Income Tax Appellate Tribunal - Delhi
Fab Fininvest (India) Ltd, New Delhi vs Department Of Income Tax on 25 April, 2016
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH: 'B' NEW DELHI
BEFORE SHRI J. SUDHAKAR REDDY, ACCOUNTANT MEMBER
AND
SMT SUCHITRA KAMBLE, JUDICIAL MEMBER
I.T.A .No. 2047/DEL/2010
(ASSESSMENT YEAR-2007-08)
ITO Vs Fab Fininvest (India) Ltd.
Ward-11(3), Room No. 374A, 29A Main Bazar,
C R Building, Village Patparganj
New Delhi-110 002 New Delhi-110 091
(APPELLANT) AAACF0387L
(RESPONDENT)
Appellant by None
Respondent by Sh. Rakesh Seghal, CA
Date of Hearing 25.04.2016
Date of Pronouncement 25.04.2016
ORDER
PER SUCHITRA KAMBLE, JM
This is an appeal filed by the Revenue. The Revenue sought an adjournment by way of an application. But the Ld. AR pointed that the tax effect in this appeal is less than Rs. 10 Lakhs. Therefore, the application for adjournment is rejected.
2. In terms of CBDT Circular No.21/2015 dated 10th December,2015, F.No. 279/Misc./142/2007-ITJ(Pt.) read with S.268 A of the Income Tax Act 1961, this appeal by the Revenue should have been withdrawn or should not be pressed by the Revenue. In view of the above this appeal by the Revenue is dismissed in limini.
3. In the result Revenue's appeal is dismissed in limini.
Order pronounced in the Open Court On 25th April, 2016.
Sd/- Sd/-
(J. SUDHAKAR REDDY) (SUCHITRA KAMBLE)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated: 25/04/2016
R. Naheed *
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
ITAT NEW DELHI
Date
1. Draft dictated on 25/04/2016 PS
2. Draft placed before author 25/04/2016 PS
3. Draft proposed & placed before .2016 JM/AM
the second member
4. Draft discussed/approved by JM/AM
Second Member.
5. Approved Draft comes to the PS/PS
Sr.PS/PS 27.04.2016
6. Kept for pronouncement on PS
7. File sent to the Bench Clerk 27.04.2016 PS
8. Date on which file goes to the AR
9. Date on which file goes to the Head Clerk.
10. Date of dispatch of Order.