Income Tax Appellate Tribunal - Mumbai
Heaven Distillery P. Ltd., Mumbai vs Department Of Income Tax on 28 April, 2016
आयकर अपीऱीय अधिकरण, मुंबई न्यायपीठ "आई" मुंबई
IN THE INCOME TAX APPELLATE TRIBUNAL "I" BENCH, MUMBAI
BEFORE SHRI SAKTIJIT DEY, JM AND SHRI RAJESH KUMAR, AM
आमकय अऩीर सं./I.T.A. No.4520/Mum/2006
(ननधधारण वषा / Assessment Years : 2001-02)
Income Tax Officer 5(1)(4), बनधम/ M/s Heaven Distillery Pvt Ltd.,
Room No.569, C/o G P Mehta and Co.
5th floor, Aayakar Bhavan, Vs.
Chartered Accountants,
M K Road, 807, Tulsiany Chambers,
Mumbai-400020 Nariman Point,
Mumbai-400021.
स्थधयी ऱेखध सं ./ PAN : AAACH8471K
(अऩीराथी /Appellant) .. (प्रत्मथी / Respondent)
अऩीराथी की ओय से/Appellant by : Mrs. Agnes P Thomas
प्रत्मथी की ओय से/ Respondent by : Shri G P Mehta
सुनवाई की तायीख / Date of Hearing : 28.4.2016
घोषणा की तायीख /Date of Pronouncement : 28.4.2016
आदे श / O R D E R
PER RAJESH KUMAR, AM :
This is an appeal filed by the revenue against the order dated 06.06.2006 passed by the ld.CIT(A)-V, Mumbai and it relates to the assessment year 2001-02.
2. The return of income was filed by the assessee on 29.10.2001 declaring a total income at Rs.67,280/-. The assessment was made by the AO u/s 143(2) and 142(1)of the Act assessing the total income at Rs.17,01,270/-. Aggrieved by the order of AO, the assessee preferred an 2 I T A N o . 4 5 2 0 / Mu m / 2 0 0 6 appeal before the First Appellate Authority, who deleted the total amount of Rs.6,04,373/- on account of addition u/s 40A(3), administrative expenses, expenses incurred in connection with tea, coffee, lunch etc, medical expenses of travelling and expenses increase in opening stock and etc. therefore, balance addition remains Rs.17,01,270- 6,04,373=Rs.10.96,897/-. Aggrieved by the decision of the ld.CIT(A), the revenue is in appeal before us.
3. We have heard the ld. DR and perused the material on record. We find that the quantum in dispute is Rs.10,96,897/- and the tax effect involved therein is less than Rs.10 lakhs. In view of the Circular issued by CBDT bearing No.21/2015 dated 10.12.2015 prescribing new monetary limit of Rs.10.00 lakhs for preferring appeal against the orders passed by Ld CIT(A) before the Tribunal, the revenue is precluded from pursuing this appeal, as the said circular has retrospective effect and is applicable to the existing appeals also. Accordingly, we dismiss the appeal of the revenue.
4. In the result, the appeal of the revenue is dismissed.
Order pronounced in the open court on 28rd April,2016. आदे श की घोषणा खर ु े न्मामारम भें ददनांकः 28 April, 2016 th को की गई ।
Sd sd
(SAKTIJIT DEY) ( RAJESH KUMAR )
JUDICIAL MEMBER ACCOUNTANT MEMBER
भंफ
ु ई Mumbai; ददनांक Dated 28/04/2016
व.नन.स./ SRL , Sr. PS
3 I T A N o . 4 5 2 0 / Mu m / 2 0 0 6
आदे श की प्रनिलऱपऩ अग्रेपषि/Copy of the Order forwarded to :
1. अऩीराथी / The Appellant
2. प्रत्मथी / The Respondent.
3. आमकय आमुक्त(अऩीर) / The CIT(A)-
4. आमकय आमुक्त / CIT
5. ववबागीम प्रनतननधध, आमकय अऩीरीम अधधकयण, भुंफई / DR, ITAT, Mumbai
6. गार्ड पाईर / Guard file.
आदे शधनुसधर/ BY ORDER, True copy उऩ/सहधयक ऩंजीकधर (Dy./Asstt. Registrar) आयकर अऩीऱीय अधधकरण, भुंफई / ITAT, Mumbai