Income Tax Appellate Tribunal - Panji
Acit, Circle-3(1),, Visakhapatnam vs Pace Process Controls Private ... on 20 September, 2017
आयकर अपीलीय अधधकरण, धिशाखापटणम पीठ, धिशाखापटणम
IN THE INCOME TAX APPELLATE TRIBUNAL,
VISAKHAPATNAM BENCH, VISAKHAPATNAM
श्री िी. दुगााराि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष
BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER&
SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER
आयकर अपील सं./I.T.A.No.373/Viz/2017
(धनधाारण िर्ा / Assessment Year: 2012-13)
ACIT M/s Pace Process Controls
Circle-3(1) Pvt. Ltd.
Visakhapatnam 11-2-4/1, Plot No.10
Opp.Governors Bungalow
Visakhapatnam
[PAN :AABCP0461E]
(अपीलार्थी/ Appellant) (प्रत्यार्थी/ Respondent)
अपीलाथी की ओर से/ Appellant by : Shri R.S. Aravindakshan, DR
प्रत्याथी की ओर से / Respondent by : None
सुनिाई की तारीख / Date of Hearing : 14.09.2017
घोषणा की तारीख/ Date of Pronouncement : 20.09.2017
आदेश /O R D E R
PER D.S. SUNDER SINGH, Accountant Member:
This appeal is filed by the revenue against the order of the Commissioner of Income Tax (Appeals) [CIT(A)]-2, Guntur dated 28.3.2017 for the assessment year 2012-13. 2 ITA No.373/Viz/2017
M/s Pace Process Controls Pvt. Ltd, Visakhapatnam
2. When this appeal is taken up for hearing, the Ld. D.R. has submitted that the tax effect involved in this appeal is below Rs.10 lakhs. As per the latest circular no.21/2015 dated 10.12.2015 of CBDT being retrospective in nature, the above appeal is not pressed. In view of the above, this appeal is not maintainable and dismissed as not pressed.
3. The department has filed appeal stating that the case is covered by exception provided in para no.8(b) of Circular No.21/2015 which reads as under :
"8. Adverse judgments relating to the following issues should be contested on merits notwithstanding that the tax effect entailed is less than the monetary limits specified in para 3 above or there is no tax effect :
(b) Where Board's order, Notification, Instruction or Circular has been held to be illegal or ultra vires, or
4. The department has not placed any material to show that the case is covered by exception as per Circular No.21/2015, para 8(b) supra. Therefore, the appeal of the revenue on this ground also is dismissed.
3ITA No.373/Viz/2017
M/s Pace Process Controls Pvt. Ltd, Visakhapatnam
5. In the result, appeal of the revenue is dismissed.
The above order was pronounced in the open court on 20th Sep 2017.
Sd/- Sd/-
(िी.दुगााराि) (धड.एस. सुन्दरससह)
(V. DURGA RAO) (D.S. SUNDER SINGH)
न्याधयक सदस्य/JUDICIAL MEMBER लेखा सदस्य/ACCOUNTANT MEMBER
धिशाखापटणम /Visakhapatnam
ददनांक /Dated : 20.09.2017
L. Rama, SPS
4
ITA No.373/Viz/2017
M/s Pace Process Controls Pvt. Ltd, Visakhapatnam आदेश की प्रधतधलधप अग्रेधर्त/Copy of the order forwarded to:-
1. अपीलाथी / The Appellant - ACIT, Circle-3(1), Visakhapatnam
2. प्रत्याथी / The Respondent - M/s Pace Process Controls Pvt. Ltd., 11-2-4/1, Plot No.10, Opp.Governors Bunglow, Visakhapatnam
3.The Chief Commissioner of Income Tax, Visakhapatnam
4.The Commissioner of Income Tax (Appeals)-2, Guntur
5. धिभागीयप्रधतधनधध, आयकरअपीलीयअधधकरण, धिशाखापटणम /DR, ITAT, Visakhapatnam
6. गाडाफ़ाईल / Guard file आदेशानुसार / BY ORDER // True Copy // Sr. Private Secretary ITAT, VISAKHAPATNAM