Income Tax Appellate Tribunal - Ahmedabad
The Ito, Ward-3(1)(3),, Ahmedabad vs Balajay Infrastructure Private ... on 23 September, 2019
आयकर अपील य अ धकरण, अहमदाबाद यायपीठ 'D' अहमदाबाद ।
IN THE INCOME TAX APPELLATE TRIBUNAL "D" BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 290/Ahd/2017 ( नधा रण वष / Assessment Year: 2013-14) ITO बनाम/ Balajay Infrastructure Ward- 3(1)(3), Vs. Pvt. Ltd.
th 4 Floor, 403B-Wing, 303, Ashirwad Paras, 100 Feet Road, Nr.
Pratyaksh Kar Bhavan, Nr.
Corporate Road, Nr.
Polytechnic College, Prahladnagar Garden
Amwabadi, Cross Road, Satellite,
Ahmedabad- 380015 Ahmedabad- 380015
थायीले खासं . /जीआइआरसं . /PAN/GIR No.: AAE CB7 865 K (अपीलाथ /Appellant) .. ( यथ / Respondent) अपीलाथ ओर से/Appellant by : Shri Vinod Tanwani, Sr. DR यथ क ओरसे / Respondent by: Shri S. N. Di vatia & Mehul Talera, ARs सन ु वाईक तार"ख/Date of Hearing 13/09/2019 घोषणाक तार"ख /Date of Pronouncement 23/09/2019 आदे श/O R D E R PER AMARJIT SINGH - AM:
The appeal filed by the Revenue for A.Y. 2013-14, arise from order of the CIT(A)-9, Ahmedabad dated 20.12.2016, in proceedings under section 143(3) of the Income Tax Act, 1961; in short "the Act".
2. The ground of appeal raised by the Revenue reads as under:-
"1. The CIT(A) has erred in law and on facts in granting the relief of Rs. 1,70,08,446/- out of addition of Rs. 2,26,77,928/- made by the AO for bogus purchases without appreciating the findings as recorded by the AO and relying on the decision of M/s. N. K. Protei ns Ltd. of the Hon' ble Tribunal, Ahmedabad.ITA No. 290/AHD/2017 [ITO vs. Balajay Infrastructure Pvt. Ltd.] A.Y. 2013-14 2
2. The CIT(A) has erred in law and on facts in not obtaining the remand report from the AO f or ascertaining the actual acquisition of t he material used out of purchases from other sellers without obtaining the bills and making of consequent payments and granted relief of 75 % of bogus purchases proved by t he AO.
3. On the facts and circumstances of the case, the Ld. Commissioner of Income Tax (A) ought to have upheld the order of the Assessing Off icer.
4. It is, therefore, prayed that the or der of the Ld. Commissioner of Income Tax (A) may be set-aside and that of the Assessing Officer be restored."
3. At the time of hearing, it was submitted by the Ld.AR for the assessee that appeal filed by the Revenue is hit by recently issued CBDT Circular No.17 of 2019 dated 08/08/2019 revising the previous thresholds pertaining to tax effects. As per aforesaid Circular, all pending appeals filed by Revenue are liable to be dismissed as a measure for reducing litigation where the tax effect does not exceed the prescribed monetary limit which is now revised at Rs.50 Lakhs. In the instant case, the tax effect on the disputed issues raised by the Revenue is stated to be not exceeding Rs.50 lakhs and therefore appeal of the Revenue is required to be dismissed in limine.
4. The Learned DR for the Revenue fairly admitted the applicability of the CBDT Circular No. 17 of 2019. Accordingly, appeal of the Revenue is dismissed as not maintainable. However, it will be open to the Revenue to seek restoration of its appeal on showing inapplicability of the aforesaid CBDT Circular in any manner.
5. In the result, the appeal of the Revenue is dismissed.
This Order pronounced in Open Court on 23/09/2019
Sd/- Sd/-
(RAJPAL YADAV) (AMARJIT SINGH)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Ahmedabad: Dated 23/09/2019
TANMAY TRUE COPY
ITA No. 290/AHD/2017 [ITO vs. Balajay Infrastructure
Pvt. Ltd.] A.Y. 2013-14 3
आदे श क त ल प अ े षत / Copy of Order Forwarded to:-
1. राज व / Revenue
2. आवेदक / Assessee
3. संबं(धत आयकर आयु)त / Concerned CIT
4.आयकर आयु)त- अपील / CIT (A)
5. *वभागीय त न(ध,आयकर अपील"य अ(धकरण, अहमदाबाद / DR, ITAT, Ahmedabad
6. गाड फाइल / Guard file.
By order/आदे श से, उप/सहायक पंजीकार आयकर अपील"य अ(धकरण,अहमदाबाद ।
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