Income Tax Appellate Tribunal - Jaipur
Govind Narain Johari, Jaipur vs Dcit, Jaipur on 28 August, 2018
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IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR
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BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM
vk;dj vihy la-@ITA No. 318/JP/2017
fu/kZkj.k o"kZ@Assessment Year : 2010-11
Deputy Commissioner of cuke Govind Narain Johari,
Income Tax, Vs. C-7, Prithiviraj Road, C-Scheme,
Central Circle-3, Jaipur. Jaipur.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAQPJ 4277 Q
vihykFkhZ@Appellant izR;FkhZ@Respondent
izR;k{[email protected]. No. 17/JP/2017
(Arising out of vk;dj vihy la-@ITA No. 318/JP/2017)
fu/kZkj.k o"kZ@Assessment Year 2010-11
Govind Narain Johari, cuke Deputy Commissioner of
C-7, Prithiviraj Road, C- Vs. Income Tax,
Scheme, Jaipur. Central Circle-3, Jaipur.
LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAQPJ 4277 Q
izR;k{ksid@Objector izR;FkhZ@Respondent
jktLo dh vksj ls@ Revenue by : Shri J. S. Kulhari (JCIT)
fu/kZkfjrh dh vksj l@
s Assessee by : Shri Sandeep Jhanwar (CA)
lquokbZ dh rkjh[k@ Date of Hearing : 24/08/2018
mn?kks"k.kk dh rkjh[k@ Date of Pronouncement : 28/08/2018
vkns'k@ ORDER
PER: VIJAY PAL RAO, JM:
The appeal filed by the Revenue and the cross objection filed by the assessee are directed against the order of the ld. CIT(A)-4, Jaipur
2 ITA 318/JP/2017 & C.O. 17/JP/2017_ DCIT Vs Govind Narain Johari dated 30/03/2017 for the A.Y. 2010-11. The grounds taken by the Revenue and the assessee are as under:-
Grounds of revenue's appeal:
"1. Whether on the facts and in the circumstances of the case, the ld CIT(A) was right in deleting the addition of Rs. 40,60,300/- made by A.O. on account of interest expenses."
2. The appellate craves, leave to reserve the right to amend, modify, alter add or forego any ground(s) or appeal at any time before or during the hearing of this appeal."
Grounds of assessee's C.O.:
"Under the facts and circumstances of the case, the ld. CIT(A) has erred in not quashing the order passed by ld. A.O. U/s 153A/143(3) which is illegal and bad in law for the following reasons:
i) It was barred by limitation.
ii) None of the additions/disallowances were made on the basis of any
incriminating material found during the course of search."
2. Firstly we take C.O. of the assessee. At the outset of hearing, the ld AR of the assessee has stated that he doesn't wish to press the grounds so taken in the cross objection therefore, the same may be dismissed as not pressed. On the other hand, the ld DR has not raised any objection if the assessee does not want to press the grounds of C.O. Therefore, the grounds taken by the assessee in the C.O. are dismissed being not pressed.
3. Now we take the revenue's appeal. At the time of hearing, the ld. AR of the assessee has raised an objection of maintainability of the 3 ITA 318/JP/2017 & C.O. 17/JP/2017_ DCIT Vs Govind Narain Johari appeal of the Revenue due to the tax effect not exceeding Rs. 20 lacs as per the CBDT Circle No. 3 of 2018 dated 11th July, 2018. The ld. A/R submitted that in the facts of the present case, tax effect in Revenue's appeal is stated to be below the prescribed limit of Rs. 20 lacs.
4. The ld. D/R has fairly submitted that the tax effect involved in the Revenue's appeal is less than 20 lacs which is prescribed threshold limit in terms of the CBDT Circular No. 3/2018 dated 11th July, 2018 issued in supersession of its earlier Circular No. 21 of 2015 dated 10.12.2015.
5. We have heard the rival contentions and perused the materials available on record. It is observed that the demand/ tax effect in the Revenue's appeal in question is below Rs. 20.00 lacs . Under the powers vested by section. 268A(1) of the I T Act, CBDT has recently issued Circular No. 3/2018 dated 11 t h July, 2018 (F No. 279/Misc. 142/2007-ITJ(Pt) instructing the authorities below that departmental appeal should not be filed before ITAT where the demand/tax effect does not exceed Rs. 20 lacs. The circular is specifically mentioned to be applicable for all pending appeals.
6. Subject to some exceptions, it is further directed by CBDT that all the departmental appeals pending before ITAT where the demand/tax 4 ITA 318/JP/2017 & C.O. 17/JP/2017_ DCIT Vs Govind Narain Johari effect is not exceeding than 20 lacs should be either withdrawn or not pressed by the departmental representatives.
7. The present appeal is not covered by any exceptions mentioned in the said CBDT circular. Since the tax demand in dispute in this departmental appeal is below the limit set out by CBDT for the appeal, the appeal of the assessee is not maintainable in view of CBDT Circular No. 3 of 2018 dated 11.07.2018. Accordingly the appeal of the Department is dismissed as not pressed/withdrawn.
8. In the result, both the appeal of the Revenue and the C.O. of the assessee are dismissed.
Order pronounced in the open Court on 28/08/2018.
Sd/- Sd/-
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(Vikram Singh Yadav) (Vijay Pal Rao)
ys[kk lnL;@Accountant Member U;kf;d lnL;@Judicial Member
Tk;iqj@Jaipur
fnukad@Dated:-28/08/2018
*Ranjan
vkns'k dh izfrfyfi vxzfs 'kr@Copy of the order forwarded to:
1. vihykFkhZ@The Appellant- The DCIT, Central Circle-3, Jaipur.
2. izR;FkhZ@The Respondent- Shri Govind Narain Johari, Jaipur
3. vk;dj vk;qDr@ CIT
4. vk;dj vk;qDr@ CIT(A)
5. foHkkxh; izfrfuf/k] vk;dj vihyh; vf/kdj.k] t;iqj@DR, ITAT, Jaipur
6. xkMZ QkbZy@ Guard File (ITA No. 318/JP/2017 & CO 17/JP/2017) vkns'kkuqlkj@ By order, lgk;d iathdkj@Asst. Registrar