Income Tax Appellate Tribunal - Ahmedabad
Dy.Cit.,Cent.Circle-2(4),, ... vs Sekhani Fabric Mills Pvt.Ltd.,, ... on 10 April, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
AHMEDABAD "D" BENCH
(BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER
& SHRI MAHAVIR PRASAD, JUDICIAL MEMBER)
ITA. No: 586/AHD/2013
(Assessment Year: 2006-07)
Dy. Commissioner of V/S M/s. Sekhani Fabric Mills
Income-tax, Central Pvt. Ltd. 62, New Cloth
Circle-2(4), Ahmedabad Market, WRaipur Gate,
Sarangpur, Ahmedabad-
380 002
(Appellant) (Respondent)
PAN: AACCS 1080K
Appellant by : Shri Surendra Kumar, CIT/DR
Respondent by : Shri S.N. Soparkar & Parin Shah,AR
(आदे श)/ORDER
Date of hearing : 05 -04-2017
Date of Pronouncement : 10 -04-2017
PER N.K. BILLAIYA, ACCOUNTANT MEMBER:
1. This appeal by the Revenue is preferred against the order of the Ld. CIT(A)- III, Ahmedabad dated 28.12.2012 pertaining to A.Y. 2006-07.
2 ITA No. 586/Ahd/2013. A.Y. 2006-07
2. The grievance of the revenue reads as under:-
1. The ld. CIT(A) has erred in law and on facts in deleting the addition of Rs.
25,00,000/- made on account of unexplained cash credit u/s. 68 of the I.T. Act.
3. A perusal of the afore-stated ground taken by the Revenue clearly shows that this appeal has to be dismissed in the light of the CBDT Circular No. 21 of 2015 dated 10.12.2015 by which the Board has directed the revenue not to prefer appeal before the Tribunal if the tax effect is less than Rs. 10 lacs. The appeal is accordingly dismissed.
Order pronounced in Open Court on 10- 04- 2017
Sd/- Sd/-
(MAHAVIR PRASAD) (N. K. BILLAIYA)
JUDICIAL MEMBER True Copy ACCOUNTANT MEMBER
Ahmedabad: Dated 10/04/2017
Rajesh
Copy of the Order forwarded to:-
1. The Appellant.
2. The Respondent.
3. The CIT (Appeals) -
4. The CIT concerned.
5. The DR., ITAT, Ahmedabad.
6. Guard File.
By ORDER Deputy/Asstt.Registrar ITAT,Ahmedabad