Income Tax Appellate Tribunal - Mumbai
Asst Cit 16(3), Mumbai vs M.R. Bhansali & Co., Mumbai on 7 November, 2016
आयकर अपीऱीय अधिकरण, मुंबई न्यायपीठ, फी, मुंबई ।
IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES "B", MUMBAI श्री जोगगन्दय स हिं , न्मायमक दस्म एवुं श्री एन. के. प्रधान, रेखा दस्म, के भक्ष Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member ITA No.2501/Mum/2014 Assessment Year: 2009-10 ACIT-16 (3), Matru Mandir, M/s. M.R. Bhansali & Co., 2nd Floor, Room No. 206, बनाम/ 811, Prasad Chambers, Tardeo Road, Mumbai - 07 Opera House, Mumbai - 04 Vs. (याजस्व /Revenue) (यनधाारयती /Assessee) P.A. No. AAAFM 1627 M याजस्व की ओर से / Revenue by Shri Neil Philiph - DR यनधाारयती की ओर से / Assessee by Shri Hitesh Trivedi ुनवाई की तायीख / Date of Hearing : 07/11/2016 आदे श की तायीख /Date of Order: 07/11/2016 आदे श / O R D E R Per Joginder Singh (Judicial Member) The Revenue is aggrieved by the impugned order dated 17/01/2014 of the Ld. First Appellate Authority, Mumbai-27.
2. During hearing of this appeal, at the outset, Shri Hitesh Trivedi, ld. counsel for the assessee contended that in the 2 M/s. M.R. Bhansali & Co ITA Nos.2501/Mum/2014 present appeal, the total tax effect is below prescribed monetary limit of Rs.10 lakh for filing the appeal before this Tribunal. The ld. DR, Shri Neil Philiph, did not controvert the factual matrix.
2.1. We have considered the rival submissions and perused the material available on record. In view of the above, it is noted that the tax effect in the present 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.:-
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 is less than Rs.10,00,000/-, consequently, the appeal of the Revenue is not maintainable, therefore, dismissed.
3M/s. M.R. Bhansali & Co ITA Nos.2501/Mum/2014 Finally, the appeal of the Revenue is dismissed as not maintainable.
This Order was pronounced in the open court in the presence of ld. representatives from both sides at the conclusion of the hearing on 07/11/2016.
Sd/- sd/-
(N.K. Pradhan) (Joginder Singh)
ऱेखा सदस्य / ACCOUNTANT MEMBER न्याययक सदस्य / JUDICIAL MEMBER
भफ
ुिं ई Mumbai; ददनािंक Dated : 07/11/2016 Vr/- यन. .
आदे श की प्रयिलऱपप अग्रेपषि/Copy of the Order forwarded to :
1. अऩीराथी / The Appellant
2. प्रत्मथी / The Respondent.
3. आमकय आमक् ु त(अऩीर) / The CIT, Mumbai.
4. आमकय आमक् ु त / CIT(A)- , Mumbai
5. ववबागीम प्रयतयनगध, आमकय अऩीरीम अगधकयण, भफ िंु ई / DR, ITAT, Mumbai
6. गार्ा पाईर / Guard file.
आदे शानसार/ BY ORDER, त्मावऩत प्रयत //True Copy// उप/सहायक पुंजीकार (Dy./Asstt. Registrar) आयकर अपीऱीय अधिकरण, भफ ुिं ई / ITAT, Mumbai,