Income Tax Appellate Tribunal - Chandigarh
Ito (Exemptions), Ambala vs Shirdi Sai Baba Aastha Sanstha, Karnal on 7 August, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
CHANDIGARH BENCHES, 'A' CHANDIGARH
BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER &
Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER
ITA No. 1443/Chd/2017
Assessment Year: 2013-14
The ITO (Exemptions), Vs. Shirdi Sai Baba Aastha Sansthan
Ambala H. No.187, Sector 14, Urban Estate,
Karnal,
PAN No. AAFAS3728R
(Appellant) (Respondent)
Appellant By : Smt. Chanderkanta, Sr.DR
Respondent By : None
Date of hearing : 18.07.2018
Date of Pronouncement : 07.08.2018
ORDER
Per Sanjay Garg, Judicial Member:
The present appeal has been preferred by the Revenue against the order dated 25.07.2017 of the Commissioner of Income Tax (Appeals), Karnal [hereinafter referred to as CIT(A)].
2. None has come present on behalf of the assessee. The Ld. DR pointed out that tax effect involved in the present case is less than Rs. 20 lacs. The Ld. DR has also fairly admitted that CBDT circular No. 3/2018 is applicable to this appeal, hence, this appeal of the Revenue is liable to be dismissed. 2 ITA No. 1443/Chd/2017-
Shirdi Sai Baba Aastha Sansthan, Karnal
3. It may be noted that CBDT vide Circular No. 3/2018 dated 11.07.2018 has revised the monetary limit upto Rs.20 lacs for filing appeals by the Department before the Tribunal and further vide para 13 of the said Circular it has been clarified that said circular is applicable retrospectively to the pending appeals also. The Hon'ble Punjab & Haryana High Court in the case of "Principal CIT of Income Tax Vs. Surinder Kumar Singhal" ITA No 406- 2016 (O&M) vide order dated 30.1.2017 while further relying upon the decision of the Hon'ble Supreme Court in the case of "CIT Vs. Dhanalekshmi Bank Ltd." (2015) 373 ITR 526 (SC), has dismissed the appeal of the Revenue without going into the merits due to low tax effect leaving the question of law open. In view of the CBDT Circular No. 03/2018 (supra) and in the light of the above referred to decision of the Hon'ble Jurisdictional Punjab & Haryana High Court (supra), the present appeal of the Revenue is dismissed due to low tax effect.
It is, however, clarified that the dismissal of the above appeal shall not be taken to be affirmation of the order of the CIT(A) on merits. The legal issue raised by the Revenue is being left open to be adjudicated in an appropriate case.
Order pronounced in the Open Court on 07.08.2018.
Sd/- Sd/- (ANNAPURNA GUPTA) (SANJAY GARG) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated : 07.08.2018 Rkk Copy to: 1. The Appellant 2. The Respondent 3. The CIT 4. The CIT(A) 5. The DR