Income Tax Appellate Tribunal - Mumbai
Adit (It) 2(2), Mumbai vs Ups Supply Chain Solutions Inc. Usa, ... on 3 March, 2021
1 ITA No.1213/Mum/2010 M/s. UPS Supply Chain SolutionS Inc. USA Assessment Year: 2006-07 आयकर अपीलीय अिधकरण "आई" ायपीठ मुंबई म । IN THE INCOME TAX APPELLATE TRIBUNAL "I" BENCH, MUMBAI माननीय ी महावीर िसं ह, उपा एवं माननीय ी मनोज कुमार अ वाल ,ले खा सद के सम । BEFORE HON'BLE SHRI MAHAVIR SINGH, VP AND HON'BLE SHRI MANOJ KUMAR AGGARWAL, AM Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. No.1213/Mum/2010 (िनधा रण वष / Assessment Year: 2006-07) DDIT -(IT)-2(2) M/s. UPS Suppl y Chain Solution / Room No.116, Scindia House Services Inc.US A Ballard Estate, NM Road बनाम/ C/o. BSR & Co. CAs Mumbai-400 038. Vs. KPMG House, Kamala Mills Compound 448, Senapati Bapat Marg Lower Parel, Mumbai-400 013.
*थायीले खासं ./जीआइआरसं ./PAN/GIR No. AAACU-5644-B (अ पीलाथ-/Appellant) : (./थ- / Respondent) Assessee by : Shri Nitesh Joshi -Ld.AR Revenue by : Shri Vijay Kumar Subramaniyam -
Ld. Sr.DR सुनवाई की तारीख/Date of Hearing : 03/03/2021 घोषणा की तारीख / : 03/03/2021 Date of Pronouncement आदे श / O R D E R Manoj Kumar Aggarwal (Accountant Member)
1. Aforesaid appeal by revenue for Assessment Year (AY) 2006-07 contests the order of learned first appellate authority on certain grounds of appeal.
2 ITA No.1213/Mum/2010M/s. UPS Supply Chain SolutionS Inc. USA Assessment Year: 2006-07
2. The Ld. AR, Shri Nitesh Joshi, at the outset, submitted that tax effect of quantum additions under dispute by revenue is below prescribed threshold limit of Rs.50 Lacs and therefore, the revenue's appeal is not maintainable in terms of latest low tax effect CBDT Circular No. 17/2019 dated 08/08/2019 [F.No.279/Misc. 142/2007-TTJ(Pt.). In support, our attention has been drawn to the impugned order. The Ld. DR could not point out any exception to controvert the plea raised by Ld. AR.
3. After going through material on record, we find that the tax effect of quantum additions under dispute is below threshold monetary limit of Rs.50 Lacs and therefore, the appeal is not maintainable in terms of recently issued low tax effect Circular No. 17/2019 dated 08/08/2019 [F.No.279/Misc. 142/2007-TTJ(Pt.) issued by 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. In view of the same, the appeals are not maintainable.
4. At the same time, a liberty is given to revenue to seek recall of the appeal, if at a later stage, it is found that the matter is covered by any exceptions provided in any of the circular or in case the tax effect in the appeal exceeds the prescribed monetary limit.
5. Resultantly, the appeal stands dismissed.
Order pronounced in the open court on 03rd March, 2021.
Sd/- Sd/-
(Mahavir Singh) (Manoj Kumar Aggarwal)
उपा / Vice President लेखा सद / Accountant Member
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ITA No.1213/Mum/2010
M/s. UPS Supply Chain SolutionS Inc. USA Assessment Year: 2006-07 मुंबई Mumbai; िदनां क Dated : 03/03/2021 Sr.PS, Jaisy Varghese आदे शकी ितिलिपअ"ेिषत/Copy of the Order forwarded to :
1. अपीलाथ-/ The Appellant
2. ./थ-/ The Respondent
3. आयकरआयु6(अपील) / The CIT(A)
4. आयकरआयु6/ 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.