Income Tax Appellate Tribunal - Mumbai
Acit 26 (1), Mumbai vs Hcc Samsung Joint Venture, Mumbai on 26 August, 2021
1 आयकर अपीलीय अधिकरण "एच" न्यायपीठ मुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL "H" BENCH, MUMBAI माननीय श्री विकास अिस्थी, न्यावयक सदस्य एवं माननीय श्री मनोज कुमार अग्रवाल ,लेखा सदस्य के समक्ष। BEFORE HON'BLE SHRI VIKAS AWASTHY, JM AND HON'BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing through Video Conferencing Mode) आयकरअपील सं ./ I.T.A. No.7169/Mum/2019 (धििाारण वर्ा / Assessment Year: 2014-15) & आयकरअपील सं ./ I.T.A. No.7170/Mum/2019 (धििाारण वर्ा / Assessment Year: 2015-16) ACIT-26(1) M/s HCC Samsung Joint Venture R. No. 302, 3rd floor Hincon House, LBS Marg बिाम/ Kautilya Bhavan Vikhroli (W ), Bandra Kurla Complex, Vs. Mumbai-400 083 Bandra(E), Mumbai-400 051 स्थायीलेखासं ./ जीआइआरसं ./ PAN/GIR No. AAAAH-8586-P (अपीलाथी/Appellant) : (प्रत्यथी / Respondent) Revenue by : Shri Ashish Heliwal- Ld. DR Assessee by : Shri H. P. Mahajani- Ld. AR सुनवाई की तारीख/ : 26/08/2021 Date of Hearing घोषणा की तारीख / : 26/08/2021 Date of Pronouncement आदे श / O R D E R Manoj Kumar Aggarwal (Accountant Member)
1. During hearing of captioned appeals by revenue for Assessment Years 2014-15 & 2015-16, Ld. AR submitted that both the appeals are not maintainable on account of low tax effect in terms of CBDT Circular No. 17/2019 dated 08/08/2019 [F.No.279/Misc.142/2007-TTJ(Pt.). For 2 the same, our attention has been drawn to Form No.36 and grounds of appeal for both the years.
2. Upon perusal, it could be gathered that tax effect of quantum additions under dispute by revenue is below threshold limit of Rs.50 Lacs in both the years and therefore, the revenue's appeals are not maintainable in terms of the stated circular. The Ld. DR could neither controvert the same nor could point out any exception as given in any of the circular.
3. Therefore, the appeals are not maintainable in terms of low tax effect circular issued by CBDT vide Circular No. 17/2019 dated 08/08/2019 [F.No.279/Misc. 142/2007-TTJ(Pt.). 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.
4. In view of the foregoing, both the appeals stand dismissed. However, a liberty is given to revenue to seek recall of the appeals, 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 any of the appeals exceeds the prescribed monetary limit.
5. Resultantly, both the appeal stands dismissed.
Order pronounced on 26th August, 2021.
Sd/- Sd/-
(Vikas Awasthy) (Manoj Kumar Aggarwal)
न्याययक सदस्य / Judicial Member लेखा सदस्य / Accountant Member
मुंबई Mumbai; यदनां क Dated : 26/08/2021 Sr.PS, Dhananjay 3 आदे शकीप्रधिधलधपअग्रेधर्ि/Copy of the Order forwarded to :
1. अपीलाथी/ The Appellant
2. प्रत्यथी/ The Respondent
3. आयकरआयुक्त(अपील) / The CIT(A)
4. आयकरआयुक्त/ CIT- concerned
5. यवभागीयप्रयतयनयध, आयकरअपीलीयअयधकरण, मुंबई/ DR, ITAT, Mumbai
6. गार्ड फाईल / Guard File आदे शािसार/ BY ORDER, उप/सहायक पुंजीकार (Dy./Asstt.Registrar) आयकरअपीलीयअधिकरण, मुंबई / ITAT, Mumbai.