Income Tax Appellate Tribunal - Ahmedabad
The Dcit, Circle-4(1)(2),, Ahmedabad vs M/S. Veeda Clinical Research Pvt. ... on 13 March, 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 PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER ITA. No. 1054/Ahd/2017 ( नधा रण वष / Assessment Year : 2012-13) The DCIT, बनाम/ M/s. Veeda Clinical Circle- 4(1)(2), Vs. Research Pvt. Ltd. Ahmedabad. Shivalik Plaza A, Nr. IIM, Ambawadi, Ahmedabad थायी ले खा सं . /जीआइआर सं . /PAN/GIR No. : AAC CC3 633Q (अपीलाथ /Appellant) .. ( यथ / Respondent) अपीलाथ ओर से /Appellant by : Shri Jagdish, CIT DR.
यथ क ओर से / Shri T.P. Hemani, AR
Respondent by :
सन
ु वाई क तार ख / Date of
06/03/2019
Hearing
घोषणा क तार ख /Date of
13/03/2019
Pronouncement
आदे श/O R D E R
PER PRADIP KUMAR KEDIA- AM:
The captioned appeal has been filed at the instance of the Revenue against the order of the Commissioner of Income Tax (Appeals)-8, Ahmedabad ('CIT(A)' in short), dated 20.02.2017 arising in the assessment order dated 02.03.2016 passed by the I T A N o . 1 0 5 4 / Ah d / 1 7 [ D C I T v s . V e e d a C l i n i c a l R e s e a r c h P v t . L t d . ] A. Y . 2 0 1 2 - 1 3 - 2 -
Assessing Officer (AO) under s. 144C r.w.s. 143(3) of the Income Tax Act, 1961 (the Act) in the assessment year 2012-13.
2. The ground of appeal raised by the Revenue reads as under:-
"1. Whether the Ld. CIT(A) is right in law and on facts in allowing the depreciation at the rate of 60% on software being customized license product under consideration instead of at the rate of 25%.
2. Whether the Ld. CIT(A) is right in law and on facts in deleting the disallowance of Rs. 21,58,292/- made on account of u/s 14A r.w.r. 8D of the Act."
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.3 of 2018 dated 11/07/2018 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.20 Lakhs. In the instant case, the tax effect on the disputed issues raised by the Revenue is stated to be not exceeding Rs.20 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. 3 of 2018. Accordingly, appeal of the Revenue is dismissed as not maintainable. However, I T A N o . 1 0 5 4 / Ah d / 1 7 [ D C I T v s . V e e d a C l i n i c a l R e s e a r c h P v t . L t d . ] A. Y . 2 0 1 2 - 1 3 - 3 -
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 13/03/2019
Sd/- Sd/-
(RAJPAL YADAV) (PRADIP KUMAR KEDIA)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Ahmedabad: Dated 13/03/2019
Tanmay True Copy
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 आय, ु त- अपील / CIT (A)
5. 0वभागीय 3त3न*ध, आयकर अपील य अ*धकरण, अहमदाबाद / DR, ITAT, Ahmedabad
6. गाड9 फाइल / Guard file.
By order/आदे श से, उप/सहायक पंजीकार आयकर अपील य अ*धकरण, अहमदाबाद ।
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