberty is given to revenue to seek recall of any appeal, if at a later stage, it is found that the matter is covered by any exceptions provided in the aforesaid circular or in case the tax effect of the quantum additions as agitated by revenue exceeds the prescribed monetary limit.
5. In the result, the appeals listed at serial numbers 1 to 5 as well as cross-objection listed at serial number 6 stands dismissed.
Order pronounced in the open court on 19th August, 2019.
Sd/- Sd/-
(C.N. Prasad) (Manoj Kumar Aggarwal)
ाियक सद / Judicial Member लेखा सद / Accountant Member मुंबई Mumbai; िदनां क Dated : 19/08/2019 Sr.PS, Jaisy Varghese 5 आदे शकी ितिलिपअ ेिषत/Copy of the Order forwarded to :
1. अपीलाथ"/ The Appellant
2. #थ"/ The Respondent
3. आयकरआयु%(अपील) / The CIT(A)
4. आयकरआयु%/ CIT- concerned
5. िवभागीय ितिनिध, आयकरअपीलीयअिधकरण, मुंबई/ DR, ITAT, Mumbai
6. गाड, फाईल / Guard File आदे शानुसार/ BY ORDER, उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकरअपीलीयअिधकरण, मुंबई / ITAT, Mumbai.