Income Tax Appellate Tribunal - Mumbai
Dcit Cc-2(4), Mumbai vs Shri Vijay B. Purohit, Mumbai on 26 November, 2020
1 I T A No.3837 & 3838/Mum/2018 Assessment Years: 2011-12 & 2012-13 आयकर अपीलीय अिधकरण "एफ" ायपीठ मुंबई म । IN THE INCOME TAX APPELLATE TRIBUNAL "F" BENCH, MUMBAI माननीय ी श जीत दे , ाियक सद एवं माननीय ी मनोज कुमार अ वाल ,ले खा सद के सम । BEFORE HON'BLE SHRI SAKTIJIT DEY, JM AND HON'BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) आयकर अपील सं./ I.T.A. No.3837/Mum/2018 (िनधा रण वष / Assessment Year: 2011-12) & आयकर अपील सं./ I.T.A. No.3838/Mum/2018 (िनधा रण वष / Assessment Year: 2012-13) DCIT-CC-2(4) Shri Vijay B. Purohit Room No.802, 8th Floor बनाम/ 20, 2 Floor, 6/8, Vithalwadi nd Old CGO Annex. Building Vs. Vithoba Lane M.K. Road, Mumbai 400 020. Mumbai-400 002.
PAN/GIR No.ALQPP-0937-N (अपीलाथ#/Appellant) : ($%थ# / Respondent) Assessee by : Assessee-in-person Revenue by : Shri Ajay Kumar-Ld.CIT AR सुनवाई की तारीख/ : 26/11/2020 Date of Hearing घोषणा की तारीख / : 26/11/2020 Date of Pronouncement आदे श / O R D E R Manoj Kumar Aggarwal (Accountant Member)
1. The revenue is in appeal for Assessment Years 2011-12 & 2012-13 contesting the action of Ld. first appellate authority in reducing the estimation of income.
2. At the outset, it is seen that that the tax effect in both the appeals is less than threshold limit of Rs.50 Lacs and therefore, the appeals filed by 2 I T A No.3837 & 3838/Mum/2018 Assessment Years: 2011-12 & 2012-13 revenue are not maintainable in terms of latest low tax effect Circular No. 17/2019 dated 08/08/2019 [F.No.279/Misc. 142/2007-TTJ(Pt.) issued by CBDT. This recent circular further enhances the monetary limit fixed in earlier Circular No.3 of 2018 dated 11/07/2018 issued by CBDT as amended on 20/08/2018.
3. The learned CIT-DR could not controvert the aforesaid fact. No exceptions have been pointed out. Therefore, both the appeals are liable to be dismissed in terms of aforesaid circular issued by CBDT. We order so.
4. At the same time, a liberty is given to revenue to seek recall of any the appeals, if at a later stage, it is found that the matter is covered by any exceptions provided in any of the circular or in case the tax effect as agitated by revenue in any of the appeal, exceeds the prescribed monetary limit.
5. In the result, both the appeals stand dismissed.
Order pronounced on 26th November, 2020.
Sd/- Sd/-
(Saktijit Dey) (Manoj Kumar Aggarwal)
ाियक सद / Judicial Member लेखा सद / Accountant Member
मुंबई Mumbai; िदनां कDated : 26/11/2020 Sr.PS:-Jaisy Varghese आदे श की "ितिलिप अ $ेिषत/Copy of the Order forwarded to :
1. अपीलाथ#/ The Appellant
2. $%थ#/ The Respondent
3. आयकरआयु (अपील) / The CIT(A)
4. आयकरआयु / CIT- concerned
5. िवभागीय$ितिनिध, आयकरअपीलीयअिधकरण, मुंबई/ DR, ITAT, Mumbai
6. गाड/ फाईल / Guard File 3 I T A No.3837 & 3838/Mum/2018 Assessment Years: 2011-12 & 2012-13 आदे शानुसार/ BY ORDER, उप/सहायकपंजीकार (Dy./Asstt.Registrar) आयकरअपीलीयअिधकरण, मुंबई / ITAT, Mumbai.