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Income Tax Appellate Tribunal - Bangalore

Deputy Commissioner Of Income Tax, ... vs Shri. Laxmandas Moolchand, ... on 21 February, 2019

             IN THE INCOME TAX APPELLATE TRIBUNAL
                      "B" BENCH : BANGALORE

       BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND
          SHRI B. R. BASKARAN, ACCOUNTANT MEMBER

                          ITA No.2711/Bang/2017
                         Assessment year : 2011-12

     The Deputy Commissioner of       Vs.   Shri Laxmandas Moolchand,
     Income Tax,                            M/s. Leharasi Insurance
     Circle - 2(1),                         Consultancy,
     Davangere.                             Beside LIC Office, Main Road,
                                            Hiryur, Chitradurga Dist.
                                            PAN : ACKPM 4403 B
            APPELLANT                                RESPONDENT

           Revenue by         : Shri. R. N. Siddappaji, Addl. CIT
           Assessee by        : None

                  Date of hearing       : 21.02.2019
                  Date of Pronouncement : 21.02.2019

                                   ORDER

Per B. R. Baskaran, Accountant Member

The Revenue has filed this appeal challenging the order dated 31.07.2017 passed by learned CIT(A), Davangere and it relates to Assessment Year 2011-12.

2. None appeared on behalf of the assessee. However, the learned DR submitted that the tax effect involved in the issues contested in the present appeal is less than 20 lakhs.

3. We heard the learned DR and perused the record. The Revenue is contesting the relief granted by learned CIT(A) in respect of additions relating to ITA No.2711/Bang/2017 Page 2 of 2 cash deposits, unsecured loans and gifts received. The AO had made an addition of 66.19 lakhs in aggregate and the learned CIT(A) has granted relief to the tune of 59.51 lakhs. The Ld D.R submitted that the tax effect involved on the relief granted is less than 20 lakhs. Hence, as per Circular No. 3/2018 dated 11th July, 2018, the Revenue is precluded from pursuing this appeal. Accordingly, we dismiss this appeal of the Revenue in limine.

4. In the result, appeal of the Revenue is dismissed.

Order pronounced in the open court on this day of 21st February, 2019.

                    Sd/-                                   Sd/-
           (N. V. VASUDEVAN)                       (B. R. BASKARAN)
              Vice President                       Accountant Member

Bangalore.
Dated: 21st February, 2019.
/NS/*
Copy to:

 1. Appellants          2. Respondent
 3. CIT                 4. CIT(A)
 5. DR                  6. Guard file


                                                        By order


                                                   Assistant Registrar,
                                                   ITAT, Bangalore.