Income Tax Appellate Tribunal - Mumbai
Dcit Cir 6(1)(1), Mumbai vs Af-Taab Investment Company Ltd, Mumbai on 11 December, 2018
आयकर अपीलीय अधिकरण "A " न्यायपीठ मब
ुं ई में ।
IN THE INCOME TAX APPELLATE TRIBUNAL " A" BENCH, MUMBAI
श्री महावीर स हिं , न्याययक दस्य एविं श्री राजेश कुमार लेखा दस्य के मक्ष ।
BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM
Aayakr ApIla saM . / ITA No. 92/Mum/2016
(inaQa- a rNa baYa- / Assessment Year 2012-13)
The Dy. Commissioner of Af-Taab Investment
Income Tax, Circle 6(1), R. Company Ltd. B Block,
No. 506, 5 t h Floor, Aayakar Vs. Corporate Centre, 34, Sant
Bhavan, M.K. Road, Mumbai - Tukaram Rd. Carnac
20 Bunder, Mumbai -400 009
(ApIlaaqaI- / Appellant) .. (p`%yaqaaI- / Respondent)
स्थायी ले खा िं . / PAN No. AAACA4800H
अपीलाथी की ओर े / Appellant by : Shri Satishchandra Rajore, DR
प्रत्यथी की ओर े / Respondent by : Shri Harsh Kothari, AR
ुनवाई की तारीख / Date of hearing: 10-12-2018
घोषणा की तारीख / Date of pronouncement : 11-12-2018
AadoSa / O R D E R
महावीर स हिं , न्याययक दस्य/
PER MAHAVIR SINGH, JM:
This appeal by the Revenue is arising out of the order of Commissioner of Income Tax (Appeals)-12, Mumbai [in short CIT(A)], in appeal No. CIT(A)-12/DCIT 6(1)(1)/106/14-15 vide order dated 22.12.2014. The Assessment was framed by the Dy. Commissioner of Income Tax, Circle-6(1), Mumbai (in short 'DCIT/ ITO/ AO') for the A.Y. 2011-12 vide order dated 14.11.2014 under section 143(3) of the Income Tax Act, 1961 (hereinafter 'the Act').
2ITA No . 9 2/ Mu m/ 2 01 6
2. At the outset, the learned Counsel for the assessee stated that in this appeal of Revenue, Revenue has challenged the order of CIT(A) deleting the disallowance made by the AO by invoking the provisions of section 14A r.w.r. 8D of the Rules, (hereinafter ' the Rules'). The learned Counsel for the assessee stated that the tax effect in this appeal is ₹ 15,05,387/-, which is below the low tax effect circular brought by the Central Board of Direct Taxes (CBDT) now vide circular F.No. 279/Misc. 142/2007-ITJ (Pt) dated 11.07.2018, wherein monetary limits and other conditions for filing of departmental appeal before the Tribunal has been revised and fixed at ₹ 20 lacs for filing of appeal. He placed the copy of this circular on record.
3. We have gone through the circular and noticed that this circular will apply to pending appeals also & we are referring to Para 13 of the circular for this proposition, which reads as under: -
"13. This Circular will apply to SLPs/appeals/ cross objections/ references to be filed henceforth in SC/HCs/Tribunal and it shall also apply retrospectively to pending SLPs/ appeals/cross objections/ references. Pending appeals below the specified tax limits in para 3 above may be withdrawn/ not pressed."
4. In view of the above, we are of the view that the Revenue's appeals are fully covered by CBDT circular No. 3 of 2018 and there is no exception brought out by the Revenue that these appeals falls under any of the exception as provided in Para 10 which reads as under: -
"10. Adverse judgments relating to the following issues should be contested on merits notwithstanding that the tax effect entailed is less 3 ITA No . 9 2/ Mu m/ 2 01 6 than the monetary limits specified in para 3 above or there is no tax effect:
(a) Where the Constitutional validity of the provisions of an Act or Rule IS under challenge, or
(b) Where Board's order, Notification, Instruction or Circular has been held to be illegal or ultra vires, or
(c) Where Revenue Audit objection m the case has been accepted by the Department, or
(d) Where the addition relates to undisclosed foreign assets/ bank accounts."
5. When this was confronted to the learned Sr. Departmental Representative, he could not point out that this appeal falls under any of the exception as provided in Circular No. 3 of 2018. Admittedly, the tax effect in this appeal of Revenue is much below the prescribed limit of filing appeal before the Tribunal i.e. ₹ 20 lacs as per CBDT circular No. 3 of 2018. In view of the above, this appeal of Revenue is dismissed as withdrawn in view of Circular No 3 of 2018.
6. In the result, the appeal of Revenue is dismissed.
Order pronounced in the open court on 11-12-2018.
Sd/- Sd/-
(राजेश कुमार / RAJESH KUMAR) (महावीर स ह
िं /MAHAVIR SINGH)
(लेखा दस्य / ACCOUNTANT MEMBER) (न्याययक दस्य/ JUDICIAL MEMBER)
मिंब
ु ई, ददनािंक/ Mumbai, Dated: 11-12-2018 सदीप सरकार, व.निजी सधिव / Sudip Sarkar, Sr.PS 4 ITA No . 9 2/ Mu m/ 2 01 6 आदे श की प्रनिललपप अग्रेपिि/Copy of the Order forwarded to :
1. अपीलाथी / The Appellant
2. प्रत्यथी / The Respondent.
3. आयकर आयुक्त(अपील) / The CIT(A)
4. आयकर आयुक्त / CIT
5. ववभागीय प्रयतयनधि, आयकर अपीलीय अधिकरण, मिंब ु ई / DR, ITAT, Mumbai
6. गार्ड फाईल / Guard file.
आदे शािसार/ BY ORDER, त्यावपत प्रयत //True Copy// उप/सहायक पुंजीकार (Asstt. Registrar) आयकर अपीलीय अधिकरण, मुिंबई / ITAT, Mumbai