Income Tax Appellate Tribunal - Mumbai
Dcit Circle 3, Thane vs M/S.Shree Balaji Builder & Developers, ... on 15 January, 2020
IN THE INCOME TAX APPELLATE TRIBUNAL "G"
BENCH, MUMBAI
BEFORE SHRI PAWAN SINGH, JM &
SHRI S. RIFAUR RAHMAN, AM
आयकरअपीलसं./ I.T.A. No. 6541/Mum/2018
(निर्धारणवर्ा / Assessment Year: 2014-15)
DCIT Circle -3, M/s Shree Balaji Builder
Room No. 02, 6th floor, & Developers,
Aashar IT park, B-wing, 4th floor, Lake City Mall,
बिधम/ Kapurbawadi Junction,
Wagle Industrial Estate, Vs.
Road No. 16Z, Thane(W)- Majiwade Naka,
400 604 Ghodbunder Road,
Thane(W)-400 607
स्थायीले खासं ./जीआइआरसं ./ PAN No. AAFFB9180P
(अपीलाथी/Appellant) : (प्रत्यथी / Respondent)
अपीलाथीकीओरसे/ Appellant : Shri V. Vinod Kumar, DR
by
प्रत्यथीकीओरसे/Respondentby : Shri Subodh Ratnaparkhi,
AR
सुनवाईकीतारीख/
: 15.01.2020
Date of Hearing
घोषणाकीतारीख / : 15.01.2020
Date of Pronouncement
आदे श / O R D E R
Per S. Rifaur Rahman, Accountant Member:
The present Appeal has been filed by the revenue against the order of Ld. Commissioner of Income Tax (Appeals) - 2 in 2 I.T.A. No. 6541/Mum/2018 M/s Shree Balaji Builder & Developers short referred as 'Ld. CIT(A)', Pune, dated 24.08.2018 for Assessment Year (in short AY) 2014-15.
2. At the outset, we notice that the tax effect of the relief granted by the Ld. Commissioner of Income Tax (Appeals) is below Rs. 50 lacs and as per Circular No.17 of 2019 dated 08.08.2019 issued by the Central Board of Direct Taxes (CBDT), Department of Revenue, Ministry of Finance, Government of India, the CBDT has revised the monetary limit for filing appeals before the ITAT from the existing limit of Rs. 20 lacs to Rs. 50 lacs.
3. The Ld. Departmental Representative (DR) fairly conceded that this appeal is covered by the aforesaid circular issued by the CBDT. The Ld. DR submitted that in case this appeal falls in the exceptional case, the appeal may be allowed to recall.
4. We have gone through the order of the Ld. Commissioner of Income Tax (Appeals) and the grounds of appeals. We find that the tax effect in the above referred appeal is less than Rs. 50 lacs. Accordingly, we dismiss the aforesaid appeal filed by the Revenue as not maintainable/withdrawn.
3
I.T.A. No. 6541/Mum/2018 M/s Shree Balaji Builder & Developers
5. In the net result, the appeal filed by the revenue stands dismissed.
Order pronounced in the open court on 15th Jan, 2020.
Sd/- Sd/-
(Pawan Singh) (S. Rifaur Rahman)
न्याययकसदस्य / Judicial Member ले खासदस्य / Accountant Member
मुंबई Mumbai;यदनां क Dated : 15.01.2020
Sr.PS. DK
आदे शकीप्रनिनिनिअग्रे नर्ि/Copy of the Order forwarded to :
1. अपीलाथी/ The Appellant
2. प्रत्यथी/ The Respondent
3. आयकरआयु क्त(अपील) / The CIT(A)
4. आयकरआयु क्त/ CIT- concerned
5. यवभागीयप्रयतयनयि, आयकरअपीलीयअयिकरण, मुंबई/ DR, ITAT, Mumbai
6. गार्ड फाईल / Guard File आदे शधिुसधर/ BY ORDER, उि/सहधयकिंजीकधर (Dy./Asstt.Registrar) .
आयकरअिीिीयअनर्करण, मुंबई/ ITAT, Mumbai