Income Tax Appellate Tribunal - Agra
Dcit Circle-2(1)(1), Agra vs Madhusudan Motors P Ltd, Agra on 3 July, 2019
In the Income-Tax Appellate Tribunal,
Agra Bench, Agra
Before : Shri Laliet Kumar, Judicial Member And
Dr. Mitha Lal Meena, Accountant Member
ITA Nos. 243, 244 & 245/Agr/2018
Assessment Years: 2012-13, 2013-14 & 2014-15
DCIT, Circle 2(1)(1), vs. M/s. Madhusudan Motors (P) Ltd.
Agra. B-5, Lawyers Colony, Bye Pass Road,
Agra. (PAN: AAACCM7645N)
(Appellant) (Respondent)
Appellant by Shri Rajesh Malhotra, C.A.
Respondent by Shri Waseem Arshad, Sr. DR
Date of Hearing 03.07.2019
Date of Pronouncement 03.07.2019
ORDER
Per Bench:
These appeals are filed by the Revenue raising the following common grounds :
"1. That the Learned CIT(A) has erred in law and on facts in deleting the addition of Rs.38,37,000/- made by AO on account of disallowance u/s. 36(1)(iii) of the Act without appreciating the fact that the assessee utilized interest bearing funds to make interest free advances to related persons/mutual concerns without any business requirement.
2. That the order of Ld. Commissioner of Income Tax (Appeals) being erroneous in law and on facts deserves to be quashed and that of the Assessing Officer deserves to be restored."
2. From the perusal of the grounds of appeal, it is clear that the tax effect involved in each of these appeals is below the limit of Rs.20 Lakhs, prescribed by ITA Nos. 243, 244 & 245/Agr/2018 2 CBDT Circular No. 3/2018, dated 11th July, 2018, which is applicable even to the pending appeals. Thus, going by the prescription of Circular No. 3/2018, dated 11th July, 2018, we are of the view that the Revenue should have either not filed the instant appeals before the Tribunal or withdrawn the same, as the tax effect in these appeals is admittedly less than the prescribed limit, i.e., Rs. 20,00,000/-. Accordingly, we dismiss the appeals filed by the Revenue as non-maintainable.
3. In the result, the appeals of the Revenue are dismissed.
Order pronounced in the open court.
Sd/- Sd/-
(Dr. Mitha Lal Meena) (Laliet Kumar)
Accountant Member Judicial member
Dated:
*aks*
Copy of order forwarded to:
(1) The appellant (2) The respondent
(3) Commissioner (4) CIT(A)
(5) Departmental Representative (6) Guard File
By order
Assistant Registrar
Income Tax Appellate Tribunal
Agra Bench, Agra